TMT.M.TAMILSELVI Vs. JUNIOR ENGINEER (O&M),

JUDGEMENT

(1.) Challenging the impugned proceedings dated 28.03.2012 of the first respondent/Junior Engineer, TNEB, Kumbinipettai Village, Vellore District, the petitioners have filed these writ petition seeking to quash the same with a further direction to the first respondent to effect the electricity service connection in the house property belonging to them.

(2.) Learned counsel for the petitioners submitted that the land in S.No.360/2, Thanigaipolur Village, was purchased by the petitioners' father in the year 2008 and thereafter, their father executed a Will in their favour in the year 2008 by way of a registered Will bearing Document No.49/2008. Subsequently, they have also constructed a house in the said Survey Number and after the completion of construction work, they have made an application before the first respondent seeking electricity service connection, enclosing a copy of the Will, legal heir certificate and death certificate. However, the first respondent had orally insisted them to produce the ownership certificate obtained from the Village Administrative Officer. Subsequently, when they approached the VAO requesting ownership certificate, the said VAO refused to issue the same, since their names were not found place in Chitta and Adangal produced by them.

(3.) Learned standing counsel appearing for the first respondent, by filing a counter affidavit, submitted that since the latest revenue records stand in the name of one Vijayakumar, son of Chalapathy, the first respondent, vide impugned proceedings dated 28.03.2012, directed the petitioners to produce the ownership certificate obtained from the Tahsildar, house tax receipt, 'A' Register and Chitta. But, till date, the petitioners have not produced any one of the required documents for grant of electricity service connection as required under the Board Rules and therefore, the request of the petitioners to effect the electricity service connection could not be considered by the first respondent.