PUNITHA Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The Writ Petition has been filed, challenging the order passed by the second respondent refusing to provide service connection to the house of the petitioner on the ground that there is an objection from nearby residents.

(2.) According to the petitioner, she has constructed a house in Survey No.845/3 and applied for providing electricity service connection to her house before the 4th respondent. But the 4th respondent refused to provide electricity service connection as the nearby residents of the area are objecting for providing such connection.

(3.) It is contented by the learned counsel for the petitioner that hardly 10 feet away from her house, an electricity pole (F-I-49) is located and if electricity service cable is drawn from the said pole, nobody will get affected, whereas if electricity service cable is drawn from the alternative pole which is located far away from her house, four more poles have to be erected. However, the nearby residents of the petitioner, who will no way get affected if electricity service cable is allowed to be drawn from the pole (F-I-49), have raised objections with mala fide intentions in order to defeat the claim of the petitioner.