Amaravathi vs The Assistant Engineer, Tamil Nadu Electricity Board Rural

M. Venugopal, J.—Heard the learned counsel for the petitioner, the learned Standing counsel appearing for the first respondent and the learned Government Advocate.

The petitioner has filed the present writ petition praying for passing of an order by this Court in directing the first respondent to consider her representation dated 27.10.2014 and to accept her application along with possession documents and to effect power supply to her house at Door No. 1/65A1, Idiayar Valasai Village (Iyyer Madam), Ramanathapuram Taluk and District.

According to the petitioner, she approached the first respondent for obtaining electricity service connection to her house for the past years. At last, on 22.09.2014, she made a representation to the second respondent on the grievance day making a request to give electricity service connection to her house. The same was forwarded to the first respondent. The first respondent had not considered her representation and had not come forward to give electricity service connection to her house. Hence, on 27.10.2014, she made a representation to the first respondent in person together with application and relevant documents to prove her physical possession and requested him to accept her application and to give electricity service connection to her house. The first respondent had not chosen to receive her application.

In view of the fact that the petitioner is seeking only a limited relief in the present writ petition viz., for passing of an order by this Court in directing the first respondent to consider her representation dated 27.10.2014 and to accept her application with possession documents and to give power supply to her house at Door No. 1/65A1, Idiayar Valasai Village (Iyyer Madam), Ramanathapuram Taluk and District, this Court without going into the merits of the matter and also not expressing any opinion one way or other, in the interest of justice and fair play, directs the first respondent to receive the petitioner''s application together with the representation dated 27.10.2014 and other documents within a period of two weeks from the date of receipt of a copy of this order. Soon after receipt of the petitioner''s application together with the representation dated 27.10.2014 and other documents, the first respondent is to look into the same in a fair and objective fashion and to do the needful in the matter in issue by following the rules and regulations, within a period of four weeks thereafter (of course after providing due opportunities to the petitioner and others concerned, if any, by adhering to the principles of natural justice).

With the aforesaid direction, the writ petition stands disposed of. No costs.