S SATHYANARAYANAN Vs. TAMIL NADU ELECTRICITY BOARD CHENNAI

JUDGEMENT

(1.) (Prayer: Petition filed seeking for a writ of Mandamus, directing the respondents to take immediate action based on the petitioner's representation dated 12.07.2006 and give electricity service connection to the petitioner agricultural land situated in survey No.37/1, Vallur Village, Ponneri Taluk, Thiruvallur District.) Heard the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 07.10.2004, on merits, within a specified period.