PRASANNA BABU JAYAPRAKASH Vs. ANTONY PADINJARAYIL

JUDGEMENT

(1.) THE issue involved is with regard to the objection raised by the petitioner in drawing electric lines through the property of the petitioner, so as to provide electric connection to the premises of the 1st respondent.

(2.) THE case is that, there is an alternate route, which according to the petitioner is more feasible than the one proposed by the KSEB. When the matter came up for consideration before the 3rd respondent, it was brought to the notice of the concerned authority, which however was not properly adverted to. THE petitioner was not given adequate opportunity to file objections. It is also stated that the proposal made by the KSEB, which stands accepted by the 3rd respondent, vide Ext.P3, if implemented, will cause adverse results and hardships to the petitioner and also to other concerned, as the line has to cross through the private pathway; through which passes the procession in connection with the festival in the nearby Temple.