SELLAMUTHU GOUNDER Vs. EXECUTIVE ENGINEER AND ORS

JUDGEMENT

(1.) Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the third Respondent in and by his Letter No. AE/O&M/EP. Pudur/Construction Spl. No. /2010 dated 20.12.2010, and quash the same and consequently directing the Respondents 1 to 3 to give agricultural service connection to the Petitioner's Well in S.F. No. 868, Kurukupalayam Village, Kangeyam Taluk, Tirupur District.

(2.) Mr. J. Ravindran, learned Counsel takes notice on behalf of the Respondents 1 to 3. Notice to the fourth Respondent was sent privately and has been returned as refused. Considering the nature of order that is to be passed in this matter, further notice to the fourth Respondent is dispensed with.

(3.) Petitioner claims to be a co-owner of the well in which he seeks agricultural electricity supply connection. The fourth Respondent is already having a service connection and there is a pole situated adjacent to the well. On the basis of the objection raised by the fourth Respondent, the third Respondent has denied the service connection to the Petitioner who gets it on the basis of seniority viz., his application Registration Number is 524/97-98 dated 6.12.1997. Therefore, Petitioner was called upon to give a no objection certificate from the fourth Respondent or suggest an alternate route and to pay the appropriate cost. Challenging the same, the writ petition has been filed.