SABAREESAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking direction to the respondents 1 and 2 to give electricity connection to his land and the well situated in Survey No. 119/18A admeasuring 0.76 cents at Puduvelur Village, Perambalur Taluk and District.

(2.) It is the case of the petitioner that the property situated in Survey No. 119/18A to an extent of 0.76 cents including the well belongs to his grandmother, Pachyammal, who had executed a registered sale deed dated 18-11-2005 bearing Document No. 4707/2005 on the file of the Sub-Registrars Office, Settikulam, in his favour and thus, he becomes the absolute owner of the said property and he is in possession and enjoyment of the same. It is also the case of the petitioner that the aforesaid property is an agricultural land and he is doing agricultural operation and he is depending on the income derived from it. According to the petitioner, there is a well situated in the said property and to carry out irrigation in an effective manner, he wanted to install 5 HP electric motor pump set to irrigate the agricultural land.

(3.) It is the further case of the petitioner that the predecessor in title of the aforesaid property has applied for electricity service connection to the first respondent as per application No. 302, dated 29-12-1999 and since the property including the well has been assigned in favour of the petitioner, as per the settlement deed referred to above, the application given for service connection has also been transferred in his name, vide letter dated 14-12-2010, based on which, the petitioner claims that he is entitled for the electricity service connection.