BHARAT PLYWOOD AND TIMBER PRODUCTS PRIVATE Vs. KERALA STATE ELECTRICITY BOARD TRIVANDRUM

JUDGEMENT

(1.) The prayers in this petition are:

(2.) The Petitioner is a private limited company which owns about four acres of land, most of which is occupied by buildings, yards, etc. of the factory of the petitioner. It manufactures plywood and other allied products. The property is bounded on the north by the Baliapatarn river and on the south by a public road. In the south of the property owned by the petitioner, adjacent to the public road, there is one acre of vacant land; the proposal in Ext. P1 is to draw a 11 KV line across this one acre of land for the purpose of supplying electrical energy to the fishing harbour, Baliapattam.

(3.) The respondents are the Kerala State Electricity Board, its Assistant Engineer at Cannanore and its Junior Engineer at Baliapattam.