R.PONNI Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) The Appellant seeks to set aside the order dated 14. 11. 2019 passed in W. P. 23458 of 2018, by which, this Court, while upholding the order of the 1 st respondent, had directed the 1st Respondent to proceed to erect pole for the purpose of supply of electricity connection within four weeks. In the order, it was also observed that the order passed would be subject to the final outcome of the dispute pending between the parties.

(2.) Heard the learned counsel for the Appellant, the learned Standing Counsel for R1 and the learned Special Government Pleader for R2. Notice to the 3rd respondent is dispensed with, as no adverse order is going to be passed against her. By consent of the parties, the main Writ Appeal is taken up for hearing and disposal even at the admission stage itself.

(3.) Learned counsel for the Appellant has submitted that despite the pendency of A. S. No. 4 of 2018 before the Sub Court, Thiruvarur, the learned Single Judge had approved the action of the 1st respondent, by granting permission to them to erect pole and electricity connection, which warrants interference by this Court.