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Judgment
D. K. Singh, J
The present writ petition has been filed seeking the following reliefs:
“(i) Issue a writ of mandamus or such other appropriate writ order or direction commanding the 5th and 6th Respondent to avail electricity connection to the petitioner.
(ii) Issue a writ of certiorari or other appropriate writ order or direction quashing Exhibit P3 order issued by the 6th respondent.
(iii) Call for the records leading to Exhibit P3 order issued by the 6th respondent.
And
iv) Grant such other reliefs as this Hon'ble Court deems fit and proper in the circumstances of this case including the cost of this Writ Petition.”
Learned Counsel for the petitioner submits that the issue involved in this writ petition is covered by the judgments passed by this Court in Exts.P4 to P8. The operative portion of Ext.P8 judgment reads as follows:
“I am inclined to follow the directions in the earlier judgments. Accordingly, the writ petition is disposed of directing the Board to accept the application of the petitioner, if not already accepted, consider the same and take appropriate action thereon, without insisting for NOC from the Revenue. However, it is clarified that this would be without prejudice to the rights of the Revenue Authorities to initiate appropriate steps and also that this order will not vest any right on the petitioner over the property or the building.”
In view thereof, the present writ petition is also disposed of in terms of the said judgment.