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Judgment
P.N. Ravindran, J.—The Petitioner who is residing adjacent to the residence of the fourth Respondent has filed this writ petition for an order restraining Respondents 1 and 2 from drawing electricity line to the residence of the fourth Respondent until the third Respondent passes orders in the matter.
When the writ petition came up for hearing today, the learned standing counsel appearing for the Kerala State Electricity Board submitted on instructions that in view of the objection raised by the Petitioner to electricity line being drawn across his property to the residence of the fourth Respondent, the Board has moved the Additional District Magistrate, Ernakulam for permission to draw the electricity line along one of the routes proposed by the Board, and that Additional District Magistrate is yet to inspect the property and pass orders in the matter.
In such circumstances, I dispose of the writ petition is pre-mature and it is accordingly disposed of with a direction to the third Respondent to pass final orders on the application, if any, submitted by the Board u/s 16 of the Telegraph Act expeditiously and in any event, within one month from the date of receipt of a certified copy of this judgment, after notice to the officers of the Board, the beneficiary and the objectors.