TONY ABRAHAM Vs. SUPERINTENDING ENGINEER GENERAL CONSTRUCTION CIRCLE

JUDGEMENT

(1.) By consent, both the writ petition as well as the miscellaneous petitions were taken up together and a common order is passed.

(2.) The Petitioner, who owns a punja land in S.F. Nos. 285/1, 285/2, 285/3 and 286 to an extent of 13.68 acres in Thirukampuliyur Village at Krishnarayapuram Taluk, Karur District, under patta No. 1379, has filed the present writ petition on the ground that the Respondents are planning to lay a new power line due to upgradation of the Mayanur 33 KV substation to 110 KV substation.

(3.) According to the Petitioner, the existing 33 KV sub-station line is laid on the bund which is a poramboke land belonging to the Government. But, the Respondents have deviated the existing line and are trying to lay the new 110 KV line through the Petitioner's land, thereby prohibiting his proposed construction of the institutional building in his land.