Kerala High Court
Shyla Beegum vs Assistant Executive Engineer on 8 June, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 4TH DAY OF FEBRUARY 2013/15TH MAGHA 1934
WP(C).No. 3252 of 2013 (F)
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PETITIONER(S):
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SHYLA BEEGUM, AGED 50 YEARS
W/O ABDUL VAHAB,CHIRAYIL PUTYHEN VEEDU,
MUNDAYILKONAM
NAGAROOR P.O.,
ATINGAL,THIRUVANANTHAPURAM.
BY ADVS.SRI.M.ZIYAD
SRI.SANU.S.PANICKER
RESPONDENT(S):
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1. ASSISTANT EXECUTIVE ENGINEER,
ELECTRICAL SUB DIVISION,KILIMANOOR
THIRUVANANTHAPURAM DISTRICT-695 001.
2. SALEENA
AMINA MANZIL,MUNDAYILKONAM,NAGAROOR P.O.
ATTINGAL,THIRUVANANTHAPURAM.
BY SRI.SAJEEVKUMAR K.GOPAL,SC,KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04-02-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 3252/2013
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE ORDER DATED 8.6.2011 PASSED BY THE ADDITIONAL
DISTRICT MAGISTRATE.
EXHIBIT P2: TRUE COPY OF THE COMPLAINT DATED 11.7.2012 BEFORE THE 1ST
RESPONDENT.
EXHIBIT P3: TRUE COPY OF THE COMPLAINT DATED 19.8.2012 BEFORE THE K.S.E.B.
ENGINEER, NAGAROOR.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH,J
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W.P.(C) No. 3252 of 2013
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Dated this the 4th day of February, 2013
JUDGMENT
The petitioner contends that the electricity supply line drawn on the basis of Ext.P1 proceedings of the Additional District Magistrate can be shifted. The petitioner has suggested an alternate route along a private pathway by Exts. P2 and P3 representations.
2. I direct the first respondent Assistant Executive Engineer to consider Exts.P2 and P3 representations within a period of one month from the date of receipt of a copy of this judgment. The petitioner as well as the second respondent beneficiary shall be put on notice and heard in the exercise.
The Writ Petition is disposed of.
V. CHITAMBARESH JUDGE ncd