MUKKAM MUSLIM ORPHANAGE COMMITTEE Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petition is filed by the petitioner challenging the proceedings of the Additional District Magistrate issued under section 16(1) of the Indian Telegraph Act. One of the other complaints raised by the petitioner herein is with regard to the voltage fluctuation in the locality.

(2.) THE petitioner is the Management of an Orphanage in which about 2,000 inhabitants who are destitutes are residing. THEy are having several charitable activities for the benefit of the public as well. It is pointed out that inside the compound of the orphanage a transformer has been placed. But when the proposal was made by the Kerala State Electricity Board to give 34 more connections from the very same transformer, the petitioner objected stating the reason that it will cause fluctuation in the voltage. THE objection was placed before the first respondent as per Ext.P1. Final order passed as Ext.P2, is under challenge in this writ petition.

(3.) EVEN though the petitioner has a challenge regarding the validity of Ext.P4, the permission for drawing line has been granted therein and it can be seen that Additional District Magistrate found that the route proposed is feasible. I do not find any reason to interfere with the same. Writ petition disposed of accordingly. No costs.