- (1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 30. 4. 2004 passed in Writ Petition No. 5255 of 2004.
(2.) WE have heard the learned counsel for the parties and perused the impugned order.
(3.) IN the impugned order, the learned Judge has observed as follows: "the respondents are directed to give electricity connection by strengthening the existing transformer available nearer to the premises of the petitioners on payment of necessary amount by the petitioners. ";