DASHRATHBHAI MAGANBHAI DESAI Vs. UNION OF INDIA

JUDGEMENT

(1.) IN present petition, the petitioners have prayed for below mentioned relief:-

(2.) THE petitioners have alleged that the procedure prescribed under the Act, is not followed and the respondent No.3 is not competent to carry on the activity of laying Electricity Transmission Line and that the said respondent's actions are contrary to the provisions under the Act.

(3.) THE objections raised by the petitioners are decided by the Division Bench of this Court in case between Himmatbhai Vallabhbhai Patel v. Chief Engineer (Project) Gujarat Energy Transmission & Ors. [2011(2) GLH 781]. If the petitioners raise objection in the matter of allowing the respondent No.3 to enter the land, then, the procedure prescribed as per order dated 18.7.2012 in LPA No.844 of 2012, i.e. to make application before the competent court of Judicial Magistrate may be followed. The petitioners have relied on the order dated 18.7.2012 passed in L.P.A.No.844 of 2012 and other connected matters. The electricity company may act in accordance with the directions contained in the said order.