S ANANDAN Vs. EXECUTIVE ENGINEER ERECTION AND MAINTENANCE

JUDGEMENT

(1.) THE Petitioner has preferred the instant writ of Certiorarified Mandamus in calling for the records in impugned letter No. AEE/O&M/Bagalur/F Court case/D. No. 067/12 dated 1.8.2012 on the file of 2nd Respondent and to quash the same as an illegal one. Further, he has sought for passing of an order by this Court in directing the Respondents to Restore Electricity to his Poultry Farm in S.C. No. 511 -3B situated at Athimugam, Narasipuram Road, Hosur, Krishnagiri District. The Writ facts:

(2.) THE Petitioner made a representation dated 20.01.2003 to the Respondents to restore the Electricity in S.C. No. 511/3B to his Farm and sent a reminder on 20.02.2003 which were of no avail. His plea is that the act of the Respondent in refusing to restore the Electricity in S.C. No. 511/3B to his Farm at Athimugam by considering the representation dated 20.01.2003 is unjust and illegal one. As such, he filed W.P. No. 17887 of 2003 before this Court to consider the representation as stated supra. Based on the order passed by this Court in the said writ petition, the Respondents imposed condition to restore Electricity. In this regard, he filed W.P. No. 36213 of 2003 and pending the writ petition, this Court directed him to deposit Rs. 3,00,000/ - to restore Electricity.

(3.) THE Respondents based on an infructuous writ petition, in which earlier show cause notice had challenged in W.P. No. 21071 of 2000 and W.P. No. 19591 of 2002, but, omitted to consider the judgment dated 28.10.2004 in W.A. No. 2554 of 2004 and suddenly, cut off the Electricity. Further, the Petitioner while responding to the impugned letter dated 01.08.2012 of the 2nd Respondent furnished a reply in the form of representation dated 07.05.2012.