DINESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking following relief's:

(2.) Sri. Shamanth K. learned counsel appearing for Sri. Suyog Herele E., advocate for petitioner submitted that petitioner is owner of property bearing khata no.F, Block-394, Hosananduru Grama in which four shops were constructed and separate electricity connections were for said shops. It was submitted that on 22/1/2020, respondent no.4-Grama Panchayath proceeded to demolish portion of his property without issuing any notice alleging encroachment on road. At that time, power connections to shops were disconnected by respondent no.3. Further, petitioner approached this Court in WP.No.1650/2020 against illegal demolition and obtained interim order.

(3.) In meanwhile, since petitioner was facing hardship due to disconnection of power, he submitted representation as per Annexure-E to respondent no.3 on 29/6/2022. It was submitted that despite lapse of reasonable time, same remained without consideration. Learned counsel submitted that since power connection was fundamental necessity, direction was sought to be issued to respondents no.2 and 3 for consideration of his application.