M VIJAYAN Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Standing Counsel for KSEB.

(2.) THE petitioner has filed this writ petition with the following prayers:

(3.) I have perused the sketch filed by the learned Standing Counsel for KSEB which was duly approved by the ADM. It is submitted that the electric connection has already been given. I am not inclined to interfere with the impugned order. I find that the petitioner himself was taken electric connection from the said post. In my considered view, the petitioner cannot object drawing of line to others which is passing through the route 'ABCDE'. The petitioner may make a request to the concerned Assistant Engineer for shifting the post to the extreme boundary of the petitioner's property, if so advised. The post at point 'A' can be shifted to the extreme boundary of the petitioner's property if the petitioner makes a request to that effect and if it is technically feasible. This writ petition is disposed of as above.