ARCH TECH BUILDERS Vs. TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition has been filed praying for the issuance of a Writ of Mandamus to direct the first and the second respondents to provide 12 service connections, including a common line in the property developed by the petitioner at Plot No. C. 356, S. No. 589/2, South End Road, Thiruvengada Nagar, Ambattur, Chennai-53, admeasuring 4800 Sq. Ft. without insisting on the completion certificate from the third respondent.

(2.) BASED on the direction issued by this Court, the Chennai Metropolitan Development Authority has filed a report dated 23.10.2009, which reads as follows: TABLE