RIAZ AHAMED Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) When the matter came up for hearing on 20.11.2013, this Court, having regard to the averments made in the supporting affidavit, passed the following order;

(2.) As per the supporting affidavit, new transformer installed is just two feet away from the petitioner's shop, which is in a portion of the building and that the proximity of the transformer and other machineries, endanger lives of the occupants of the building. In the supporting affidavit, it is also contended that, about 300 to 500 metres away from the petitioner's premise, there is a vacant place with the same road margin and that the respondents 2 and 3 could have very well utilised the said place for installation of the transformer and other machineries.

(3.) When the matter came up for hearing on 14.11.2013, Mr.G.Vasudevan, learned standing counsel for TNEB, was directed to take notice and to get instructions. It is now represented by the learned counsel that, after the installation of the transformer, the same has been energised. Photographs enclosed at page Nos.28 to 30 of the typed set of papers, indicate the proximity of the transformer with the premises, in which the petitioner's shop is lcoated and that at page no.30, some vacant space is also shown.