K NAFEESA Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) WE find no error in the order passed by the Additional District Magistrate. Learned counsel for the appellant suggests that an alternate route for drawing the line, that is through the eastern side of her property. According to the Board, the route suggested by the appellant cannot be considered as it require 76 meter of OH line with five posts and that the line could not be drawn without affecting the property of the 3rd party, for which additional expenses are required. Counsel for the appellant submitted that the appellant would bear the additional costs. WE make it clear that the Board would consider the proposal provided it would not affect third parties if it is technically feasible. Otherwise the Board would draw the line according to the route suggested by the Additional District Magistrate. The writ appeal is disposed of as above.