- (1.) THIS writ petition is directed against an order passed by the superintending Engineer, Electricity Department, A and N Administration, who in compliance of the order passed by the learned Single Judge of this Court dated 5. 3. 2007 has decided not to give connection of the domestic electric supply line to the premises of the petitioner.
(2.) IT is appropriate to record the relevant portion of the direction given by the learned Single Judge earlier : ". . . . . . . . . . . . . Regarding electric connection, this Court directs the Superintending engineer, Electricity Department to take effective steps for providing the petitioners house with electricity since this Court is satisfied that the title suit filed by the neighbours of the petitioners is not in respect of the property in question. In the event the respondent No. 4 is of the opinion that the electric connection cannot be given to the petitioners without hearing the neighbours, he shall be at liberty to give notice to the neighbours and hear them before effecting such connection. If for any reason supply cannot be given, he shall pass a reasoned order. "
(3.) THE petitioner is asking for electric connection to the building erected and/or situated at plot No. 144. The civil suit relates to the land bearing survey no. 142 in respect of which no electric connection is asked for in this matter.;