DEEPAK INNOV INFRASTRUCTURE LIMITED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BY consent, the main writ petition itself is taken up for final disposal.

(2.) THE prayer in the writ petition is to quash the order dated dated 19.04.2014 passed by the fourth respondent in order No.EE/O&M/M.Pa./N.A/Z, Grievance/No. 049/2014 -15 and consequently to direct the respondents to effect L.T. Electricity service connection to the factory premises of the petitioner bearing R.S. No.1050/2, 46, Pudur Village, Jeevanantham Street, Kasipalayam Municipality, Raghupathinaickenpalayam, Erode 638 002.

(3.) LEARNED Senior counsel appearing for the petitioner would submit that the petitioner has obtained necessary permission from the Tamil Nadu Pollution Control Board for both air and water pollution. However, the fourth respondent has stated that the petitioner has to obtain No Objection Certificate from the Block Development Officer, which is not required under law. He would further submit that the petitioner has obtained No Objection from atleast 100 persons in that locality in writing. Learned Senior counsel also submitted that the petitioner is prepared to execute the indemnity bond also for providing the electricity service connection. Accordingly, he would pray for setting aside the impugned order and for providing low tension electricity service connection to the petitioner -industry.