ANUMOD V.S Vs. ADDL. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of Ext.P3 order passed by the first respondent, whereby the Electricity Board has been permitted to draw electric line through the property of the petitioner, so as to provide power supply to the premises of respondents 2 and 3.

(2.) THE learned counsel for the petitioner submits that, the drawing of electric line as above was sought to be objected by the petitioner by filing Ext.P2 statement of objection and that the petitioner has already pointed out the existence of alternate route, which is a more feasible one. A copy of the relevant sketch is produced before this Court as Ext.P1. It is without considering the said course, that the proceedings were finalised by the first respondent, passing Ext.P3 order on 25.07.2012 which according to the petitioner is not at all a speaking order; nor has it considered the objection preferred by the petitioner in any manner.