R.Prabhakaran vs The Kerala State Electricity Board
2024 Latest Caselaw 33257 Ker

Kerala High Court

R.Prabhakaran vs The Kerala State Electricity Board on 15 November, 2024

                                                       2024:KER:85944
                                    1
WP(C) No.17274 of 2020

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

 FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA,

                                   1946

                       WP(C) NO. 17274 OF 2020

PETITIONER:

               R.PRABHAKARAN, AGED 53 YEARS
               S/O RAMAKRISHNAN ASAN, MEDAYIL, THADATHIKULAM,
               KANJIRANMKULAM, THIRUVANANTHAPURAM, NOW
               RESIDING AT MEDAYIL, AMBALATHINKAL PARAMBU,
               EDAPPALLY NORTH, AIMS, PONEKKARA P.O.ERNAKULAM
               DISTRICT

               BY ADV BABU S. NAIR
RESPONDENTS:

    1          THE KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS SECRETARY, VYDHUTHI BHAVAN,
               THIRUVANANTHAPURAM, PIN-695 004.

    2          THE ASSISTANT EXECUTIVE ENGINEER,
               K.S.E.B TRANSGRID DIVISION, KURUVILANGAD
               P.O.KOTTAYAM DISTRICT, PIN-686 633.

               BY ADV G.KEERTHIVAS
               SRI.RIJI RAJENDRAN,SC


        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME   UP   FOR
ADMISSION       ON   15.11.2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:85944
                                  2
WP(C) No.17274 of 2020

                            JUDGMENT

Dated this the 15th day of November, 2024

The writ petition is filed seeking for a direction to

the respondents and those who are working under them, not

to remove the earth from the properties of the petitioner

comprised in Survey Nos.72/5, 72/6-1 and 72/6-2 of the

Vadayar Village, after the construction of the transmission

tower No.40.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submitted that

the prayers sought for in this writ petition have become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.M.MANOJ JUDGE das 2024:KER:85944

APPENDIX OF WP(C) 17274/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT IN RESPECT OF THE PROPERTIES DATED 22.10.2019

EXHIBIT P2 TRUE COPY OF THE SKETCH OF THE PROPERTIES F THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT DATED 8.7.2020