R THANGAVEL Vs. EXECUTIVE ENGINEER AND ORS

JUDGEMENT

(1.) Petitioner, claiming himself to be a Trustee of Arulmigu Om Kaliamman Temple, stated to be in existence for time immemorial, has sought for a writ of mandamus, directing the respondents to provide electricity service connection to the said Temple, by considering the representation, dated 20.08.2009.

(2.) Record of proceedings shows that on 27.11.2013, Mr.S.K.Rameshwar, learned Standing Counsel for the respondents, has been directed to take notice and get instructions, and thus Court notice to respondents has been waived.

(3.) It is the case of the petitioner that the application, dated 20.08.2009, has been made to The Junior Engineer (O&M), TANGEDCO, Jambai, Bhavani Taluk, Erode District / the second respondent herein. In response to the same, the second respondent orally denied to accept the said application, unless the same is enclosed with a "No Objection Certificate", from the revenue authority. Reference has also been made to Regulation 27(12) of The Tamil Nadu Electricity Distribution Code, 2004 (Hereinafter referred to as the code) and on the above said pleadings, Mr.A.Gokulakrishnan, learned counsel for the petitioner, submitted that there is no prohibition for supply of electricity to the occupants of the Government Poramboke Land, either it is temple or individuals.