S. CHITRA Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE short facts of the case are as follows: -

(2.) THE petitioner additionally added that she had constructed the said building as per plan sanctioned by the fourth respondent, without any violation or deviation. Further, the said building is ready for occupation and is in a fit condition. If the petitioner had committed any minor deviations, that can be rectified in future course. Further, electricity is a basic amenity.

(3.) THE respondents further submit that the writ petitioner was instructed to submit the application in the proper format, along with necessary required documents and the completion certificate/no objection certificate obtained from CMDA since the said building is categorized as special building and multi -storeyed residential building. As such, the writ petitioner has to produce the completion certificate/no objection certificate obtained from the CMDA, so as to get the electricity supply from the respondents 1 to 3 as per the mandatory rules. But so far, the petitioner has not done so. Hence, the respondents pray to dismiss the above writ petition.