K MOHAN Vs. TAMIL NADU ELECTRICITY BOARD CHENNAI

JUDGEMENT

(1.) No representation on behalf of the petitioners.

(2.) 1. Concededly, the petitioners are tenants with respect to the premises at Door Nos. 12-A, 19, 21. 21-A, 26, 27, 29, 31, 34-A, 44, 46, 61, 84, 98, 103, 104, 109-A, 136-A, 138-B, 141-A, 165, 166, 169, 171, 172 and 182 respectively situated at Rajapillai Thottam, T. Nagar, Chennai-17.

(3.) Pursuant to the said direction of this Court dated 4-7-2002 in W. P. Nos. 13633 of 1995 and 11658 of 1999, the second respondent, by proceedings dated 11-2-2003, required the petitioners to submit the no objections from their, neighbours through whose lands the electric line has to be taken for giving electricity service connection to the property of the tenants, besides requiring the petitioners to get the consent of the owners of the respective premises.