G VADIVEL Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) HEARD. This Writ Petition is filed to quash the order of the respondent in letter No.Vu.Po /Na /Panapakkam /Ko.Po /A.No92 /08 dated 03.03.2002 and to direct the respondent to grant a commercial electric service connection to the petitioner's premises at S.No.61/3, Plot at No.9, Shandhai Thoppu Street, Panapakkam Village, Arakkonam Taluk, Vellore District.

(2.) A resume of the facts absolutely necessary and germane for the disposal of this Writ Petition would run thus:- When the Writ Petitioner approached the respondent for commercial electricity service connection, the latter raised queries relating to the ownership of the petitioner over the commercial land relating to which electricity connection was sought for. Being aggrieved and dissatisfied by such queries, the petitioner filed this Writ Petition.