K PANDIARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents not to putting up any electrical towers across the agricultural patta land of the petitioner situated at Pakkam Village, Thiruninravur, Thiruvallur District in respect of Survey Nos.215/2, 218/2, 218/3, 218/1 and 218/5.

(2.) MR.S.Shivashanmugm, learned Government Advocate takes notice on behalf of the first respondent. MR.A.Selvendran, learned counsel takes notice on behalf of the respondents 2 to 5 electricity board. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) THE Writ Petition is disposed of as above. No costs. Consequently, connected miscellaneous petition is closed.