P L MEENAL Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioner seeks for a mandamus directing the first respondent to provide separate electricity supply to the petitioner's Medical shop namely Sri Meenakshi Medicals at No.26, Ground Floor (Western Shop), Corporation Colony Main Road, Rangarajapuram, Kodambakkam, Chennai-24, based on her representation dated 11.07.2017.

(2.) Heard Mr.V.Ragavachari, learned counsel appearing for the petitioner, Mr.P.R.Dilip Kumar, learned standing counsel appearing for the first respondent and Mr.Shirk Abdul Rahim, learned counsel appearing for the second respondent.

(3.) It is stated that the second respondent is the owner of the subject matter premises and the proceedings before the Rent Controller are pending between the petitioner and the second respondent, one for seeking eviction of the petitioner filed by the second respondent and another for seeking restoration of basic amenities filed by the petitioner against the second respondent.