M T ELUMALAI Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition has been filed praying for the issuance of a Writ of Mandamus to direct the respondents 1 to 4 herein to receive and consider the application of the petitioner and to provide electricity service connection to the building and for the common areas of the building put up by the petitioner at S.Nos.156/1, 2, 157, 158/1A, 1B1, 2A, 2B1, 163/1A and 167/1 of Nolambur Village, Chennai, without insisting upon the completion certificate/No Objection Certificate from the fifth respondent.

(2.) Based on the direction issued by this Court, the Chennai Metropolitan Development Authority has filed a report, dated 13.1.2010, which reads as follows: Sl.No. Distance between Blocks As per approved plan As on site Deviation Tolerance limit Percentage of Deviation/Violation Remarks 1) Block No.11 Single Block Divided into two. Therefore distance between block required is 6.0 mt but provided is 0.90 mt. Therefore, it is in violation of 5.10 mt. Made into low blocks. 0.30. 85.00% Exceeds completion certificate

(3.) In view of the earlier order passed by this Court, on 3.12.2009, in W.P.No.21699 of 2009 and considering the fact that the deviation, as shown in the report is minimal in nature, the writ petition is disposed of with a direction to the respondents1 to 4 herein to receive and consider the application of the petitioner and to provide electricity service connection to the building and for the common areas of the building put up by the petitioner at S.Nos.156/1, 2, 157, 158/1A, 1B1, 2A, 2B1, 163/1A and 167/1 of Nolambur Village, Chennai, without insisting upon the completion certificate/No Objection Certificate from the fifth respondent, within a period of four weeks from the date of receipt of a copy of this order.