M S BASKAR Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the third respondent with respect to the impugned letter/notice dated 12.4.2011 pertaining to electricity connection 309-008-223, 309-008-224 and 309-008-226 and quash the same and direct the respondents 1 and 2, their men and agents to continue to treat the electricity connection 309-008-223, 309-008-224 and 309-008-226 provided for the building located at 30-31, M.G.Nagar, Poonamallee, Chennai-600 056 belonging to the petitioner under Tariff IA (domestic tariff).

(2.) MR.A.Selvendran, learned counsel takes notice on behalf of the respondents 1 to 3 electricity board. In view of the order that is to be passed in this case, the notice to the fourth respondent is dispensed with. By consent of both parties, the writ petition is taken up for final disposal.

(3.) PER contra, Shri A.Selvendran, learned counsel appearing for the respondents 1 to 3 states that the petitioner may be directed to give his representation/response to the impugned letter/notice and the authorities will decide the claim of the petitioner with reference to the department's stand and reasoned order will be passed.