V SURYAKANTHAM Vs. V ANANDAN

JUDGEMENT

(1.) COMMON JUDGMENT The writ petitioner in W.P. No. 77 of 2005 and W.P. No. 27381 of 2007 and the fourth respondent in W.P. No. 37181 of 2005 are the appellants in all these appeals.

(2.) THE appellant in WA. Nos. 1400 and 1414 of 2007, Suryakantham filed writ petition in W.P. No. 77 of 2005 seeking for the relief of issuance of a writ of mandamus directing the Tamil Nadu Electricity Board and the. Assistant Executive Engineer, Tamil Nadu Electricity Board, Nandanam Distribution System to disconnect the two extra service connection provided to the flats bearing Door No.97/98, RK Mutt Road,Mandaveli, Chennai. Likewise, the appellant in W.A. No. 1413 of 2007 filed the writ petition in W.P. No. 27381 of 2007 for the same relief directing the Assistant Executive Engineer and the Assistant Engineer of the respondent Electricity Board to forthwith disconnect the two extra commercial electricity connections given to the 4th respondent Anandan. Subsequently, as the Electricity Board has disconnected the service connection, the respondent Anandan has filed the writ petition in W.P. No. 37181 of 2005 seeking for the issuance of a writ of certiorarified mandamus to call for the records pertaining to the show cause notice of the Executive Engineer of the Tamil Nadu Electricity Board, UV Nagar-O&M dated 26.10.2005 and quash the same as unlawful and to direct the second and third respondents to restore the electricity connection to the basement portion of the premises bearing Nos. 97 and 98, R.K. Mutt Road,Mandaveli, Chennai- 600 028.

(3.) ON the other hand, learned counsel appearing for the respondents argued for supporting the judgment of the learned single Judge.