MAHINDRA LIFESPACE DEVELOPERS LTD REP BY ITS AUTHORIZED SIGNATORY R ESWARAN Vs. CHAIRMAN AND MANAGING DIRECTOR TANGEDCO, CHENNAI

JUDGEMENT

(1.) This writ petition has been filed challenging various impugned letters issued by respondents 4 to 6 and for a consequential direction to respondents 4 to 6 to effect a Single Phase Service Connection to the flats constructed by the petitioner Company.

(2.) The petitioner is a Company involved in Real Estate and Infrastructure Development. The petitioner ventured into a Housing Project after purchasing huge extent of land and applied for grant of approval for group development for residential-cum-commercial usage. The petitioner also executed necessary Gift Deeds in favour of the authority. The Planning Permission was granted in favour of the petitioner on 09.05.2014 for construction of residential buildings comprising of 8 blocks. The petitioner constructed Single Bedroom and Double Bedroom Apartments and attempted to make it as an affordable Housing Project. The petitioner also applied for Single Phase Service Connection for the Apartments with a load capacity not exceeding 3 KW or 3.3 KVA.

(3.) The petitioner initially completed construction in 6 Blocks with 604 Dwelling Units including the common area by providing for 6 Distribution Transformers. It is claimed by the petitioner that respondents 4 to 6 are providing a load capacity of 750KVA to cater to 604 Apartments.