ADARSH L. Vs. MANGALORE ELECTRICITY SUPPLY COMPANY LIMITED

JUDGEMENT

(1.) This writ petition is filed seeking for following reliefs:

(2.) Shri Monesh Kumar K.B., learned counsel appearing for petitioner would submit that petitioner is owner of 04 acres of agricultural land bearing Sy.no.342 of Gonibeedu Village, Mudigere Taluk, Chikmagaluru, wherein it is stated that petitioner has grown coffee etc. Said land was purchased by him under Sale Deed at Annexure-A. It was submitted that in order to provide water to plantation, petitioner had sunk a bore-well after securing no objection from local authorities. Thereafter, he made application to respondent no.1 for supply of electricity connection to bore-well pump as per Annexure-C. It was submitted that petitioner has complied with all necessary requirements for providing electricity connection. However to draw line, a service line/pole was required to be installed in adjacent land belonging to State. On ground that said land was in possession of certain unauthorized occupants, who were objecting to installation of electricity pole, respondent no.1 was not proceeding to draw service line. It was submitted that even assistance sought from jurisdictional police was unviable. When petitioner had complied with all requirements, submitted all necessary no objections including one from Government for drawing line over it's land and thereafter work order as per Annexures-C to F was also issued, there was absolutely no justification for non-consideration.

(3.) In meanwhile, due to lack of water, crops were drying up, constraining petitioner to approach this Court. It was submitted that since petitioner had complied with all requirements and there was no impediment for considering petitioner's representation to provide electricity connection, learned counsel sought for allowing writ petition.