R. UMAMAHESWARI Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The writ petition has been instituted to quash the final order of assessment for unauthorised use of Electricity Service Connection as per Sec. 126 of the Electricity Act, 2003 issued by the fourth respondent in proceedings dtd. 28/11/2016.

(2.) The petitioner states that she is the absolute owner of the agricultural land to an extent of 4.31.5 Hectares for SF Nos.480/2, 481 and 484 at Pudhupeerkadavu Village. The petitioner has irrigated the abovesaid lands from extracting water from the Well situate in SF No.310/2 at Tathapuli village. The Well situates at the distance of about 400 meters from the Bhavani River. The petitioner after obtaining necessary permission from the Competent Authorities and by paying the charges, has laid an underground pipe line and is irrigating her agricultural lands. The petitioner has been provided with an Electricity Service Connection bearing Service No.362-007-1317 for the said Well.

(3.) In the year 2015, the Assistant Executive Engineer Public Works Department had issued a letter with an allegation that the petitioner has misused the Electricity Service Connection for illegal tapping of water from Bhavani River. Certain false allegations are raised against the petitioner by the Authorities.