SATHEESH KUMAR Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The contention of the petitioner is that electricity supply line can as well be drawn to his residential house provided an electric post is erected between posts 'B' and 'C' in Ext. P5 plan. The counsel for the Kerala State Electricity Board (KSEB for short) contends that there is objection from one G.M. Sanal Kumar as regards erecting the electric post in between the posts 'B' and 'C' in Ext. P5 plan. It is also submitted that the KSEB has already decided to move the Additional District Magistrate for permission. Such permission is obviously required when there is objection under Section 16 of the Indian Telegraph Act. The respondents are directed to expedite the proceedings before the Additional District Magistrate for sanction to erect an electric post in view of the objection raised by the said G.M. Sanal Kumar. Needless to say that the electricity supply line would be drawn to the residence of the petitioner dependent on the orders passed by the Additional District Magistrate.

(2.) No further directions are called for and the Writ Petition is disposed of.