Prasad @ Mani vs The District Collector
2024 Latest Caselaw 19000 Ker

Kerala High Court

Prasad @ Mani vs The District Collector on 28 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                WP(C) NO. 26233 OF 2023
PETITIONER:

         PRASAD @ MANI
         AGED 58 YEARS, S/O. KESAVAN,
         RESIDING AT PARACKAL HOUSE,
         POOTHAKUZHY P.O., PAMPADY,
         KOTTAYAM DISTRICT PIN - 686521.

         BY ADVS.
         GIRIJA L.
         RADHIKA P. GOPINATH
         N.RADHAKRISHNAN


RESPONDENTS:

   1     THE DISTRICT COLLECTOR
         COLLECTORATE, KOTTAYAM, PIN - 682002.

   2     THE ADDL.DISTRICT MAGISTRATE & DEPUTY
         COLLECTOR(GENERAL)
         COLLECTORATE, KOTTAYAM., PIN - 682002.

   3     ASSISTANT EXECUTIVE ENGINEER
         ELECTRICAL SUB DIVISION, KSEB PONKUNNAM,
         KOTTAYAM DISTRICT., PIN - 686506.

   4     OMANA P.P.
         KALAPPURACKAL HOUSE, POOTHAKUZHY P.O.,
         PAMPADY, KOTTAYAM DISTRICT., PIN - 686521.

   5     SUJA ANILKUMAR
         PUTHANPARAMBIL, POOTHAKUZHY, PAMPADY,
         KOTTAYAM DISTRICT., PIN - 686521.

         BY ADVS.
         BINOY DAVIS, GOVERNMENT PLEADER
 W.P.(C)No.26233 of 2023
                           :2:


         B PREMOD, STANDING COUNSEL
         ARUNKUMAR A
         NOBLE MATHEW
         KUMARI SANGEETHA S.NAIR
         MANOJ GEORGE
         DEEPA NOBLE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.26233 of 2023
                                      :3:




                            JUDGMENT

Dated this the 28th day of June, 2024

The petitioner has approached this Court seeking the

following reliefs:-

"i) Issue a writ of certiorari or any other appropriate writ order of direction quashing Exhibit P2.

ii) To stay the operation and implementation of Ext.P2.

iii) To direct the 3rd respondent to draw electric line in the shortest route for providing electric connection to respondents 4 & 5.

iv) The petitioner also prays that this Hon'ble Court may be pleased to dispense with the English translation of the documents produced in the Vernacular Language."

2. When this writ petition came up for hearing today,

Counsel on either side submit that the parties have agreed for

grant of electricity connection through the shortest route.

3. In view of the above, the KSEBL can now grant

electricity connection to respondents 4 and 5.

4. In view of the unanimity in the matter, Ext.P2 order

of the 2nd respondent is set aside. The 3rd respondent is

directed to expeditiously give electricity connection to

respondents 4 and 5 through the shortest route, as

expeditiously as possible, and ant any rate, within a period of

two weeks.

The writ petition is disposed of as above.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 26233/2023

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE DETAILED SKETCH SHOWING THE DETAILS AND CORRECT POSITION Exhibit-P2 TRUE COPY OF THE ORDER NO.DCKTM/5672/2023-H6/K.DIS. DATED 30.06.2023 Exhibit-P3 TRUE COPY OF THE REVIEW COMPLAINT DATED 22.7.2023 ADDRESSED TO THE 2ND RESPONDENT RESPONDENT EXHIBITS Exhibit R5(a) A TRUE COPY OF THE NEWS ITEM PUBLISHED IN MALAYALA MANORAMA DATED 07-12-2023