S A AMEERUDHIN, S/O SHEIK ABUSALI, MANAGING PARTNER Vs. SUPERINTENDING ENGINEER, EXECUTIVE ENGINEER, JUNIOR ENGINEER, (OPERATION AND MAINTENANCE), TAMIL NADU ELECTRICITY BOARD AND B SIRAJUDHEEN

JUDGEMENT

(1.) This writ petition has been filed challenging the communication issued by

(2.) Heard Mr. G.R. Swaminathan, the learned Counsel appearing on behalf of the Petitioner, Mr. M. Suresh Kumar, the learned Counsel appearing on behalf of the rpondents 1 to 3.

(3.) The main contention of the learned Counsel appearing on behalf of the Petitioner is that the electricity pole had been erected by the Respondent Tamil Nadu Electricity Board, in spite of the fact that the pathway, where the said pole had been erected, belongs to the Petitioner. It is not in dispute that a civil suit is pending on the file of the III Additional District Munsif Court, Tiruchirapalli, in O.S. No. 1181 of 2006, wherein the issue as to whether the pathway belongs to the Petitioner, exclusively, is under consideration.