Ammini Kurian vs The Asst. Engineer and Others

P.N. Ravindran, J.—The Petitioner, a senior citizen, has filed this writ petition for an order directing the third Respondent, Additional District Magistrate, Pathanamthitta, to take a decision in the matter of drawing of electricity line to the residence of the fifth Respondent only after affording the Petitioner an opportunity of being heard.

The learned Government Pleader on instructions submitted that the third Respondent has not yet taken a decision in the matter and that after site inspection, the third Respondent has called for a report from the Tahsildar. He further submitted that the third Respondent will take a decision in the matter expeditiously after hearing the Petitioner and others who are interested in the subject matter of the dispute.

In the light of the said submission, I dispose of the writ petition recording the undertaking given on behalf of the third Respondent that the third Respondent will pass orders on the application submitted by Respondents 1 and 2 in the matter of drawing of electricity line to the residence of the fifth Respondent only after affording the Petitioner, the officers of the Board and the fifth Respondent an opportunity of being heard.