A T THIPPESWAMY Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) the respondents arc represented. Though these petitions are posted in the category of preliminary hearing, Rule is issued and the same arc heard for final disposal.

(2.) in these petitions under articles 226 and 227 of the constitution, the petitioners have sought for the following reliefs:-

(3.) the grievance of the petitioners is that the first petitioner is the owner in occupation of land measuring 17-15 acres comprised in survey No. 149 of g.r. hally, chitradurga taluk and the second petitioner is the owner in occupation of the land measuring 12-31 acres comprised in survey No. 18 of g.r. hally village. In both these lands, in certain portions, according to the case of the petitioners, they have raised valuable crops; that the respondents with a view to draw electric lines over the aforesaid land, are trying to trespass and cause damage to the standing crops. Therefore, the petitioners have sought for the aforesaid reliefs.