SEKAR ALAGAPPAN 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, consider and provide electricity service connection to the respective flats put up and for the common areas of the building put up by the petitioner to the residential building at Plot No.H.1985, 15th Main Road, Anna Nagar, Chennai, comprised in S.No.207 part, Thirumangalam Village, without insisting upon completion certificate from the fifth respondent.

(2.) BASED on the direction issued by this Court, the Chennai Metropolitan Development Authority has filed a report, dated 12.2.2010, which reads as follows: Sl.No. DescriptionAs per approved plan As on site Deviation Tole- rance limitWhether satisfy by Completion Certificate % of devia- tion 1) No. of floors Stilt floor + 4 floors Stilt floor + 4 floors---- 2) No. of dwelling units 8 Nos. 4 Nos. Less by 4 Nos.--- 3) Dimension of building Length22.86m24.06mExcess by 1.20m0.30mNo5% Breadth5.79m7.39mExcess by 1.60m0.30mNo28% 4) Floor Space Index1.481.52Excess by 0.04Upto 1.53Yes- 5) Front Set Back4.57m3.97mLess by 0.60m0.30mNo13% Side Set Back (East)4.57m3.90mLess by 0.67 m0.30mNo15% Side Set Back (West)4.57m3.50mLess by 1.07m0.30mNo23% Rear Set Back3.05m2.45mLess by 0.60m0.30mNo20% 6)Parking4 Nos.4 Nos.Due to clubbing of dwelling units No. of car parking required as per Development Control Rules is 8 Nos. but feasible 6 Nos.NilNo25%