SECRETARY Vs. ABDUL KAMAL NAZAR

JUDGEMENT

(1.) The Kerala State Electricity Board and its Officers are the writ petitioners. They challenge an order passed by the Permanent Lok Adalath, Ernakulam in O.P.No.1 of 2015 by which compensation has been awarded in favour of the respondent herein for an amount of Rs.1,01,250/- with interest at the rate of 6% per annum from 01.01.2008.

(2.) Short facts giving rise to the above writ petition is disclosed as under:

(3.) The 1st respondent contended that he is the owner of an extent of 6.07 ares of property through which a 33KV line was drawn by erecting a pole. According to him, drawal of the line through the front of his property has diminished its value. Since no compensation was given by the Board, he filed Ext.P1 complaint.