- (1.) THIS writ petition has been brought forth by the petitioner seeking a writ of certiorarified mandamus to quash the notice of the second respondent dated 26. 10. 2005, and further direct the Electricity Board to restore the service connection.
(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel on either side. Concededly, the electricity service connection was given to the petitioner for the commercial purpose on his application to the Board. Following the inspection made by the electricity Board Officials, and also on the No Objection Certificate issued by the Corporation of Madras, the service connection was given. While so, suddenly, the Electricity Board made a disconnection of the service connection on the strength of the withdrawal of the No Objection Certificate originally given by the Assistant Engineer of the Corporation of Madras. After hearing both sides, this Court is of the considered opinion that once the electricity service connection was given by the Electricity Board after making inspection of the property, and it was also supported by the No Objection Certificate originally given by the Corporation of Madras, no question of disconnection of the service connection originally enjoyed by the party, would arise. It is pertinent to point out that at the time of the initiation of the proceedings, interim direction was asked for. Accordingly, it was granted. Pursuant to the interim direction, the aforesaid service connection was restored, and thus, the petitioner is now enjoying the same. This day, i. e. , 18. 9. 2007, two writ petitions filed by the other flat owners in WP Nos. 77/2005 and 27381/2007, were also taken up for consideration, where they asked for a direction to the electricity Board to cause disconnection of the service connection. Both the writ petitions have been dismissed for the reasons stated therein. Once the petitioner came with the complaint for disconnection by way of this writ petition and pursuant to the interim direction given by this Court, it has been restored, this Court is of the considered opinion that the service connection that has been given, can be continued to be as such. In such circumstances, no further direction would arise. Accordingly, this writ petition is disposed of. No costs. .;