P SANGAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition No.7765 of 2011 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the third respondent in proceedings Ka.No.A.E.E/O&M/Mettupatti/Ko-kattu/A.No.375/11 dated 10.2.2011 and quash the same and direct the first respondent to issue suitable directions to the third respondent to give free electricity connection to the petitioner based on the proceedings in Ka.No.E.E.E/O&M/Manapparai/Va.Vu/Ko.Vi.Vaa/Aa.No.1001 dated 28.10.2010.

(2.) WRIT Petition No.7766 of 2011 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the third respondent in proceedings Ka.No.A.E.E/O&M/Mettupatti/Ko-kattu/ A.No.375/11 dated 10.2.2011 and quash the same and direct the first respondent to issue suitable directions to the third respondent to give free electricity connection to the petitioner based on the proceedings in Ka.No.E.E.E/O&M/Manapparai/Va.Vu/Ko.Vi.Vaa/Aa.No.996 dated 28.10.2010.

(3.) MR.P.Srinivas, learned counsel takes notice on behalf of the respondents 1 to 3 electricity board in all the cases. Considering the nature of order to be passed in all the writ petitions, the notice to the fourth respondent in all the writ petitions is dispensed with.