PRIYADARSHINI FABS LTD Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner is common in all the above four writ petitions, which are pending at the stage of notice of motion.

(2.) In W.P. No.15035 of 2001, the writ petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records of the 3rd respondent relating to the order bearing proceedings Lr.No.AEE/R/SVPR/CI/FMTDOC/D Camp dated 27.7.2001, quash the same and direct the respondents to restore power supply in HTSC No.140 located in D.No.361, Mallipudur, Malli Post, Srivilliputtur Taluk.

(3.) W.P. No.15036 of 2001 is also filed by the same writ petitioner seeking for the issue of a writ of certiorarified mandamus to call for the records of the 2nd respondent in proceedings Lr.No.SE/KR & DC/CDR/AEE.G1/TM/FHTSE 140/D 1171/97 dated 28.7.97 and direct the respondents to refund the entire amount of Rs.4,47,188/= paid as compensation charge as per the order of the 2nd respondent dated 28.7.97.