SABASTHI AMMAL Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) THIS writ petition is filed by Mrs.Sabasthi Ammal, wife of Amulraj seeking for issuance of Writ of Certiorarified Mandamus to call for the records of the first respondent pertaining to the letter f.vz;.c.bgh.,&g.tp.t.vz; 53 dated 17.3.2011, quash the same and consequently direct the first respondent to provide a new electricity service connection to the petitioner's premises at Door No.915, 28th Street, B.V. Colony, Vyasarpadi, Chennai 39.

(2.) THE learned counsel for the petitioner would submit that she was working in Society for Self Employment for Women. On 30.8.2004, she applied before the Tamil Nadu Slum Clearance Board for allotment of a Tenement for running a small trade. Accepting the case of the petitioner, the Slum Clearance Board by order dated 31.12.2005 alloted a shed at Vyasarpadi bearing No.915, 28th Street, Bakthavathsalam Colony, Vyasarpadi, Chennai 39.

(3.) ADDING further, it is stated in the said letter dated 17.3.2011 that already electricity connection has been given in the said address in the name of Sengolammal A/c.No.67 -17 -584 on 19.4.2001 and the said Sengolammal committed theft of energy and for the same, she was required to pay a sum of Rs.15,53,975/ - to consider her request for providing electricity connection in the name of the petitioner. When the petitioner was unaware of the fact that the previous allottee had committed theft of energy in the said address, namely, the shed bearing No.915, 28th Street, Bakthavatsalam Colony, Vyasarpadi, Chennai, the respondent under the impugned order ought not to have demanded from the petitioner to pay a sum of Rs.15,53,975/ - as pre - condition for getting electricity service connection, as the petitioner was neither a consumer nor user or debtor, but a new allottee under the allotment order dated 31.12.2005.