N DHANAM Vs. DIVISIONAL ENGINEER OOTY NILGIRIS DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as the learned counsels appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the petitioner would submit an application, under Rule 27(4) of the Tamil Nadu Electricity Distribution Code, 2004, to the second respondent, within a period of two weeks from today. He had further submitted that it would suffice, if the second respondent is directed to consider the application to be submitted by the petitioner, in accordance with Rule 27(4) of the Tamil Nadu Electricity Distribution Code, 2004, and pass appropriate orders thereon, within a specified period.