R. PONNI Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the 1st & 3rd Respondents.

(2.) The case of the petitioner is that, the 1st respondent is trying to lay electrical pole and draw electricity cable through a lane owned by him, to provide electricity supply for the 2nd respondent building which has no building permission.

(3.) Accordingly to the petitioner, the property in S.Nos.62/18 C and 62/19B & 62/20B situated at Mannarkudi Road, Thiruthuraipoondi Taluk, Thiruvarur District, is in her peaceful possession and enjoyment. While so, the 2nd respondent filed O.S.No.122/2011 seeking right of easement of way and injection. The District Munsif Court at Thiruthuraipoondi, allowed the suit against which the petitioner has filed appeal before the Sub-Court, Thiruvarur and same is pending as A.S.No.4 of 2018. While so, the 1st respondent wants to lay electrical pole in the disputed land to provide service connection to the 2nd respondent. When same was objected through representation, dated 03.05.2018 through Lawyer, same was rejected by the 1st respondent vide letter dated 21.08.2019. The said letter is challenged in this Writ Petition.