G SASIKALA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitioner herein is a resident of Dhanalakshmi Nagar, Kannampalayam Village, Sulur Taluk, Coimbatore District. She has filed this writ petition for mandamus to direct the third respondent to receive her application and to provide electricity service connection to her house based on the order in W.P.No.14706 of 2013 dated 05.12.2013 by this Court.

(2.) According to the petitioner, she is residing in the above address for more than 25 years. Nearly 50 families are residing in that area. Though, they are provided with family card, voter Identity Card, they do not have access to electricity in their settlement. The residents came to know that one P.Nagaraj has obtained licence to quarry in S.No.39/2(P), 106/1B(P) and 106/1D(P) of Kannampalayam Village for 5 years from 08.05.2010 to 17.05.2015. He has filed W.P.No.14706 of 2013 for a relief not to give E.B service connection to the residences within 300 meter radius of his quarry site. This writ petition was dismissed with the following observations:-

(3.) In the second writ petition in W.P.No.14170/2013 the said Mr.P.Nagaraj without disclosing the dismissal of the earlier writ petition (W.P.No.14706 of 2013 dated 05.12.2013) sought for same relief and obtained order from the Court that the authorities to consider his representation and pass orders within 6 weeks.