P ESWAR Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the respondents to provide three phase electricity service connection for the dwelling units of the petitioner, situate at Plot No.139, S.No.114, Kandaswamy Nagar, 2nd Street, Palavakkam, Chennai, in terms of Rule 27 of the Tamil Nadu Electricity Distribution Code, 2004.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the only reason shown by the respondent Tamil Nadu Electricity Board, for not considering the request of the petitioner, for providing the three phase electricity service connection to the petitioner's premises, is that a civil suit is pending on the file of the District Munsif Court, Alandur, in O.S.No.402 of 2008.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, the respondents are directed to grant electricity service connection to the petitioner's premises, as requested by him, within a period of four weeks, from the date of receipt of a copy of this order, under Rule 27 of the Tamil Nadu Electricity Distribution Code, 2004, on payment of the necessary charges and on his complying with the requirements, as per law. The writ petition is disposed of with the above directions. No costs. Consequently, connected miscellaneous petition is closed.