CHINNAIAH Vs. CHAIRMAN

JUDGEMENT

(1.) The order dtd. 17/8/2018, rejecting the claim of the writ petitioner for providing a separate electricity service connection for domestic purposes is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the father of the writ petitioner was allotted a land by the Tamil Nadu Slum Clearance Board. The father of the writ petitioner has two wives, namely, Anthonyammal and Kullammal.

(3.) The grievance of the writ petitioner is that the partition between members of the family were effected and the writ petitioner is in occupation of a separate portion in the row houses. The writ petitioner submitted an application before the respondents for providing a separate electricity service connection in the name of the writ petitioner. As of now, the service connection stands in the name of Smt.Kullammal as she is one of the allottee by the Tamil Nadu Slum Clearance Board.