P GUNASEKARA SENTHIL Vs. ASSISTANT ELECTRICITY ENGINEER

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to restore the agricultural electricity connection to the well bearing service connection No.526(Kuttapalayam Distribution 001) situated in the petitioner's land in R.S.No.173/1 (old SF.No.794/1) to the extent of 3.25 acres in Kuttapalayam Village, Kangeyam Taluk, Tiruppur District without insisting the name change in patta bearing No.259, which stands in the name of the petitioner's deceased father namely Ponnusamy by considering the representation of the petitioner dated 26.10.2018.

(2.) The learned counsel appearing on behalf of the writ petitioner states that his father Mr.Ponnusamy purchased the land in R.S.No.173/1(old SF.No.794/1) to the extent of 3.25 acres and in R.S.No.173/3 (Old SF No.794/3) to the extent of 2.45 acres and in total extent of 5.70 acres in Kuttapalayam Village, Kangeyam Taluk, Tiruppur District. The petitioner inherited the property from his father and doing agricultural activities in the said land. The writ petitioner is enjoying the electricity service connection for agricultural purposes at free of cost.

(3.) The grievances of the writ petitioner is that on account of the Act of the respondent, he is unable to utilize the electricity power supply for the purpose of irrigation, more specifically, to operate the Motor Pumps in the Borewell / Well.