Ashok Bhushan, J. - (1.) Leave granted.
(2.) This appeal has been filed against the Division Bench judgment dated 28.06.2017 of the Madurai Bench of Madras High Court allowing the writ appeal filed by the respondents. The appellant aggrieved by the judgment of the Division Bench has come up in this appeal.
(3.) The brief facts of the case which are necessary to be noted for deciding this appeal are: The appellant has submitted an application dated 06.12.2010 praying for grant of Agricultural Electricity Service Connection for use of agricultural equipments with reference to his agricultural land admeasuring 5 acres. The application was returned by the Executive Engineer (Distribution) Rural, Tamil Nadu Electricity Board, with the following observation: "The application which you sent does not have signature of VAO, Village Administrative Officer and hence the same is returned back.";