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Judgment
P.N. Ravindran, J.—Ext.P2 order, passed by the Additional District Magistrate,Kottayam, permitting the Assistant Executive Engineer, Electrical Sub Division, Kuravilangadu, to draw electricity line to provide electricity connection to the residence of the third Respondent, isunder challenge in this writ petition. By that order, the Additional District Magistrate permitted to draw electricity line through the path way marked as ABC, shown in the sketch produced by the Assistant Executive Engineer, Electrical Sub division,Kuravilangadu. As directed by this Court, the learned Government Pleader made available the original of the sketch referred to in Ext.P2. A reference to the sketch discloses that the electricity line is proposed to be drawn through the path way leading to the residence of the beneficiary, that is the third Respondent. The fourth Respondent has filed a counter affidavit and alongwith that he has produced photographs of the path way. In such circumstances, as the line is proposed to be drawn through a pathway, the Petitioner cannot be said to be aggrieved by the impugned order.
The writ petition fails and is accordingly dismissed.