M.MADHAPPAN Vs. ASSISTANT EXECUTIVE ENGINEER TANGEDCO

JUDGEMENT

(1.) A resident of Chinnampatti village, has filed this instant writ petition contending that TNEB (TANGEDCO) laid EB lines in a narrow path way of about 8 feet in width running to a length of 3 Kilometer in Chinnampatti Village joining Mindidiri Village and Santhampatti due to which the width of road was further reduced, which causes traffic congestion. According to the petitioner, these electric poles, which have been laid are, in violation of Section 10 of the Indian Telegraph Act, 1885. The petitioner also states that he has given representation to the respondents against the erection of electricity lines. Since his representation has not been considered by the Electricity Board, the instant writ petition is filed.

(2.) On notice, the respondents have entered appearance and filed counter affidavit.

(3.) Heard the learned counsel for the parties and perused the materials available on record.