V.SAKTHIVEL Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The Writ Petition is filed as a public interest litigation by a resident of Devinayakanpatti, Kuttam Village, Vedasandur Taluk, Dindigul District and according to him, the third respondent is putting up power generaton plant at Vedasandur for the purpose of producing 10 megawatts power generation through solar cells and in order to transfer the electricity generated it started laying the electric pole.

(2.) The grievance expressed by the petitioner is that in their village there is a river channel, namely, Karumalai river channel and the water flowing from this channel is used for irrigation to all nearby agricultural fields and during the rainy season, the rain water passes through Devinayakan patti, Pulliamarathu Kottai, Kodangipatty, Periyakottai and Otta Nagampatti and reches Periakulam Pond situated on the way to Vedasandur to Palani road and the water stored in the Periyakulam pond is used for drinking purpose as well as agricultural purpose.

(3.) The learned counsel for the petitioner has drawn the attention of this Court to page No.24 of the typed set of documents filed by the third respondent and would submit that the route on which the poles and wires are laid are on water course without concrete base and during the rainy season there will be heavy flow of water and the laying of the electric poles may obstruct the free flow of water and that apart there is likelihood of erosion of the sand and the poles drawing electricity is likely to fall and thereby there is endanger to the safety of the people and the crops and hence, prays for appropriate direction to the first respondent to take action to remove the poles with a consequential direction to re-locate it on the side of the public road.