E ETTIAPPAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 1 and 2 to take action against petitioner's representation dated 19.1.2011 for disconnection and dismantle of the service connections given to the third and the fourth respondents insofar as the service connection No.082-001-33 given in favour of the third respondent and Nos.082-001-393; 082-001-266 and 082-001-32 given in favour of the fourth respondent are concerned.

(2.) MR.A.Selvendran, learned counsel takes notice on behalf of the respondents 1 and 2 electricity board.