P ARUMUGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. John Britto for the petitioner and the Special government Pleader for the first respondent and Mr. Srinivasan for the respondents 2 to 4.

(2.) THE petitioner has sought for a direction to be issued to the respondents 2 to 4 to give power supply connection to the petitioners house situated in Town Survey No. 7/1, Block No. 39, near Housing Board Four roads, Michael Thottam (opposite), Mettur after quashing the order dated 12. 4. 2002 passed by the fourth respondent. Under the said order, 4th respondent has called upon the petitioner to obtain No Objection Certificate from the housing Board as a condition precedent for obtaining supply of electricity.

(3.) WITH the above observations, the writ petition is disposed of. No costs. Consequently, WPMP. No. 18882 of 2002 is closed. .