K RANGANAYAGI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the third respondent to give electricity connection to the petitioner who has paid electricity connection charges vide Receipt No.1031756 dated 2.11.2010 and is residing at No.70, Nethaji Nagar, Vembakkam, Chengalpattu Taluk, Kancheepuram District.

(2.) MR.A.Selvendran, learned counsel takes notice on behalf of the respondents electricity board. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) IN view of the direction issued by the First Bench of this Court to the District Collector to remove all encroachment in the tank poromboke viz., Kulem Survey No.70, Vembakkam Village No.243, Alappakkam Panchayat, Chengalpattu Taluk, the authority shall verify with the revenue authorities with regard to the allegation of encroachment and if it is found that the petitioner is not encroached the property, then the electricity board authorities shall effect electricity power supply intimating that as and when the revenue authorities initiate action for removal of encroachment, the power supply will be disconnected without further intimation to the petitioner. The Writ Petition stands disposed of as above. No costs.