SELVAKUMARAN @ SELVAKUMAR Vs. A KENNADY

JUDGEMENT

(1.) The appellant is the third party to the Writ Petition in W.P.(MD)No.3721 of 2011 filed by the first respondent.

(2.) The first respondent/writ petitioner filed the above said Writ Petition praying for issuance of Writ of Mandamus directing the second respondent herein to effect change of Electricity Service Connection bearing Nos.A35, A.36 and A.467 in respect of the building bearing Survey No.273/13C3C, Main Road, Dalmiapuram, Tiruchirapalli District. The writ petition came to be disposed of at the admission stage itself, by issuing an order of direction directing the concerned authority to consider the representation of the petitioner, dated 15.03.2011, in the light of the fact that as the sale deed itself came to be executed by the Court, there cannot be any impediment to consider the said request and time frame has also been stipulated as to the consideration of the said representation. The appellant/third party, after obtaining leave from this Court, has filed this Writ Appeal.

(3.) Mr.V.Meenakshi Sundaram, learned counsel appearing for the appellant has drawn the attention of this Court to the typedset of documents as well as the affidavit filed in support of M.P.(MD)No.3 of 2011 and made the following submissions:-