A.Mani vs The District Collector

The petitioner seeks for a mandamus directing the respondents 1 to 4 to take action on the petitioner''s representation dated 29.07.2016,

wherein and whereby, he has objected to the drawal of power line through his land.

After notice, the matter is listed today for further hearing.

Learned counsel appearing for the 4th respondent submitted that the District Collector seized of the matter with regard to the objection raised

by the petitioner and he has not passed any order so far.

As the District Collector is the competent authority to enquire into the objections raised in this sort of matters under Section 16 of the Indian

Telegraph Act, it is for the first respondent/District Collector to look into the grievance of the petitioner and pass orders after giving due

opportunity of hearing to all the parties concerned. Accordingly, this writ petition is disposed of ,without expressing any view on the claim made by

the petitioner only with a direction to the first respondent to conduct the proceedings and pass appropriate orders after giving due opportunity of

hearing to the petitioner as well as the other interested persons. Such exercise shall be done by the first respondent within a period of four weeks

from the date of receipt of a copy of this order. No costs.