G SRIDHARAN Vs. CHAIRMAN; SUPERINTENDING ENGINEER AND ORS

JUDGEMENT

(1.) The father of the petitioner obtained Electricity Service Connection in S.C.No.45 in the year 1965 for agricultural purpose. He owned 2.50 acres of agricultural lands at Melakkondaiyar Village, Sivanvoil Post, Thiruvallur District. He was regularly paying electricity charges. The petitioner's father died on 24.11.1983, leaving behind him, the petitioner and two sisters as his legal representatives.

(2.) It is the case of the petitioner that he dug up a new borewell at a different place in the same survey number. The petitioner sent a representation dated 29.04.2011 to change the aforesaid service connection to his name from the name of his father. He also requested that the said service connection has to be extended to the new borewell that is dug up in the same survey number. The 5th respondent directed the petitioner to produce certain documents. Accordingly, the petitioner also produced the documents as directed by the 5th respondent. However, the respondents did not grant extension of Electricity Service line where the new borewell was dug up and service connection was also not changed in the name of the petitioner.

(3.) The petitioner has filed this writ petition seeking for a direction to the respondents to extend the electricity service line in SC 45 to the place of borewell of the petitioner's land in Survey No.115 situate at Melakondaiyar Village, Thiruvallur Taluk and District by effecting transfer of the said service connection to the petitioner's name.