J DAVID Vs. ASSISTANT ENGINEER O AND M

JUDGEMENT

(1.) THIS writ petition has been filed praying for issuance of a writ of Certiorariied Mandamus to call for the records of the first respondent in the impugned notice, dated 11.03.2011 in proceedings, Ka.No.A.E/O & M/Madhavaram-I/F/D699/11 and quash the same as arbitrary, unconstitutional, ultra vires and illegal and to consequently direct the first respondent to restore the Electricity Service Connection, bearing No.066:019:634 to the petitioner's property situated at land in Punja Survey No.464/1B & 465/1B2, Madhavaram Village and Taluk, Tiruvallur District.

(2.) MR. A. Selvendran, learned counsel takes notice for the first respondent. In view of the nature of order that is to be passed, notice to the second respondent is dispensed with. By consent of both parties, the writ petition is taken up for disposal.

(3.) THIS writ petition is disposed of as above. No costs. Consequently, the connected Miscellaneous Petition is closed.