P POUNGODY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Certiorarified Mandamus calling for the records relating to the Order No.7626/ED/EE-I/JE/F 30-A/01-02, dated 11.02.2002 passed by the first respondent and quash the same and consequently direct the first respondent to disconnect the electricity connection to the commercial building situated at the site bearing T.S.No.1/1 R.S.No.31/13A part and Cadastre No.243 B, situated at Thiruvalluvar Salai, Madaliarpet Commune, Pondicherry.

(2.) When the case is called today for hearing, no one is appearing for the petitioner. Though the counsel had entered appearance for R2 to R4 no one is appearing for the respondents R2 to R4 also. However, Mr.A.S.Bharathy, learned Government Advocate (P) for the first respondent is present.

(3.) Since the wit petition is of the year 2002 and has been pending before this Court for more than 15 years, this Court is inclined to dispose of the writ petition on merits based on the available records and the submissions made by the learned counsel appearing for the first respondent.