RAJA MOHAN Vs. THE DIVISIONAL ENGINEER, OPERATION AND MAINTENANCE, TAMIL NADU ELECTRICITY BOARD AND ORS.

JUDGEMENT

(1.) The petitioner, a former Councillor of Manachanallur Panchayat Union and claiming himself to be a social worker, working for the welfare of people, has sought for a writ of mandamus forbearing the respondents 1 to 3 from giving electricity connection to the property situated in S.F. No. 499/5 and S.F. No. 498/1 in Sanamangalam village.

(2.) On the basis of the averments made in the supporting affidavit and the documents enclosed, Mr. S. Muthukrishnan, learned counsel for the petitioner submitted that earlier when the writ petitioner, brought to the notice of the District Collector, Trichirappalli, alleging encroachments and sought for removal, no action was taken. Hence, he filed W.P.(MD). No. 5839 of 2015 for a mandamus directing the District Collector, Trichirappali to consider the representation dated 13.05.2008 and to take appropriate action, in accordance with law. Vide order dated 02.07.2008, the said writ petition was disposed of, giving directions to the District Collector, Trichirappali to consider the representation of the village people and pass orders, in accordance with law.

(3.) The learned counsel for the petitioner further contended that pursuant to the directions made in W.P.(MD). No. 5839 of 2015, dated 02.07.2008, the Tahsildar, Manachanallur Panchayat, vide proceedings in R.C. No. A1/4631 -2008, dated 23.08.2008 sent a letter to the District Collector, Trichirappalli stating that there were encroachments in S. No. 499/5 and certain persons, had caused law and order problems.