K.T.KURUVILA Vs. DISTRICT COLLECTOR, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner wants that an electric post, presently installed in a puramboke area belonging to the Thiruvananthapuram Corporation, be relocated to a more convenient place, which is nearly one meter away. The petitioner says that even though he had made his request for this purpose before the concerned Authority of the Kerala State Electricity Board (the KSEB for short) no action has yet been taken.

(2.) The learned Standing Counsel for the KSEB, Shri.N.Satheesh, submits that the petitioner's request has been referred by the KSEB to the concerned Additional District Magistrate, in terms of Sections 16 and 17 of the Indian Telegraph Act and he says that, as is clear from Ext.P11 and P14, the said Authority has already initiated action. He, therefore, says that the KSEB will abide by all the directions or orders to be issued by the said Authority.

(3.) Shri.P.K.Manoj Kumar, the learned Standing Counsel appearing for the Thiruvananthapuram Corporation, also affirms that since proceedings are now pending before the Additional District Magistrate they will abide by the orders to be issued by the said Authority and prays that this Court make no further dictions against them.