P KUMAR Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The short facts of the case are as follows:

(2.) The petitioner has submitted that on 04.03.2011 the Slum Clearance Board executed a sale deed to and in favour of the legalheirs of Mr.C.Ramaiah. They are jointly executing the sale deed as purchasers. After the purchase, they were living separately in the said premises and his mother was living along with him in the said premises. The Electricity Charges was paid by him for entire portions of the said premises, which is in the name of his father. All of a sudden, his mother died on 27.06.2011 leaving behind the same persons as her legal heirs. After the death of his mother, necessary procedures had been carried out to remove the name and insert his name as head of the family in his ration card. He has been living separately in the said premises. But, the Electricity connection is in the name of his father being being used by all the family members. They are having several misunderstanding between themselves for paying electricity charges. Hence, he has wanted separate connection in his name since he was also one of the co-owner of the said property and also as he is living in the said premises separately.

(3.) The petitioner has submitted that he has applied for separate electricity connection in his name to the 2nd respondent. After receipt of the application, the 2nd respondent did not take action to give electricity connection separately in his name. The Electricity Board's officials, after proper investigation has permitted him to apply for the electricity connection and in pursuant to the permission, he has also applied for the new electricity connection in his name. He was expecting the Electricity Board Officials to give the electricity connection but the official who inspected the premises called upon him to pay cost towards the estimate. He had also paid the said amount and receipt was also issued by the Electricity Board.