HAJEE N SHEIK ISHAK Vs. SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD AND ASSISTANT ENGINEER, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Petitioner prays for the issuance of a Writ in the nature of Mandamus, directing the Respondents to restore the electricity connection of the Petitioner, in S.C. No. 233, R.M.S. Colony, Thanjavur.

(2.) The undisputed facts leading to the filing of the Writ are, that the Petitioner is running a Cinema Theatre in the name and style of "Parveen Theatre" at Nanjikottai Road, Thanjavur Town, for several years, and has service connection bearing S.C. No. 233. There are No. arrear for S.C. No. 233 till date.

(3.) The wife of the Petitioner was also having an independent connection to run "Bobby Ice Factory" in Thanjavur Town bearing connection No. S.C. No. 351/R.M.S. Colony, Thanjavur. The premises owned by his wife was rented out. On vacation, it was revealed that the tenant had failed to pay a sum of Rs. 90,826/-.The liability was fixed on the wife of the Petitioner, which was disputed by her.