SHRI. MURALI KRISHNA S/O LATE SUBRAYA BHAT Vs. DISTRICT MAGISTRATE DAKSHINA KANNADA DISTRICT AND OTHERS

JUDGEMENT

(1.) The Petitioners - Mr. Murali Krishna and Mr. K.V. Venkataraya have filed these writ petitions before this Court on 19.07.2016 with the following prayers:-

(2.) By the impugned order Annexure-A dated 05.02.2016, the 1st Respondent - District Magistrate, Dakshina Kannada District, Mangalore, has allowed the 2nd Respondent - Executive Engineer (Elec.), KPTCL, Kavoor, Mangalore, to go ahead with setting up of the power transmission line of the project known as 110 KV Madavu - Sullia electricity transmission line in Madavu of Puttur Taluk from proposed 110/33/11 KV Sub Station through 20 KMS in length line from Madavu Sub Station through Kolthige and Perlampady Villages till Sullia.

(3.) The controversy involved in the present case is squarely covered by the decision of this Court rendered in the case of Sri.M.S.Harish and Ors. v. Deputy Commissioner and the District Magistrate, Mangalore, and Anr. in W.P.Nos.28481-483/2017 decided on 19.02.2018 . The relevant portion of the said order is quoted below for ready reference:-