V.N.Ramachandran vs Kerala State Electricity Board -
2021 Latest Caselaw 23698 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        WP(C) NO. 23547 OF 2021
PETITIONER :

          V.N.RAMACHANDRAN,
          AGED 56 YEARS,
          S/O. NARAYANAN NAIR, 50/320 F,
          PRASANTHI NAGAR ROAD NO. 1,
          EDAPPALLY, KOCHI - 682 024

          BY ADVS.
          AJITH MURALI
          K.V.ANIL KUMAR



RESPONDENTS :

    1     KERALA STATE ELECTRICITY BOARD -
          VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM,
          PIN 695 004,
          REPRESENTED BY ITS SECRETARY.

    2     CHIEF SAFETY COMMISSIONER/CHIEF ENGINEER
          VYDYUTHI BHAVANAM, PATTOM,
          THIRUVANANTHAPURAM, PIN 695 004
          REPRESENTED BY ITS SECRETARY.

    3     THE DEPUTY CHIEF ENGINEER
          OFFICE OF THE DEPUTY CHIEF ENGINEER,
          ELECTRICAL CIRCLE, ERNAKULAM,
          PIN 682 018

    4     THE ASSISTANT EXECUTIVE ENGINEER,
          ELECTRICAL SUB DIVISION OFFICE,
          KERALA STATE ELECTRICITY BOARD,
          PALARIVATTOM, ERNAKULAM, PIN 682 025

    5     THE ASSISTANT ENGINEER,
          ELECTRICAL SECTION, KERALA STATE ELECTRICITY BOARD,
          EDAPPALLY, KOCHI, PIN - 682 024
 WP(C) NO. 23547 OF 2021
                               2

    6     THE ADDITIONAL DISTRICT MAGISTRATE,
          ERNAKULAM, KOCHI, PIN 682 032

          R1 TO R5 BY ADV.A.ARUN KUMAR, SC

          R6 BY SMT.SABEENA P.ISMAIL, GOVT.PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23547 OF 2021
                                      3

                     BECHU KURIAN THOMAS, J.
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      W.P.(C) No.23547 of 2021
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
              Dated this the 30th day of November, 2021


                                JUDGMENT

Petitioner has been attempting to get the electric post erected

in front of his property, shifted. From 2017 onwards, petitioner had been

requesting the Electricity Board to shift the said electric post. However,

the same has not fructified till date. Thus petitioner preferred Ext.P6

petition, apparently under Section 17 of the Indian Telegraph Act. The said

petition is pending consideration before the 6 th respondent.

2. I have heard Adv.Ajith Murali, the learned counsel for the

petitioner, Adv.Arun Kumar, learned Standing Counsel for respondents 1

to 5 and the learned Government Pleader Adv.Sabeena P.Ismail for the 6 th

respondent.

Having regard to the circumstances, there will be a direction to

the 6th respondent to consider and pass appropriate orders on Ext.P6

application, as expeditiously as possible, at any rate, within a period of

three months from the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM WP(C) NO. 23547 OF 2021

APPENDIX OF WP(C) 23547/2021

PETITIONER'S EXHIBITS :

Exhibit P1 A TRUE COPY OF THE REQUESTED DATED 01-11-2017 BEFORE THE 5TH RESPONDENT

Exhibit P2 A TRUE COPY OF THE REPLY DATED 23-02-2018 OF THE 3RD RESPONDENT

Exhibit P3 A TRUE COPY OF THE REQUEST DATED 18-06-2018 BEFORE THE 4TH RESPONDENT

Exhibit P4 A TRUE COPY OF THE COMPLAINT DATED 25-08-2018 BEFORE THE 2ND RESPONDENT

Exhibit P5 A TRUE COPY OF THE REPLY DATED 30-08-2018 OF THE 5TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE UNDATED COMPLAINT OF THE PETITIONER BEFORE THE 6TH RESPONDENT.