JOSE P.ANTONY Vs. ADDITIONAL DISTRICT MAGISTRATE ERNAKULAM

JUDGEMENT

(1.) The petitioner herein is conceded to be the third respondent in W.P.(C)No.36773/2017, in which, this Court had delivered a judgment on 26.02.2019.

(2.) Shorn of unnecessary facts, the petitioner, along with a certain Sri.Madhu Gopalakrishnan, had filed objections against an electric line being drawn by the Power Grid Corporation of India Limited ('the Corporation' for brevity). These objections were initially considered by the Additional District Magistrate and allowed through its order dated 25.03.2017, which was impugned by the Corporation in the aforementioned W.P.(C)No.36773/2017.

(3.) When this Court considered the said writ petition, it was noticed that the impugned order of the Additional District Magistrate was based solely on the recommendations of the Electrical Inspectorate and therefore, this Court concluded that the opinion of the Electrical Inspectorate cannot be given primacy over the technical objections raised by the propounder of the project, namely the Corporation.