SHANTHI NIKETHAN RESIDENT WELFARE ASSOCIATION Vs. SASWATH FOUNDATION

JUDGEMENT

(1.) THIS writ appeal has been filed as against the order of the learned single Judge, dated 17.04.2014 passed in W.P.(MD) No.4053 of 2014

(2.) FOR the sake of convenience, the parties are referred according to their litigative status in the writ petition.

(3.) THE learned Counsel for the appellant contended that the approval granted by Madurai Corporation is not at all valid and the authority which is competent, is only the Local Planning Authority, to whom, the writ petitioner did not approach for any approval till date. He further submitted that after obtaining the permission from the Chief Electrical Inspector alone, the electricity service connection can be given, but the same had been violated by the writ petitioner. According to him, the writ petitioner had not even produced the permission alleged to be obtained by him, from Madurai Corporation and the learned Judge had not considered the legal aspects involved in the issue and hence, he sought for setting aside the order of the learned Judge of this Court.