J. Jayakumar vs Chennai Metropolitan Water Supply and Sewerage Board and Chennai Metropolitan Development Authority

M. Jaichandren, J.—Heard the learned Counsel appearing for the petitioner and the learned counsels appearing for the respondents.

In spite of the matter being adjourned on several occasions, the Chennai Metropolitan Development Authority, had not filed the inspection report, as directed by this Court.

In view of the earlier orders passed by this Court, directing the Chennai Metropolitan Water Supply and Sewerage Board, to provide water and sewerage connections to the concerned petitioners, without insisting on the completion certificate from the Chennai Metropolitan Development Authority, wherever it was found that there were only minor deviations in the construction of the buildings, the respondents 1 and 2 are directed to provide water and sewerage connection to the petitioner''s premises at D. No. New. 3, Old 2, Burkit Road, Mooparappan Street, T. Nagar, T.S. No. 5850, Block No. 131, T. Nagar Village, Chennai 17, without insisting on the completion certificate from the third respondent authority, if the deviations found in the construction of the building in the petitioner''s premises is only minor in nature. The first and the second respondents are directed to provide the water and sewerage connections, within a period of four weeks from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs.