A. KARUPPANNAN Vs. SUPERINTENDING

JUDGEMENT

(1.) The Agricultural Electricity Service Connection granted by the second respondent in proceedings dtd. 29/1/2015 in favour of the fifth respondent, is sought to be quashed in the present writ petition.

(2.) The petitioner is the blood brother of the fifth respondent and admittedly partition of their properties took place. The fifth respondent submitted an application, seeking Agricultural Electricity Service Connection and the learned counsel for the fifth respondent states that the writ petitioner has also given 'No Objection Certificate' for providing Agricultural Electricity Service Connection in favour of the fifth respondent.

(3.) The learned counsel for the petitioner now raises an objection that the petitioner had not given any such 'No Objection Certificate'. Even in such circumstances, the civil rights in respect of the properties are to be established by the parties before the Civil Court of Law.