A ARUL RAJASEKAR Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner and the learned Counsel for the Respondents.

(2.) The writ petition challenges the order of the second Respondent dated 22.09.2009 by which the second Respondent has informed the Petitioner that if any objections are raised by any of the occupants for the purpose of taking electrical poll, the same has to be at the risk of the Petitioner consumer.

(3.) The case of the Petitioner is that when the Petitioner is sought for expansion of electricity line as per the rules in respect of his building at 1/29-1 Naraiyoorani(East), it is the duty of the Electricity Board to find out alternative place without affecting the third parties. In which event, for any other expenses which may occur additionally the Petitioner is willing to pay the amount and on the other hand, the Petitioner is unable to file no objection certificate from third parties.