P MADHAVA RAO Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This is an application praying for a direction upon the State respondents to provide electric connection in a building situated on the plot of land in which the petitioner is in actual physical possession.

(2.) It has been stated that for want of electricity the petitioner is facing hardship as in his family there are three school going children. One of his daughter is having an eye ailment. Therefore, having no other option he made an application before the Junior Engineer, Pathargudda, South Andaman for providing electricity which was recommended by the Gram Pradhan of the Panchayat. However, the same till date has not been considered in the absence of 'no objection certificate' from the owner of the land and the Tehsildar.

(3.) Incidentally it has been mentioned in the writ petition that there is a dispute over the plot of land in question with the private respondent No.5 and a suit being Suit No.28 of 2003 is pending before the learned Civil Judge, Senior Division, Port Blair for recovery of possession. In this backdrop, the petitioner has moved the present writ petition.