Mr. P.R. Earnast vs The Managing Director, C.M.W.S.S. Board and The 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 Sewarage Board, to grant water and

sewarage connection to the concerned petitioner, 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 first respondent is directed to

provide water and sewarage connection to the petitioner''s premises at Door No. 121, P.V. Rajamannar Salai, K.K. Nagar, Chennai-600078,

comprised in Block No. D-121, S. No. 275 part of Virugambakkam Village, Chennai District, without insisting on the completion certificate from

the second respondent authority, if the deviations found in the construction of the building in the petitioner''s premises is only minor in nature. The

first respondent is directed to provide the water and sewarage 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. Consequently connected Miscellaneous Petition is closed.