M.S.RAJENDRAN Vs. SUPERINTENDING ENGINEER, ELECTRICITY DEPT.

JUDGEMENT

(1.) The petitioner claims to have constructed a dwelling house standing in a piece and parcel of government revenue land measuring about 0.02 hectares, being Survey No.9 at Wimberlygunj Village within Ferrargunj Tehsil, South Andaman District, Andaman and Nicobar Islands (hereinafter to as 'the said property').

(2.) The petitioner also says that he is in continuous settled possession of the said property without any objection or notice of eviction and the said property is the permanent resident of the petitioner in the Andaman and Nicobar Islands. The petitioner states that, as an occupier, the petitioner is entitled to electricity connection at the said property. The petitioner had made an online application on 29/12/2022, which was rejected on 8/1/2023 without assigning any reason.

(3.) The petitioner has approached this Court on 18/7/2024 with a prayer directing the respondents to give a new electric connection to the petitioner at the said property. Admittedly, the petitioner is an encroacher in respect of the said property.