SUMITHRA RANGASWAMY Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a fresh representation to the second respondent, with regard to the shifting of the transformer in question and if the third respondent is directed to dispose of the same, on merits, within a specified period.

(3.) WITH the above directions, the writ petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.