VALARMATHY Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the impugned proceedings issued by the third respondent in his proceedings in Ka. No. E. Mi. Po/E. Ka/Ariyamangalam/Ko/Manu/Aa No. 67/19-20, dated 28. 6. 2019.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The Writ Petitioner has challenged the order passed by the third respondent, dated 28. 6. 2019 in his proceedings in Ka. No. E. Mi. Po/E. Ka/Ariyamangalam/Ko/Manu/Aa No. 67/19-20. The Writ Petitioner is running a Rice Mill in the name and style of ''Thirumalai Modern Rice Mill''. Originally, it was in the name of her husband and after his demise, she became the absolute owner of the said rice mill and is running the same with the licence standing in her name. While-so, the fourth respondent, who claimed to have purchased the property from one Amutha, who is none other than the sister of the Petitioner's husband, had given an objection to the third respondent contending that the board in which the service connection in No. 230-002-2 and 230-002-1170 are fixed is in the place belonging to the fourth respondent and therefore, the service connection cannot continue to be in the said place. Based on the said objection raised by him, the impugned order has been passed by the third respondent directing the Petitioner to shift the service connection Board to some other place.