DASARI RAMAKRISHNA MURALI PRASAD Vs. STATE OF AP

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondents in deciding to shift the existing transformer and high tension electrical service HD 16 KV line in front of the petrol bunk and weighbridge of the petitioner in land covered by R.S.No.852/3B1-A of Gollagudem Village, Unguturu Mandal, Eluru District, due to political influences as illegal, irregular, arbitrary, violative of the provisions of the Electricity Act, 2003, Rules, Regulations framed thereunder and offends Articles 14, 21 of the Constitution of India and consequently direct the respondents not to shift the existing straight electrical line from right side road margin to left side road margin and in front of the petrol bunk and weighbridge of the petitioner.

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent Nos. 2 to 5 and perused the material available on record.

(3.) The grievance of the petitioner is that the respondents are shifting the existing transformer and high tension electrical service HD 16 KV line in front of the petrol bunk and weighbridge of the petitioner.