V GANESAN Vs. S RANGANATHAN

JUDGEMENT

(1.) THE first respondent-S.Ranganathan preferred Writ Petition No.24111 of 2007 praying for issuance of a Writ of Mandamus, to direct the third respondent-Assistant Engineer, Chennai Electricity Distribution Circle (North), TNEB, Rajaji Nagar, Chennai, to give new electricity service connection in his name at Pazhanimalai Nagar, Korattur Village, comprised in Old Survey No.143, New Survey No.143/2A1A with Patta No.31.

(2.) THE learned single Judge, by the impugned order dated 31.10.2007, passed in Writ Petition No.24111 of 2007, while disposing of the case, directed the first respondent-writ petitioner-S.Ranganathan to furnish the 'No Objection Certificate' (for short, 'the NOC') from the other three owners of the premises in question, on production of indemnity bond to be executed by himself as well as the three other owners of the property in question and on such furnishing the NOC and the indemnity bond, the Tamil Nadu Electricity Board (for short, 'the TNEB') was directed to effect the service connection within two weeks. Learned single Judge, while disposing of the Writ Petition, also made clear that by the granting of this service connection, the writ petitioner cannot claim any title or right over the property in question.

(3.) ON the aforesaid facts, the learned single Judge, without discussing the relevant question relating to the possession of the property in question, the law laid down and the provisions of the Tamil Nadu Electricity Distribution Code, 2004, simply issued the direction as prayed for by the first respondent-writ petitioner.