N.ANGAYEE Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Standing counsel appearing for the respondents.

(2.) The petitioner is an ordinary agriculturist. She is owning the petition mentioned lands. The petitioner wanted the provision of electricity connection under the self finance scheme. The respondents agreed to provide the same on payment of a sum of Rs.4,06,540/-. Challenging the demand for payment of the said huge sum, this writ petition has been filed.

(3.) The learned counsel appearing for the petitioner submitted that the issue is no longer res integra. The learned Judge of this Court in the decision reported in 2016 (1) CWC 58 (S.Sivasubramaniam V. The Executive Engineer, Operation and Maintenance, Udumalai Distribution Circle, TANGEDCO(W.P.No.32673 of 2015 dated 26.11.2015) interpreted the expression "estimated costs" as contained in the scheme to only mean the costs which would be incurred for the drawal of the lines to the well or the bore well from a common facility such as a pole or Transformer and cannot include the costs of the Transformer, which is a common facility.