R BALU Vs. TAHSILDAR FORT TONDIARPET TALUK CHENNAI

JUDGEMENT

(1.) HEARD Mr.L.Chandrakumar, learned counsel for the petitioner and Ms.P.Kavitha, learned Government Government, who has taken notice on behalf of the respondents. By consent, the writ petition itself is taken up for final disposal.

(2.) THE writ petition is for a direction against the first respondent-Tahsildar to issue "No Objection Certificate" for obtaining electricity connection in respect of the house at No.10, Sevanthipoo Street, Ezhil Nagar, Kodungaiyur, Chennai-600 118 comprised in Survey Nos. 3850 and 3860, Tondiarpet Village, Chennai.

(3.) CONSIDERING the above facts and circumstances of the case, this writ petition is disposed of, with a direction against the first respondent-Tahsildar to issue necessary "No Objection Certificate" for the purpose of electricity connection in respect of the house at No.10, Sevanthipoo Street, Ezhil Nagar, Kodungaiyur, Chennai-600 118 comprised in Survey Nos. 3850 and 3860, Tondiarpet Village, Chennai, however, subject to various conditions imposed in accordance with law. It is made clear that conferment of electricity connection with "No Objection Certificate" from the first respondent-Tahsildar, does not confer the petitioner with any right over the property. Such "No Objection Certificate" shall be issued by the first respondent-Tahsildar within a period of four weeks from the date of receipt of a copy of this order. No costs.