PUJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Akshay Pradhan, learned counsel appearing for the petitioner, Mr. N.S. Pundir, learned Deputy Advocate General for the respondent nos.1 and 2 and Mr. Dharmendra Barthwal, learned counsel for the respondent nos.3 and 4.

(3.) Mr. Akshay Pradhan, Advocate contended that the respondents are going to install 11 KV high-tension power transmission line in Cross 5, Tapovan Enclave, Sahastradhara Road, Dehradun, Uttarakhand against law. The petitioner is a resident of Sahastradhara Road, Dehradun. The representations (Annexure no.2 to the writ petition) have been submitted by the petitioner and other residents of the said area to the respondent no.2, respondent no.3 and Chief Engineer, THDC India Ltd. Dehradun. The said representations are still pending.