PARVATHI RAJAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) GRIEVANCE of the petitioners is regarding refusal to provide electric connections to the buildings where they are residing. Admittedly the petitioners are not the owners of the land, nor they are having title over the properties. The petitioners rely on Ext.P8 Government order (G.O (Rt) No.4612/2007 dated 19-11-2007) wherein the Government have issued directions to provide electric connections to occupants of residential buildings on the basis of certificates issued by Local Self Government Institutions, without insisting for No-Objection Certificates from the Revenue authorities. According to the petitioners inspite of Ext.P8 order and inspite of specific directions issued by the Revenue Divisional Officer (3rd respondent), the respondents 1 and 2 are not providing electric connections. Hence this writ petition is filed.

(2.) IN the counter affidavit of respondents 1 and 2 it is contended that the 1st petitioner alone has applied for electric connection. But his application was not entertained because the ownership certificate produced by him does not indicate that it was issued for the purpose of electrification. With respect to petitioners 2 to 4 it is stated that they have not applied for electric connection.

(3.) THEREFORE the writ petition is disposed of directing the 2nd respondent to consider applications if any submitted by the petitioners for getting electric connection, provided they are supported by Residential Certificates issued by the 4th respondent. If the petitioners apply and comply with all the requisite formalities, electric connections shall be provided to them without insisting for any document of title or any No-Objection Certificate from the Revenue authorities.