Chandrika N.P. vs The Assistant Executive Engineer
2021 Latest Caselaw 597 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.27404 OF 2020(A)


PETITIONER/S:

                CHANDRIKA N.P., AGED 63 YEARS
                D/O.LATE PADMANABHAN, G3, ANJANEYA APARTMENTS,
                ELAMANA ROAD, NORTH FORT, TRIPUNITHURA,
                ERNAKULAM DISTRICT-682 301.

                BY ADV. SRI.K.MOHANAKANNAN

RESPONDENT/S:

      1         THE ASSISTANT EXECUTIVE ENGINEER
                ELECTRICAL MAJOR SECTION, CHITHIRAPURAM P.O.,
                DEVIKULAM TALUK IDUKKI DISTRICT-685 565.

      2         THE DISTRICT COLLECTOR,IDUKKI DISTRICT,
                PAINAVU, IDUKKI-685 603.

      3         THE TAHASILDAR, UDUMBANCHOLA TALUK,
                NEDUMKANDAM P.O., IDUKKI DISTRICT-685 553.

      4         THE VILLAGE OFFICER, BISONVALLY VILLAGE,
                BISONVALLY P.O., IDUKKI DISTRICT-685 565.

      5         THE AGRICULTURAL OFFICER,
                BISONVALLY VILLAGE, BISONVALLY PANCHAYATH,
                BISONVALLY P.O., IDUKKI DISTRICT-685 565.



                SRI. ARUN KUMAR.,STANDING COUNSEL
                SRI. RON BASTIEN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27404 OF 2020                  2



                                 JUDGMENT

Dated this the 7th day of January 2021

The writ petition seeks for a direction to grant electric

connection for the agricultural irrigation facilities of the petitioner.

Petitioner has a cardamom cultivation in her land situated in

Sy.No.232/1/3 of Bisonvally village.

2. It is submitted by the learned counsel for the petitioner

that inspite of Ext.P6 application having been submitted, the 1 st

respondent has not granted electricity connection for her

irrigational facilities.

3. Learned Standing Counsel appearing for the 1st

respondent submits that the application for electricity connection

has not been considered because there was no proper application

filed by the petitioner. The learned Standing Counsel invites my

attention to Ext.P6 application, which on perusal is found to be

only a letter issued by the petitioner through speed post, whereas

the Electricity laws require a proper application to be submitted. It

is pointed out that the application can even be submitted online.

4. Learned counsel for the petitioner submitted that

petitioner will file a proper application within a period of one week.

In the event of the petitioner filing a proper application for getting

electric connection for her agricultural operations within seven

days from today, the 1st respondent shall take up the application

for consideration and pass appropriate orders within a period of

two weeks from the date of receipt of such an application.

The writ petition is disposed of accordingly.

Sd/-

                                           BECHU KURIAN THOMAS

ajt                                                 JUDGE





                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE SALE DEED NO.624/2005 OF
                     SRO, RAJAKUMARI.

EXHIBIT P2           TRUE COPY OF THE REPRESENTATION DATED

02.11.2020 SUBMITTED BEFORE THE DISTRICT COLLECTOR.

EXHIBIT P3 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD DATED 04.11.2020.

EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 25.05.2020.

EXHIBIT P5 TRUE COPY OF THE PHOTOGRAPH SHOWING THE NATURE OF THE AREA.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.