RIFCO SHANTHINIKETHAN LAYOUT Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer made by the petitioner- RIFCO Shanthinikethan Layout Owners Welfare Association is as UNDER:

(2.) The learned counsel for petitioner argued in the present petition, that the respondent-KPTCL could not have granted the permission to shift the Power Transmission lines to the Developer - respondent No.4 M/s Lily Realty Pvt. Ltd., without obtaining due approval from the District Magistrate.

(3.) Under Section 70 of the Electricity Act, 2003, the Central Government has constituted a Central Electricity Authorities comprising of the experts in the field and in the year 2015, the Central Government has delegated the powers to the said Central Electricity Authorities by notification No.4/14/2014-PG dated 12th February, 2015.