CHAIRMAN, TAMIL NADU ELECTRICITY BOARD Vs. K. JAYAKUMAR

JUDGEMENT

(1.) HEARD Mr. P. Gunaraj, learned Standing Counsel appearing for the appellants. Even though the respondents 1 to 8 were served, no one has chosen to appear on behalf of the respondents inspite of their names were printed in the cause list.

(2.) THIS writ appeal is filed against the order made in W.P. No. 14055 of 2012, dated 24.7.2012, wherein the respondents have challenged the order dated 24.5.2012 issued by the 2nd appellant and prayed for a direction to give electricity HT supply connection and energies to the premises of the petitioners, situated at T.S. Nos. 5/2B, 5/29Pt, 4/93, 4/94Pt, 4/96 and 4/99 in Block No. 45, Puliyur village, Dr.Ambedkar Road, Kodambakkam, Chennai -24, without insisting safety certificate from the Chief Engineer, Distribution Chennai Southern Region.

(3.) THE learned single Judge having noticed the fact about the safety certificate issued by the Chief Electrical Inspector of Government (CEIG) on 28.4.2010 under Rule 63 of the Indian Electricity Rules, 1956 and the completion certificate issued by the CMDA dated 15.5.2012, gave a finding that there are no impediments for the appellants to grant the service connection to the respondents and a direction was issued to the appellants to grant service connection to the respondents within a period of three weeks from the date of receipt of the copy of the order.