S.JAGANATHAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner herein, who claims to be the owner of the land in S.F.No.460/2, Kannamnayakkanur Panchayat, Marulpatti Village, Udumalaipettai District has sought for electricity connection from the fourth respondent to his agricultural land under the Tatkal scheme and also paid a sum of Rs.2,50,000/- as earlier on 12.09.2017.

(2.) It is stated by the learned counsel for the petitioner in his affidavit that in spite of submitting all the requisite documents, till date the service connection is not provided, which has put in a great hardship and loss.

(3.) The learned counsel for the respondents would submit that the petitioner herein was intimated about the objections raised by some rival claimants regarding the title of the property bearing S.F.No.460/2 and therefore, the petitioner was directed to produce a certificate from the Tahsildar and computerised patta copy to process his application. Since the petitioner has not furnished the documents, has not proceeded to process the application.