JAYANTKUMAR BHAGUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter was heard in the first half. The arguments were not over., it was heard in the second half. The dictation of order was to take some time, hence it was kept at the bottom of the Board. After the other matters were over, the Court has taken up the matter for dictation of the judgement.

(2.) The petitioner in Special Civil Application No.11473 of 2006 too has approached this Court through her Power of Attorney Holder. She is the owner of land bearing Block No.160 of Village Popda, Taluka Choriyasi, District Surat. The petitioner in this petition has similar grievance as that of petitioner in SCA No.11162 of 2006 that in the agricultural land belonging to the petitioner one electric tower/ pylon is to be erected. The petitioner through her Power of Attorney submitted her written objections on 8th May 2006. The impugned notice (Annexure 'A' to this petition) was issued on 9th May 2006. Respondent no.2 replied to the Power of Attorney Holder of the petitioner on 9th May 2006. This Court has issued notice on 13th June 2006 and ordered that this matter be heard with Special Civil Application No.11162 of 2006. The facts in both these petitions being identical and the grievance voiced by the petitioners in both these petitions being similar, these petitions are dealt with and disposed of by this common judgement.

(3.) The petitioners have approached this Court through a common Power of Attorney holder. It is stated in para 1 of the petition that,