P VISALAKSHI Vs. JUNIOR ENGINEER O AND M

JUDGEMENT

(1.) MR. N. Srinivasan, learned Government Advocate took notice on behalf of the respondent on 13. 02. 2006 and sought time for getting instructions from the respondent. After getting instructions, learned counsel for the Electricity board and the learned counsel for the petitioner agreed that the main writ petition itself may be disposed of.

(2.) THE short facts of the case are as follows: According to the petitioner, she is the owner of the land situated in Nanja i Survey No. 64/3 measuring 16 cents and 64/4 measuring 17 cents in Agraharam Village, Gudiyatham Taluk , Vellore District. She has obtaineda loan amount of Rs. 1,50,000/- in the year 2004 from the State Bank of India, Sempalli for the purpose of starting a poultry farm under the PMRY scheme. THEreafter, she has put up all necessary sheds and building to commence the poultry farm. THE petitioner applied to the respondent for electricity service connection by enclosing all necessary documents with the necessary fees. She has also installed all the electrical fittings for the building. It is the case of the petitioner that by proceedings dated 04. 02. 2006, the respondent has declined to give electricity connection and has asked her to pay a sum of Rs. 1,35,587/-, stated to be the amount due from the father-in-law of the petitioner, namely, P.K. Munisamy , who owns a land in survey No. 62/1 and having electricity service connection No. 79 for irrigation purposes and Service Connection No. 157 under Tariff-V for commercial purposes. THE petitioner has come to know that the Electricity Board has initiated proceedings and has issued a demand notice dated 01. 06. 2002 to the father-in-law of the petitioner demanding a sum of Rs. 1,35,587/ -. A civil litigation is also pending in respect of the demand made on the petitioner's father-in-law.