N SEEMANTHINI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) COMMON Order Since the issue involved and the prayer sought for in all the writ petitions are one and the same, a common order is being passed.

(2.) THE case of the petitioners are as follows:-

(3.) PER contra, the learned Additional Advocate General, appearing for the respondents 3 and 4 while reiterating the averments made in the common counter affidavit filed, on behalf of the respondent 3 and 4, would submit that the condition of these flats have become worse and they are in a precarious condition. and they are unfit for occupation. The condition has worsened after "Tusnami". He adds that many of the occupants have vacated and handed over vacant flats for the purpose of demolition and reconstruction. He further submits that it was also found that there is electrical leakage in certain blocks as the electrical wires installed in the flats are totally damaged and live wires are exposed. This will lead to short circuit of electricity posing imminent danger to the properties and to the occupants. Considering the emergency and to ensure safety of the occupants, the electricity supply was directed to be disconnected on 13.07.2009. The learned Additional Advocate General further submits that the occupation in the said building is no longer advisable and in the interest of the petitioners they themselves may vacate the hand over possession as done by other occupants. The learned Additional Advocate General further adds that alternate accommodation provided at Chemanchery by the Housing Board has been accepted by the many persons and only a few persons like that the petitioners have not accepted the offer and continue to reside in the places at high risk. The learned Additional Advocate General submits that if the petitioners undertake that they will not claim any compensation for any mishap or accident occurs in restoring the electricity, without holding the Tamil Nadu Electricity Board or Tamil Nadu Housing Board or the Government responsible for the same, the Board is ready and willing to take steps to restore the electricity supply.