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Judgment
Murali Purushothaman, J
The petitioner has submitted Ext.P4 application for electric connection. The grievance of the petitioner is that though Ext.P4 was submitted as early as on 01.11.2021, the Board has not taken any steps to provide electric connection to the premises of the petitioner.
Heard the learned Counsel for the petitioner, the learned Government Pleader for the 1st respondent and the learned Standing Counsel for the Electricity Board. In the nature of the direction I propose to issue, notice to respondents 4 and 5 is dispensed with.
In the facts and circumstances of the case and having regard to the submissions made across the bar, there will be a direction to the 3rd respondent to consider Ext.P4 application for Low Tension Connection, after hearing the petitioner and respondents 4 and 5, within a period of one month from the date of receipt of a copy of this judgment. It is made clear that this Court has not expressed any opinion as the merits of any civil disputes pending between the parties.
The writ petition is disposed of accordingly.