C.MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal.

(2.) The petitioner has come up with the present writ petition for a mandamus, directing the first respondent to consider the recommendations made by the respondents 2 and 3 in letter No.244/Arasu/Moo.Va.Aa.1/Tho -24/ Pothu/2015 dated 16.10.2015 and in letter No.CTC/12/CAU/2/2003 dated 13.1.2016 respectively for making an amendment in the G.O.Ms.No.1588 Public Works Department dated 3.10.1988 so as to grant individual electricity service connection to him for taking water from Mohanur Canal for irrigation and issue a direction to the respondents 4 to 6 to keep the application for electricity service connection under the priority and consider the same under the priority quota and to grant electricity service connection.

(3.) The case of the petitioner, in brief, is as follows: -