M MADHAN MOHAN Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) WHEN the Miscellaneous Petition was taken up for hearing, learned counsel on either side consented to take up the writ petition itself for final disposal.

(2.) THE petitioner has come up with the prayer of directing respondents 1 to 3 herein not to evict him from his patta lands in Survey Nos.54/3F, 54/4A, 54/4B, 56/4D, 56/4F, 56/4G, 98/3, 99, 100/A, 116/1, 119/5, 119/9, 120/3, 128/1A, 116/2, 117/1 to 117/13, 118/1 to 118/10, 119/1 to 119/7, 126/1, 126/2, 127, 128/1B, 128/2, 129/1, 130/2, 130/3, 130/4, 131/1, 131/2, 131/4, 132/1, 132/2, 133/1, 133/2, 133/3, 133/5, 137/3, 138/7, 138/6, 138/8, 138/10, 139/1, 139/4 to 139/8, 140/2, 140/3, 140/8, 140/9, 141/1, 141/2, 141/3, 142/1, 142/2, 143/1 to 143/3, 144/1, 144/2, 145/1, 145/2, 146/1, 146/2, 147/2, 147/3, 147/4, 148/1 to 148/10, 148/12, 148/13, 149/1 to 149/5 of a total extent of 86.74 acres vide patta bearing Nos.358, 1591, 1530, 1590, 622, 2301, 534, 690, 469, in Somanahalli Village, Dharmapuri Taluk, Dharmapuri District without following the due process of law.

(3.) THE 1st respondent has filed counter along with the Vacate Stay Petition questioning the status of the land and the petitioner's claim, as he is the owner of the lands referred to above and disputed the ownership to prove his title to the said lands, thereby denying all the averments made by the petitioner in the affidavit. It is further stated that to improve the power production, the Power Grid Corporation of India Limited, the 8th respondent herein approached the Government for establishing 765/400 KV Sub-station and in that context, the 8th respondent's official and also the revenue officials have identified lands in Somanahalli Village and Pangunatham Village as most suited for the purpose of locating the Power Station and requested the Government to acquire the said lands invoking the provisions of Land Acquisition Act. 4a. It is specifically stated in the counter that inspection is carried out by the officials. THE necessity to establish the Power Grid Corporation by the Central Government of India undertaking is that the State is facing acute power shortage. THE District Administration has no intention to evict any land owner in an arbitrary manner and submits that they will acquire the lands only under due process of law and proceedings will be initiated as per the law invoking the relevant provisions of Land Acquisition Act. THE power generation and regular and uninterrupted power supply is the need of the hour and utmost importance has to be given in these matters. THErefore, the apprehension of the petitioner is totally misconceived and the same has to be dismissed.