A. SUBRAMANI Vs. EXECUTIVE ENGINEER [ O & M ]

JUDGEMENT

(1.) I have heard the learned counsel for the petitioners and the learned Standing Counsel for the first respondent and the learned Additional Government Pleader for the third respondent. I have also perused the affidavit filed in support of the present writ petition and the counter affidavit filed by the first respondent.

(2.) This Writ Petition has been filed to quash an order dated 25.5.2011 bearing reference Ka.No.Se.Po/EPa/A/VaA/Ko.Thani/No.035 passed by the first respondent, the Executive Engineer (O& M), whereby, the first respondent has ordered disconnection of the electricity connection in a S.C.No.51 in Survey No 691/2 of the petitioners.

(3.) The petitioners claim to be in possession of about 9.5 acres out of 10.53 acres of land which was originally assigned to the second respondent's father by the Government under the freedom fighters quota. It appears that the father of petitioners had purchased about 4.75 acres of land directly from the second respondent's father and indirectly another extent of 4.75 acres of land from another person to whom the second respondent's father had sold same. However, no registered sale deed was executed for the same.