K.G. SOUNDARARAJ Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) AT this stage of the hearing the writ petition, the learned counsel appearing on behalf of the respondents 2 and 3 had submitted that this Court may be pleased to direct the said respondents to approach the District Collector, Krishnagiri District, as per Section 16 of The Indian Telegraph Act, 1885, to obtain necessary orders to erect /construct the proposed high tension power tower/ post, by the 2nd and 3rd respondents, in the property, in S.No.378, at Shoolagiri Panchayat, Hosur Taluk, Krishnagiri District, said to be belonging to the petitioner.

(2.) IN view of the said submission made by the learned counsel appearing on behalf of respondents 2 and 3, the said respondents are directed to place the matter before the District Collector, Krishnagiri, the 1st respondent herein, and to obtain necessary orders, to erect /construct the proposed high tension power tower/ post, by the 2nd and 3rd respondents, in the property of the petitioner, in S.No.378, Shoolagiri Panchayat, Hosur Taluk, Krishnagiri District, within a period of four weeks from the date of receipt of copy of the order.