LITTO JOSEPH Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner, who claims to be in possession and enjoyment of 16.47 Ares (40.68 cents) of Government Puramboke in Sy.No.34/1 of Chinnakanal Village from 14/5/2024, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 4th respondent Range Forest Officer, Devikulam Range, to issue No Objection Certificate, forthwith to the 1st respondent Kerala State Electricity Board, Electrical Sec. , Rajakumari; and a writ of mandamus commanding the 1st respondent Board to provide approval for electricity connection to the building located in the said land forthwith.

(2.) The averments in paragraphs 1 and 2 of the writ petition regarding the possession and enjoyment of the aforesaid land by the petitioner, read thus;

(3.) On 13/9/2024, when this writ petition came up for consideration, the matter was directed to be placed before the Division Bench dealing with matters relating to the land in Munnar Region, after obtaining orders of the Honourable the Acting Chief Justice. Thereafter, this writ petition was listed before this Division Bench.