SAVITHIRI Vs. THE ASSISTANT ENGINEER, OPERATION AND MAINTENANCE, TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION

JUDGEMENT

(1.) This Writ Appeal is filed by the petitioner in W.P. (MD)No.18943 of 2015 as against the order passed by the learned Single Judge closing the writ petition by order dated 11.04.2016.

(2.) The writ petitioner filed the Writ Petition above mentioned, for issuing a writ of mandamus, directing the first respondent herein, the Assistant Engineer, Operation and Maintenance, TANGEDCO, to give electricity service connection to the appellant with regard to Door No.1/8-1, Plot No.4, in Krishnanagar, Cholanmaligai, in Survey No.145/4B, Kumbakonam Taluk, Thanjavur District. The writ petitioner claimed to have purced the plot measuring to an extent of 1800 square feet in the lay out known as Krishnanagar in Cholanmaligai Village, and got patta changed in her name. According to the petitioner, she constructed a house, after obtaining proper approval from the panchayat and been paying house tax to the local body.

(3.) The writ petitioner filed an application to the first respondent herein for getting new service connection for her newly constructed house. The case of the petitioner is that the second respondent herein objected to give service connection to the petitioner on the ground of pendency of a suit and that the second respondent does not have any right over the property to sustain her objection. Since the first respondent rejected her application for getting electricity service connection to her house, she approached this Court by filing the above writ petition.