PRESIDENT, PULIYAMPATTI PANCHAYAT Vs. M K R PARANI; CHAIRMAN, TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD; EXECUTIVE ENGINEER; ASSISTANT ENGINEER; TASHILDAR; VILLAGE ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) By consent, the Writ Appeal is taken for final disposal.

(2.) For the sake of convenience, the rank of the parties in this Writ Appeal are referred to as arrayed in the Writ Petition.

(3.) The petitioner would state that the lands in S.Nos.92/2B1, 92/3B, 90/1B2B, 90/2A1, 91/1B2B and 91/2A1 belongs to her and she was also issued with patta No.704. The petitioner would state that she is carrying on agricultural operations in those lands and therefore, she dug a well to erect pump set in S.No.92/2B1 and applied for electricity service connection for agricultural purposes to the Tamil Nadu Electricity Board.