REGENT COMPUTRONICS PVT. LTD.

T.M. Prakash Appellant

V/S

DISTRICT COLLECTOR Respondents

Referred Judgements :-

R. V. JONES,EX P. DAUNTON [REFERRED TO]
DATTATRAYA MORESHWAR VS. STATE OF BOMBAY [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
SAINIK MOTORS JODHPUR VS. STATE OF RAJASTHAN [REFERRED TO]
G J FERNANDEZ VS. STATE OF MYSORE [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED TO]
PEERLESS GENERAL FINANCE AND INVESTMENT CO LIMITED RESERVE BANK OF INDIA RESERVE BANK OF INDIA RESERVE BANK OF INDIA VS. RESERVE BANK OF INDIA :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED :TIMEX FINANCIAL AND INVESTMENT COMPANY LIMITED :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED [REFERRED TO]
STATE OF HARYANA VS. RAGHUBIR DAYAL [REFERRED TO]
X VS. HOSPITAL Z [REFERRED TO]
B S KHURANA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
ST JOHNS TEACHERS TRANING INSTITURTE VS. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
ANDHRA BANK VS. B SATYANARAYANA [REFERRED TO]
ASHOK LANKA VS. RISHI DIXIT [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
BALASUBRAMANIAN VS. RAMAIAH THONDAMAN [REFERRED TO]
MAY GEORGE VS. SPECIAL TAHSILDAR [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
RAISA BEGUM VS. STATE OF UTTAR PRADESH [REFERRED TO]
D K V PRASADA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
A MUTHUSAMY VS. ASSISTANT ENGINEER TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The petitioners have sought for a Mandamus, directing the respondents to provide electricity connection to them, based on Indemnity Bond.

(2.) It is the case of the petitioners that they are residing in Government poromboke lands, for the past 2 centuries and about 180 members are engaged in Laundary work. They have put up huts in the working place. Their children are studying in Schools and Colleges, but they do not have electricity connection. When they have made applications to the respondents, to provide electricity supply, the Superintending Engineer, Tamil Nadu Electricity Board, has directed them to obtain "No Objection Certificates" from the District Collector, Tiruvannamalai, the 1st respondent herein. Therefore, they made a representation, dated 11.08.2010 to the 1st respondent, for grant of No Objection Certificate. Another representation, dated 31.05.2011, was also made to the Superintending Engineer, Tamil Nadu Electricity Board, Tiruvannamalai, 2nd respondent herein, to provide electricity. But the 2nd respondent has rejected the said request on 07.06.2011, citing irrelevant reasons.

(3.) On the above pleadings, Mr.Pari, learned counsel for the petitioners submitted that the petitioners are residing in Periyar Nagar, Tiruvannamalai District, and that they have been issued with Ration Cards by the Civil Supplies Corporation. Attention of this Court was also invited to the property tax receipts issued by Tiruvannamalai Municipality, for the years 2011-12, Voter's I.D., issued by the Election Commission of India, to prove that the petitioners are residing at Polur Road, 7th Street, Thiruvannamalai District.

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T.M. PRAKASH Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

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