N.GANESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondents to pass orders on the representation of the petitioner, dtd. 11/2/2025 and to draw the electric HT Line through alternative route without affecting the petitioner's agricultural land.

(2.) With the consent of both sides, this Writ Petition is disposed of at the admission stage itself.

(3.) The petitioner claims to be the absolute owner of the property. In December 2024, the respondents 2 and 3, without prior permission from the petitioner, entered the petitioner's land and attempted to install a high-tension electric line through it. Despite the petitioner raising oral objections, the respondents 2 and 3 again attempted to install the high-tension line on 24/1/2025. Hence, the petitioner submitted a representation to the respondents on 11/2/2025, requesting them to change the alignment and to draw the high tension line through an alternative route without disturbing the petitioner's agricultural land. Since no action was taken, the petitioner has now filed the present Writ Petition.