D.R. GIRISH Vs. DISTRICT MAGISTRATE AND OTHERS

JUDGEMENT

(1.) SINCE all these petitions are connected, these petitions are taken up for final hearing and disposed of by this common order.

(2.) WRIT Petition No. 8392 of 2000 is filed by one D.R. Girish who is the owner of land bearing Survey Nos. 93/2 and 94 situated at Laxmipura village, Anekal Taluk, Bangalore Rural District. In the said petition, the Petitioner has called in question the correctness of the order dated 22nd of February, 2000 passed by the District Magistrate, Bangalore District, in MSC.CR. No. 3 of 2000 -2001, a copy of which has been produced as Annexure -E to the said writ petition.

(3.) IN Writ Petition No. 19524 of 2000, one Paramahamsa Foundation Trust (R) is the Petitioner. In the said petition, the Petitioner has made three prayers. Firstly, it has prayed for a declaration that Section 16 of the Indian Telegraph Act, 1885 (hereinafter referred to as "the Act"), is unconstitutional; secondly, for quashing the notice dated 4th May, 2000, a copy of which has been produced as Annexure -E to the said writ petition; and thirdly, for a direction for appointment of an independent Expert in the field and with the assistance of the experts of the Corporation, to find alternate route by surveying the land of the Petitioner and other neighbouring lands for the purpose of drawing the proposed High Tension Wire.