KADHARIYA ORIENTAL NURSERY AND PRIMARY SCHOOL AND ORS. Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD. AND ORS.

JUDGEMENT

(1.) Both the Writ Petitions can be dealt with by a common order since the issues that arise for consideration is one and the same, namely, whether the owner of the premises is liable to meet the liability of a tenant?

(2.) The prayer in the Writ Petition in W.P.(MD).No.5126 of 2015 is for a Writ of Certiroarified Mandamus to call for records from the second respondent relating to the impugned order dated 27.03.2015 in reference Number Ka.No.Vo.Ma.Po./Pa./Su.Puram/Ko./A.No.87/15 and quash the same and consequently direct the second respondent to effect fresh electricity service connection to the property bearing door number 188, South Veli Street, Madurai. Similarly, the prayer in the Writ Petition in W.P.(MD).No.6223 of 2015 is for a writ of Mandamus directing the 2nd respondent to effect fresh electricity service connections to the shops in door number 187 South Veli Street Madurai.

(3.) The short facts necessary for the disposal of these Writ Petitions are as follows:-