J.L. Gupta, J. - (1.) The petitioner had applied for the grant of a tubewell connection in the year 1988. On November 25, 1991, a demand notice was issued to him. The petitioner complied with the requirements. He installed the machine as also got the wiring done. A test report duly verified was furnished, His name was placed at No. 23 in the list of the applicants. Ten years have passed. His name remains at No. 23. Nothing has been done by the respondents despite various requests. Hence, this petition. The petitioner prays that a direction be issued to the respondents to release electric connection for the tubewell.
(2.) A written statement has been filed on behalf of the respondents. It has been averred in paragraph 7 that the "petitioner is at Serial No. 23 in seniority and the connection shall be released on his turn subject to availability of material."
(3.) Counsel for the parties have been heard.;