K K SEERANGAN Vs. EXECUTIVE ENGINEER OPERATION AND MAINTENANCE GOBI DIVISION ATHANI EAST TAMIL NADU ELECTRICITY BOARD GOBI ERODE DISTRICT

JUDGEMENT

(1.) AGGRIEVED over the order of the third respondent rejecting the request of the petitioner to provide 20 HP Electricity Pump set service connection to his well situated in S. F. No. 117/6 of Kuppandampalayam Village, Bhavani Taluk , erode District, the petitioner has brought forth this writ petition before this court.

(2.) AFFIDAVIT filed in support of the petition is perused.

(3.) THE only contention put forth by the petitioner is that when the application was rejected, the authorities of the Electricity Board has only taken into consideration the fact that the petitioner is owning agricultural lands to the extent of 2. 77 acres in S. F. No. 117/6, 117/5, 117/1, 2 and 409/5 of Kuppandampalayam Village. But, they have not taken into consideration that the petitioner is also owning 5. 5. acres ins. F. No. 10/2 of Moonkilpatti Village, Bhavani Taluk , Erode district. Apart from this, learned counsel would further add that even in that order it is stated that, if he has to take water through pipeline from his well to petitioner's land around the well and the adjacent lands, he must get prior sanction from the Revenue authorities. It is submitted by the learned counsel for the petitioner that permission has already been obtained and necessary orders were passed by the Revenue Divisional Officer on 27. 1. 2003. But the third respondent has rejected the application of the petitioner without considering the orders passed by the Revenue authority. Under such circumstances the order under challenge has got to be quashed.