A. SELVARAJ Vs. THE STATE REPRESENTED BY

JUDGEMENT

(1.) The petitioner filed this Writ of certiorarified Mandamus calling for the records of the District Revenue Officer, Sivagangai District, the second respondent herein with regard to the proceedings in Pa.Mu.P1/11361/15 dated 07.09.2015 and quash the same and also direct him to grant patta for the property in survey No.B1/26 at Kannakottai Group Town Survey in Devakottai Taluk, Sivagangai District in favour of the petitioner.

(2.) The writ appeal is filed under Clause 15 of the Letters Patent, against the order dated 05.07.2017 passed by the learned Single Judge in W.P.(MD)No.12463 of 2017 in which the petitioner had prayed for issuance of a Mandamus directing the Assistant Executive Engineer, TANGEDCO, (the first respondent) to restore the electricity service connection bearing No.416-011- 611 to his property in Survey No.B1/26, of Kannakottai Group, Devakottai Taluk, Sivagangai District.

(3.) Since the matter in issue in both the writ petition as well as the writ appeal is one and the same, a common order is passed. For the sake of convenience, the writ petitioner in W.P.(MD)No.18098 of 2015, who is also the appellant in W.A.(MD)No.1027 of 2017 is called as the petitioner and Thiru. Ramesh, the third respondent in W.P.(MD)No.18098 of 2015 is called as the third respondent, though he is the second respondent in W.A.(MD)No.1027 of 2017.