GANGOLLI MADRASA MISBAHUL ULOOM (REG.) Vs. THE KARNATAKA POWER TRANSMISSION CORPORATION LIMITED (KPTCL), BESCOM,

JUDGEMENT

(1.) The petitioner-Gangolli Madrasa Misbahul Uloom, Udupi has filed the present writ petition seeking power connection from the respondent 2-Mangalore Electricity Supply Company (MESCOM).

(2.) The learned Counsel for the petitioner has urged that even though with the representation from the President of the petitioner-Society vide Annexure-F, the relevant documents were furnished to the respondent-concerned authority and an opinion of the Executive Engineer (Electrical) was given that if the necessary documents as per Regulation IV of the Electricity Supply Rules, 2006, are submitted by the applicant-Society, the case for release of power connection to the petitioner may be considered without insisting upon the "no objection" from the concerned Grama Panchayath, yet the power connection has not been given to the petitioner.

(3.) The petitioner has come to this Court on the ground that on account of an oral direction of the concerned Panchayath Development Officer that the petitioner cannot be given such power supply, it is not being so given.