D MANOHARAN Vs. CHAIRMAN

JUDGEMENT

(1.) IN W.Ps.28299,28300/08:- Writ Petition is filed under Article 226 of the Constitution of India prayINg for issuance of a writ of mandamus to direct the respondent to remove the HT power lINe and pillars, unatuhorizedly errected on the petitioner plot Nos.658, 659 IN Survey No.183/3 situated at Sri Kamatchiamman Nagar, V phase, Irunkattukottai, Sriperumandur Taluk, Kanchipuram District. Prayer IN W.Ps.28301/08:- Writ Petition is filed under Article 226 of the Constitution of India prayINg for issuance of a writ of mandamus to direct the respondent to remove the HT power lINe laid on the petitioner plot No,656 IN Survey No.183/3 situated at Sri Kamatchiamman Nagar, V phase, Irunkattukottai, Sriperumandur Taluk, Kanchipuram District.) C o m m o n o r d e r The prayer IN all the writ petitions is for issuance of a writ of mandamus to direct the respondent to remove the HT power lINe and pillars, unatuhorizedly errected on the petitioner plot Nos.658, 659 and 656 IN Survey No.183/3 situated at Sri Kamatchiamman Nagar, V phase, Irunkattukottai, Sriperumandur Taluk, Kanchipuram District.

(2.) SINCE the issue involved and the relief sought for is one and the same in all the writ petitions, a common order is being passed.

(3.) I have heard Mr.S.T.Varadarajulu the learned counsel for the petitioners and Mr.A.Selvendiran learned counsel for the respondent Board. I have also gone through the documents available on record.