I PICHANDI Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) WHEN the above writ petition came up for admission, the learned counsel for the Electricity Board took notice and thereafter has filed a detailed counter affidavit.

(2.) THE above writ petition has been filed for the issuance of a Writ of Mandamus directing the respondents to restore the service connection and reinstall the electric meter and other appliances of the service connection No. 327 of the petitioner in premises of Sumathi Flour Mills at Mudoor Village, Arakonam Taluk, Vellore District, in the following circumstances:

(3.) A detailed counter affidavit has been filed setting out the correct facts of the case and in the counter affidavit it is stated as follows: