C.MUTHUKRISHNAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE prayer in Writ Petition No.81 of 2012 is for issuance of a Writ of Mandamus, to forbear the respondents 1 to 4 herein from installing any Pillars for the Transmission of line over the petitioner's land bearing Survey No.442, measuring an extent of 53 cents, and bearing Patta No.335, Koduveli Village, Thiruvallur District.

(2.) THE prayer in Writ Petition No.82 of 2012 is for issuance of a Writ of Mandamus, to forbear the respondents 1 to 4 herein from installing any Pillars for the Transmission of line over the petitioner's land bearing Survey No.405/ and having Patta No.218, Koduvalli Village, Thiruvallur District.

(3.) IT is the further case of the petitioners that the respondents violated the principles of natural justice and are trying to erect the pillars on their lands without even informing them that the pillars are going to be erected for the transmission of 110 KV electrical line. When there is an alternative route available for the transmission of electrical line over the Government poramboke lands, the respondents herein, without taking recourse to that route, are trying to erect the pillars over their patta lands. The action of the respondents in erecting the transmission line over the petitioners' lands is arbitrary, unconstitutional and violative of Article 300-A of the Constitution of India.