SAKAMMAKAR Vs. G C SURESH

JUDGEMENT

(1.) The Petitioners Mr.M.S.Harish, Mr.Seetharama Rai and Smt.Girija have filed these writ petitions before this Court on 27.06.2017 with the following prayers:

(2.) By the impugned order Annexure-A dated 04.04.2017, the Respondent Deputy Commissioner, Dakshina Kannada District, Mangaluru has allowed the Respondent Karnataka Power Transmission Corporation Limited (KPTCL) 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 / Perlampady Village till Sullia.

(3.) The operative portion of the said order is quoted below for ready reference: