CHAIRMAN, TAMIL NADU ELECTRICITY BOARD Vs. M. SRINIVASAN

JUDGEMENT

(1.) We have heard Mr.I.Syed Sibagathullah, learned counsel appearing on behalf of Mr.S.Kalaiselvan, learned counsel for the appellants; and, Mr.S.Muthukrishnan, learned counsel for the respondent.

(2.) The present respondent had filed a writ petition seeking directions against the appellants herein to provide electricity service connection to his well in Survey No.103/3A, Mullukurichi Village, Rasipuram Taluk, Namakkal District.

(3.) During the course of the arguments in the writ petition, a statement was made that the respondent should transfer the existing service connection to his brother's name and thereafter the service connection shall be provided to the respondent.