R. ANITHA Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) MR . A Kumar , learned Spl. Government Pleader takes notice for the 1st respondent, Mr. M.K. Subramanian , learned Spl. Government Pleader (Forests) takes notice for respondents 2 to 5 and Mr. G. Vasudevan , learned standing counsel for Tamil Nadu Electricity Board takes notice for respondents 6 and 7.

(2.) THE writ petitioner claims to be running a saw mill for the last thirty years. The service connection was originally granted in favour of the father -in -law of the petitioner (since deceased). The impugned order has been passed by the 7th respondent Assistant Engineer, calling upon the petitioner to produce 'No Objection Certificate' from the Central Empowered Committee within 7 days failing which the electricity service connection will be disconnected. Aggrieved against the said impugned order, the present writ petition has been filed.

(3.) IN view of the above, this petition is disposed of and there will be an order in terms of the order passed by the Division Bench in Senthil Kumar's case (supra). Consequently, connected miscellaneous petitions are closed. However, there shall be no order as to costs.