KONURU RADHA KRISHNA Vs. SOUTHERN POWER DISTRIBUTION

JUDGEMENT

(1.) This writ petition is filed to direct the respondents 1 to 3 to permit the 1st petitioner to take up the shifting of 33 KV HT lines by over headlines as per Estimate No.D-2018-155-02-02-03-004 dated 23.03.2019 or alternatively, to direct the Municipal authorities to issue road cutting permission to the petitioners for laying 33 KV HT underground cable lines.

(2.) Heard Sri B. Shankar, learned counsel for the petitioners, Sri R.Vinod Reddy, learned counsel for the respondents 1 to 3, learned Government Pleader for Municipal Administration for 4th respondent, Sri Pasham Krishna Reddy, learned counsel for the respondents 5 and 6 and Sri A. Vishnu Vardhan Reddy, learned counsel for the 7th respondent.

(3.) Sri B. Shankar, learned counsel for the petitioners would submit that the 1st petitioner is the absolute owner and possessor of plot bearing No.32 in Ward No.16-2 in Survey Nos.98 and 113, Saidabad Mandal, admeasuring 300 square yards. The 2nd petitioner is the owner of house bearing premises No.9-2-209, admeasuring 197.85 square yards. The premises of the 2nd petitioner is abutting to the property of the 1st petitioner. Leaned counsel for the petitioners would further submit that the petitioners have purchased the said properties about 30 years ago. All the plot owners have constructed their houses except the two properties of the petitioners, since from the top of their plots, 33 KV HT lines are passing. Since both the petitioners are intending to make construction in the above said plots, they have requested respondents 1 to 3 to re-locate the said 33 KV HT lines, which are passing through their plots. They have also agreed to bear the necessary expenses for the said re-location as per the Rules in vogue.