THANGAM Vs. LILLY WHITES

JUDGEMENT

(1.) BY consent of all the parties, the main writ appeal itself is taken up for disposal.

(2.) THE above writ appeal has been filed against the order of the learned single Judge dated 25. 5. 2005 made in WP. No. 4426/2005.

(3.) THE learned single Judge after hearing the learned counsel for the petitioner therein (1st respondent herein) and the Tamil Nadu electricity Board as well as taking note of the opinion of the Legal Cell of the Electricity Board and also considering the pendency of the civil suit in os. No. 209/2002 on the file of the District Munsif Court, Valliyur and after observing that there should be no impediment for the Electricity Department in providing service connection to the petitioner therein, allowed the said Writ petition. In the same order, the learned single Judge has directed the petitioner therein to furnish an undertaking and an indemnity bond as suggested in the opinion of the Legal Cell of the Board dated 10. 5. 2005. Questioning the said order, the appellant, who is the third party, after securing leave of this court, has filed the above writ appeal.