V R KRISHNAN Vs. ADDITIONAL DISTRICT MAGISTRATE THRISSUR

JUDGEMENT

(1.) IN these writ petitions filed under Article 226 of the Constitution of India, the petitioners challenges the order passed by the Additional District Magistrate, Thrissur. The petitioners are aggrieved by the alignment of the route proposed for 110 KV double circuit electric line from Irinjalakuda to Kodungalloor.

(2.) HEARD Adv. Smt. Tessy Jose, the learned counsel for the petitioners and Adv. Shri. K.M. Sathyanatha Menon, the learned Standing Counsel for KSEB. The site engineers are also present.

(3.) THE learned counsel for the petitioners submits that the petitioners are the owners of small parcels of land and the land value will be diminished if the electric line is drawn through the property.