P S MARAIRAJAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE, VIGILANCE, TAMIL NADU ELECTRICITY BOARD; SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD; ASSISTANT ENGINEER DISTRIBUTION, VILLAPURAM SECTION/METRO, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has filed the above writ petition to quash the proceedings of the third respondent, dated 14.11.2008 and for a further direction to consider his representation dated 30.12.2008 and re-connect the supply in respect of electricity supply connection S.No.Ma.750 forthwith.

(2.) It is stated by both the learned Counsel that pursuant to an interim order the electricity supply has already been restored on 20.04.2009. The only issue is to be considered is whether the petitioner is entitled to service connection for his premises since the land is a poramboke land.

(3.) This issue is to be considered as no longer res integra, in view of the regulation framed in this regard namely, the Tamil Nadu Electricity Distribution (Amendment) Code, 2004. The said amended Regulation 2 reads as follows: