D.KALIAPERUMAL Vs. SUPERINTENDING ENGINEER, TANGEDCO

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner's father submitted an application for free agricultural service connection for the petition mentioned land on 28.11.1994. The petitioner's father passed away on 26.12.1999. TANGEDCO issued a readiness notice on 30.08.2005. Eventhough, it was received by the writ petitioner, the writ petitioner failed to respond. The writ petitioner woke up only on 08.11.2010 and applied for substituting his name in the place of his father.

(3.) The writ petitioner applied under the provisions of Right to Information Act seeking to know the fate of his name change application. The petitioner was informed by the second respondent vide a communication dated 14.08.2013 that in view of the failure to respond to the readiness notice within the stipulated period, the application itself stood cancelled in the year 2010 itself. Along with the communication dated 14.08.2013, a list of cancelled applications was also duly enclosed. The petitioner challenges the said communication in this regard.