V K TAMILMANI Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) The impugned order dated 09.10.2018 issued by the Assistant Engineer, Tamil Nadu Electricity Board, stating that the requisite documents has not been produced for the purpose of establishing the ownership. Thus, the electricity service connection provided in the premises in question will be disconnected. The writ petitioner was directed by the respondents to furnish the requisite documents for the purpose of the continuance of the electricity service connection in the premises.

(2.) The learned counsel for the writ petitioner states that the writ petitioner is the owner of the property described in the present writ petition and the property was originally owned by his father. His father was doing agricultural activities in the said land and they are in continuous possession and enjoyment for the past many decades.

(3.) Admittedly, now the Civil disputes are also pending between the parties before the competent Civil Court.