T R SEKAR Vs. TOWN PANCHAYAT EXECUTIVE OFFICER

JUDGEMENT

(1.) The complainant in O. P. No.70 of 2000 on the file of the District Forum, Chengalpattu, is the appellant in this appeal. His grievance was that he had applied for water tap connection before the first respondent to his building at Nos.113, 114, Mettu Street, Thirukkazhukunram, that he had obtained due sanction and renovated his building, that he had paid deposit charges and also centage charges that in spite of his having complied with all the necessary formalities, water connection was not given to his building that the President of the Panchayat happens to be his relative and due to enmity between him and the complainant, the respondents with mala fide intention did not grant water connection and that, therefore, the present complaint came to be filed.

(2.) The stand of the respondent/opposite parties is that the complainant had violated the sanctioned plan and only because of the said violation water tap connection was not given, that the complainant had not got regularized the violation committed by him and only as per the provision under Rule 131 (1) of the Tamil Nadu District Municipalities Act, 1920 and Rule 180 (3) of Tamil Nadu Urban Local Body Rules, 2000, water tap connection had not been given to the building which had been constructed illegally.

(3.) On the side of the complainant Exs. A1 to A14 were marked and on the side of the opposite parties/respondents Exs. B1 to B6 were marked. There was no oral evidence let in.