LAWS(MAD)-2010-2-177

S RAJARAJESWARI Vs. TAMIL NADU ELECTRICITY BOARD

Decided On February 05, 2010
S. RAJARAJESWARI Appellant
V/S
TAMIL NADU ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) IN spite of the matter being adjourned on several occasions, the Chennai Metropolitan Development Authority, had not filed the inspection report, as directed by this Court.