V GEETHA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) The appellant in this writ appeal is the petitioner in W.P(MD)No.16461 of 2017 and she made a challenge to the impugned order of the second respondent dated 18.08.2017, in and by which, the request made by her for re-connection of electricity supply in S.C.No.421-001-437, came to be rejected, with a further request to get refund of a sum of Rs.41,146/- (Rupees Forty One Thousand One Hundred and Forty Six only) deposited by her in compliance of the judgment dated 18.07.2017 passed in W.A.(MD)No.975 of 2017 [Sudharshana and another v. V.Geetha and others]. The writ petition came to be dismissed on 14.11.2017 and challenging the legality of the said order, the appellant/writ petitioner has filed this writ appeal.

(3.) Facts leading to the filing of this appeal, briefly narrated, are as follows: