Madras High Court
Chennai Metropolitan ... vs Tmt.K.Ruby Manoharan on 9 July, 2021
W.A.No.2428 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.07.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
AND
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.A.No.2428 of 2011
Chennai Metropolitan Development Authority
Rep. By its Member Secretary,
No.1, Gandhi Irwin Road,
Egmore, Chennai – 8. .. Appellant
Versus
1.Tmt.K.Ruby Manoharan,
Wife of Manoharan,
Ruby Tower,
No.240, Velachery Main Road,
Selaiyur, Chennai – 600 073.
2.Tamil Nadu Electricity Board,
Rep. By its Chairman,
No.800 Anna Salai, Chennai – 2.
3.The Chief Engineer (Commercial),
Tamil Nadu Electrical Board,
No.800, Anna Salai, Chennai – 2.
4.The Superintending Engineer,
Tamil Nadu Electricity Board,
C.E.D.C/South,
Anna Main Road,
K.K.Nagar, Chennai – 78.
https://www.mhc.tn.gov.in/judis/
1/4
W.A.No.2428 of 2011
5.The Divisional Engineer (O&M),
Tamil Nadu Electricity Board,
Chitlapakkam, Chennai - 32. .. Respondents
Prayer: Writ Appeal has been filed under Section 15 of Letter of Patent against the order
dated 24.03.2008 passed in W.P.No.7150/2008.
For Appellant :Ms.P.Veena Suresh
For R4 & R5 : Mr.P.Gunaraj
For R1 to R3 : No Appearance
JUDGMENT
(Judgment of the Court was delivered by T.RAJA, J.)
The writ appeal is directed against the impugned order dated 24.03.2008 passed in
W.P.No.7150 of 2008 by the learned Single Judge, in and by which, learned Single Judge
directed the respondent/Electricity Board to issue electricity service connection to the writ
petitioner/first respondent herein giving liberty to the CMDA to decide the deviation at
the time of issuing the completion certificate.
2. Ms.P.Veena Suresh, learned counsel for the appellant/CMDA, submitted that as a
matter of fact, completion certificate will not be given to the owner of the building unless
he/she complies with the terms and conditions mentioned in the Planning Permission.
However, in the present case, pending writ appeal, since the writ petitioner/first
respondent herein has complied with the terms of conditions mentioned in the Planning
Permission, the CMDA has also issued Completion Certificate to her. Therefore, nothing
survives for further adjudication in the writ appeal.
https://www.mhc.tn.gov.in/judis/
W.A.No.2428 of 2011
3. Recording the above said submission, as the CMDA has already issued the
Completion Certificate, nothing survives for further adjudication in the writ appeal and
accordingly, the writ appeal stands closed. No Costs.
(T.R., J.) (P.T.A., J.)
09.07.2021
rkm
To
1.The Chairman,
Tamil Nadu Electricity Board,
No.800 Anna Salai, Chennai – 2.
2.The Chief Engineer (Commercial),
Tamil Nadu Electrical Board,
No.800, Anna Salai, Chennai – 2.
3.The Superintending Engineer,
Tamil Nadu Electricity Board,
C.E.D.C/South,
Anna Main Road,
K.K.Nagar, Chennai – 78.
4.The Divisional Engineer (O&M),
Tamil Nadu Electricity Board,
Chitlapakkam, Chennai - 32.
5.The Member Secretary,
Chennai Metropolitan Development Authority
No.1, Gandhi Irwin Road,
Egmore, Chennai – 8.
https://www.mhc.tn.gov.in/judis/
W.A.No.2428 of 2011
T.RAJA, J.
and
P.T.ASHA, J.
rkm
W.A.No.2428 of 2011
09.07.2021
https://www.mhc.tn.gov.in/judis/
