VELMURUGAN SMALL FARMERS Vs. CHAIRMAN

JUDGEMENT

(1.) MR. A. Selvendran, learned counsel takes notice for the respondents.

(2.) HEARD both sides. Learned counsel for the petitioner would submit that already the concerned authorities issued necessary orders so as to enable the petitioner/Small Farmers Lift Irrigation Society to avail electricity connection, whereas the respondents 3 and 4 are not implementing it.