M JAYALAKSHMI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) ORDER Heard. This Writ Petition is filed to quash the order of the respondent relating to his letter No. Sa.Pa/O & M/Ark/Tha.Na.Vu/F Vva/51.1/06 dated 28.02.2008 and to direct the respondent to process the petitioner's application for grant of an agricultural service connection as per the seniority of the application dated 09.05.1989 submitted by the petitioner's late father Kuppuswamy.

(2.) A resume of the facts absolutely necessary and germane for the disposal of this Writ Petition would run thus:- When the Writ Petitioner approached the respondent for agricultural electricity service connection, the latter raised queries relating to the ownership of the petitioner over the agricultural land relating to which electricity connection was sought for. Being aggrieved and dissatisfied by such queries, the petitioner filed this Writ Petition.