M.RAJENDRAN Vs. ASSISTANT ELECTRICAL ENGINEER

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner, as well as the learned counsels appearing on behalf of the respondents. The petitioner has stated that he had purchased the vacant land, comprised in S.F. No. 133, Site No. 35, Kanchi Nagar, Third Street, Nallur, Tiruppur, measuring an extent of 720 square feet, under a sale deed, dated 21.11.2012, registered as document No. 232/2012. The petitioner has been in possession and enjoyment of the said land. The petitioner has also constructed a house in the said property. However, in spite of the several requests made by the petitioner to the first respondent, for electricity service connection to the property in question, the first respondent has not given the electricity service connection, as prayed for by the petitioner, till date. Therefore, the petitioner has preferred the present writ petition, before this Court, under Article 226 of the Constitution of India.

(2.) The learned counsel appearing on behalf of the second respondent had submitted that the petitioner had encroached upon the property belonging to Arulmighu Vishweswara Swamy Temple, Tiruppur District, and therefore, he is not entitled to obtain electricity service connection, from the Tamilnadu Electricity Board, as requested by him.

(3.) The learned counsel appearing on behalf of the first respondent had submitted that the electricity service connection would not be given to the petitioner, as per his request, in view of the pending dispute between the petitioner and the Arulmighu Vishweswara Swamy Temple, with regard to the property in question.