T. Senthil and Others vs The Assistant Engineer (Operation and Maintenance), TANGEDCO and Others

R. Mahadevan, J—By consent, the main writ petition itself is taken up for final disposal.

This writ petition is filed seeking a Writ of Mandamus to direct the first respondent to give electricity service connection to the petitioner''s house comprised in S.F. No. 731 of Seplanthoppu, Periasuriyur Village, Thiruvarambur Taluk, Trichy District.

The learned Counsel for the petitioners would submit that the issue involved in this writ petition is squarely covered by the earlier order of this Court in Muthukannu and 4 others v. The Assistant Engineer (Operation and Maintenance), TANGEDCO [W.P(MD) No. 5417 of 2014, decided on 09.04.2014] and hence, prayed for passing similar order in this writ petition also.

The learned Counsel for the first respondent as well as the learned Government Advocate for the respondents 2 and 3, have no objection for passing appropriate similar orders.

Heard both sides.

In Muthukannu and 4 others v. The Assistant Engineer (Operation and Maintenance), TANGEDCO [W.P(MD) No. 5417 of 2014, decided on 09.04.2014], this Court, has passed the following order:

"4. The petitioners are said to be in possession and enjoyment of the houses situated in S.F. No. 731 of Seplanthoppu, Periyasuriyur Village, Thiruvarambur Taluk, Trichy District, which is classified as Poramboke. According to the petitioners, some of the residents of the nearby area obtained electricity connection on the basis of the ''no objection'' certificate issued by the local Tahsildar. Even though the petitioners submitted applications for giving electricity connection, the same was rejected on the ground that they are in possession of poramboke lands. This made the petitioners to file this writ petition.

The learned Government Advocate on instruction submitted that the Tahsildar is prepared to give ''no objection'' certificate for the purpose of taking electricity connection to the residence of the petitioners, in case they submit individual affidavits, undertaking to vacate the property whenever notice is issued to that effect by the Government.

The learned Standing Counsel for the Tamil Nadu Generation and Distribution Corporation Limited submitted that the 1st respondent is prepared to provide electricity connection to the petitioners, in case ''no objection'' certificate is obtained from the Tahsildar.

The learned counsel for the petitioners submitted that the petitioners are prepared to execute an affidavit before the Tahsildar to the effect that they will vacate the property in the event Government requires the lands.

The petitioners are directed to approach the Tahsildar, Thiruvarambur to execute an undertaking affidavit to the effect that they will vacate the property in the event Government requires the lands, for the purpose of obtaining ''no objection'' certificates for electricity connection. In case the petitioners give any such undertaking to vacate the property, necessarily ''no objection'' certificate should be given by the Tahsildar, Thiruvarambur within two weeks from the date of receipt of such undertaking. Similarly, in the event of producing ''no objection'' certificates by the petitioners before the first respondent, the application for electricity connection should be considered and disposed of within a period of two weeks from the date of receipt of application.

The Writ Petition is disposed of with the above direction. No costs."

Following the same, this writ petition is disposed of, directing the petitioners to approach the Tahsildar, Thiruvarambur to execute an undertaking affidavit to the effect that they will vacate the property in the event Government requires the lands, for the purpose of obtaining ''no objection'' certificates for electricity connection. In case the petitioners give any such undertaking to vacate the property, necessarily ''no objection'' certificate should be given by the Tahsildar, Thiruvarambur within two weeks from the date of receipt of such undertaking. Similarly, in the event of producing ''no objection'' certificates by the petitioners before the first respondent, the application for electricity connection should be considered and disposed of within a period of two weeks from the date of receipt of application. No costs.