SUBRAMANI Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal, at the admission stage itself.

(2.) Heard Mr. L. Basakaran, learned counsel appearing for the petitioner and Mr. P.R. Dhilip Kumar, learned standing counsel, who takes notice for respondents.

(3.) The prayer sought for in the writ petition is to issue a Writ of Certiorarified Mandamus to call for the 3rd respondent's order Ka.No.2 Sa.Po/E.Pa/Kilpakkam/Ko-New Connection/Tha 144/19-20, dated 17.09.2019, quash the same and consequently direct the 3rd respondent to provide the electricity supply connection to the premises bearing Old No. 36, New No. 56, Medawalkam 2nd Street, Kilpauk, Chennai-10.