C.M. NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) (Prayer: This Writ Petition Is Filed Under Articles 226 & 227 Of The Constitution Of India, Praying To Quash The Order The Impugned Letter Issued By The Fifth Respondent Autority To The Petitioner At Annexure -H, In Respect Of The Temporary Connection No.R.R. -Krtp -573 To The House Which Constructed In Site Bearing No.37 Situated At Veerabhadreswaranagar, Behind Sub -Jail, Hunsur Road, K.R. Nagar Sub Division, Mysore District And ETC.) 1. In this writ petition, petitioner is challenging the communication dated 15.06.2012 issued by the Assistant Executive Engineer, CHESCOM, K.R.Nagar Branch, K.R.Nagar, Mysore - respondent No.5 herein.

(2.) AS per the said communication, petitioner is called upon to pay the shifting charges in a sum of Rs.47,481/ - towards the total estimated cost of 11 KV Paper Mill Feeder passing on Site No.37 near Veerabhadreshwara Naga

(3.) IT is the case of the petitioner that he is: the owner of site bearing No.37 situated at Veerabhadreshwara Nagara, Hunsur Road, K.R.Nagar in Mysore District. According to him, having purchased the site and after obtaining the approved sanction plan for construction of a house, he has put up a residential house in the property. It is his case that prior to the construction of the house, there was all KV KEB Feeder line which was passing on Site No.66 which belonged to one Smt. Chandrakala. However, the authorities, particularly respondents 4 8& 5 without following any scientific method, only to help the owner of the said site bearing No.66, installed an intermediate pole and deviated the 11 KV line to pass through the petitioner's property bearing Site No.37 and also site bearing No.67. This made fhe petitioner to submit a representation dated