I. ALI MOHAMMED YUNUS Vs. THE ASSISTANT EXECUTIVE ENGINEER, TAMIL NADU ELECTRICITY BOARD (O & M) AND ORS.

JUDGEMENT

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

(2.) THE petitioner claims that he is the lawful tenant in respect of the property in No. 496, Syed Sadiq Nagar, Mangadu, Chennai 600 122 which is a wakf property attached to Syed Sadiq Jumma Big Mosque and Dargah. The petitioner would further state that he approached the 1st respondent for electricity service connection with an application dated 06.06.2015 and however, the 1st respondent insisted for No Objection Certificate from the 3rd respondent - Wakf Board.

(3.) MR . N.A. Nissar Ahmed, the learned counsel appearing for the petitioner drawing the attention of this court to the orders dated 14.08.2012 made in W.P. Nos. 9172 to 9178 of 2012, dated 17.09.2013 made in W.P. No. 25310 of 2013 and dated 18.12.2014 made in W.P. Nos. 17159 to 17176 of 2014 would submit that in similar facts and circumstances, this court having taken note of Clause 27(4) of the Tamil Nadu Electricity Distribution Code, 2004 directed the Tamil Nadu Electricity Board to consider the applications of the petitioners therein in terms of the above said clause and pass appropriate orders and in fact, on a challenge made to one of the said orders, a Division Bench of this court has dismissed the writ appeals in W.A. Nos. 2339 to 2345 of 2012 by judgment dated 19.06.2013 and hence, would pray for appropriate orders.