KAMALAMMAL Vs. SUPERINTENDING ENGINEER VELLORE ELECTRICITY DISTRIBUTION CIRCLE

JUDGEMENT

(1.) Invoking Article 226 of the Constitution of India, the petitioners herein have filed the present writ petition, seeking for a writ of Certiorari to call for the records relating to the order of the first respondent made in Lr. No. SE/VLR/G-1/HD/F-Appeal/3416/91 dated 23-12-91 confirming the order of the second respondent made in Lr. No. EE/OandM/Arcot/PSF.D/T3/C48/90-91 dated 9-7-91 and to quash the same.

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