D SHANKAR Vs. CHIDAMBARAM GOPAL

JUDGEMENT

(1.) THIS writ appeal is directed against the order of the learned single Judge passed in WPMP. No. 11569 of 2006 in W. P. No. 10228 of 2006 dated 21. 12. 2006. The first respondent herein, filed the said writ petition for direction against respondents 2 and 3, viz. , Tamil Nadu Electricity Board to give electricity connection to the premises at Plot No. 14, Door No. 15/2. Mangamma nagar, Srinivasa Nagar Extension, Koyambedu, Chennai 600 092. The appellant herein was made as third respondent in the writ petition.

(2.) BY consent, the writ petition is also taken up for final disposal.

(3.) IT is the admitted case of the appellant, who is the third respondent in the writ petition that he is the owner of Plot No. 3 in Door no. 15/2 Mangamma Nagar, Srinivasa Nagar Extension, Koyambedu, Chennai 600 092 and he has got service connection for his property. The grievance of the appellant is that, in the guise of getting service connection in Plot No. 14, mangamma Nagar, Koyambedu Village, Chennai 600 092, the first respondent is pointing out Plot No. 3, which belong to the appellant and it was in that view the objection was made. In fact, the appellant has also filed a suit in o. S. No. 3116 of 2005 on the file of City Civil Court, Chennai, for permanent injunction in respect of his property and against the first respondent herein and the said suit is also pending.