A MUTHUSAMY Vs. ASSISTANT ENGINEER TAMIL NADU

JUDGEMENT

(1.) ALL the six writ petitions are taken up together for disposal, since the issue involved is common.

(2.) THE payer in the writ petitions is for issuance of a Mandamus to direct the respondent to provide electricity connection for the petitioners residential premises.

(3.) THE issue to be considered in the present writ petitions is as to whether the respondent can refuse to grant power supply to the petitioners" residential premises. In Chapter 6 of the Tamil Nadu Electricity Distribution Code, the Terms and Conditions for Supply of Electricity has been contemplated. Code 27(1) of the Tamil Nadu Electricity Distribution Code, would be relevant, which deals with requisitions for supply of energy. In terms of Code 27(1) (1) of the Tamil Nadu Electricity Distribution Code, it is incumbent that every distribution license, shall, on an application by the owner or occupier of any premises, give supply of electricity to such premises, within one month after receipt of the application requiring such supply.