PUTTAPPA HONNAPPA TALAVAR Vs. DEPUTY COMMISSIONER DHARWAD

JUDGEMENT

(1.) IN this writ petition and in other similar writ petitions, the prayer is for giving directions to the respondent-District Authorities to grant 'water Right Certificates' so that they may obtain electricity supply from the Karnataka Electricity Board.

(2.) THE matter has already been examined at length by this Court in Writ Petition No. 28035/96 disposed of on 4-10-1996 wherein it has been held that, the production of 'water Right Certificate' cannot be insisted upon by the Board for supply of electricity to a Borewell. It has further been held that, the Board can refuse to grant electricity supply to a new Borewell only if the same is in the proximity of 825 feet from the existing/proposed rural water supply scheme which is intended for supply of drinking water to the entire village.

(3.) REGULATION 6. 02 of the Electricity Supply Regulations framed by the Board reads thus: