T.AKSHAYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By these writ appeals a challenge is made to the judgment dtd. 11/2/2022, whereby the writ petitions preferred by the petitioners/ appellants were dismissed.

(2.) The writ petitions were preferred by petitioners/appellants to challenge the proceedings in Memo dtd. 26/10/2018 on the file of the third respondent granting approval for erection of 110 KV DC Line on DC Towers with panther conductor for making LILO or the Hosur-Zuzuvzadi-Bagalur 110 KV Feeder at proposed Sevaganappalli 110 KV SS. The challenge was made in reference to Article 14 of the Constitution of India and even alleging breach of the order passed by a Division Bench of the Madurai Bench of the Madras High Court.

(3.) Learned Senior Counsel for the appellants submitted that the respondents took a decision to erect the DC Towers for laying 110 KV DC Line for supply of electricity to the sixth respondent, i.e., Exide Industries Limited. It is for creation of a sub-station for appropriate supply of electricity to the said company. Based on the proposal and sanction, a resolution was taken to erect 32 DC Towers for laying 110 KV DC line. The work commenced in the year 2019 and, accordingly, towers were erected, but when it came to the agricultural fields of the appellants, it was realized that laying of the high tension transmission lines is not only against the distance norms, but would cause health hazards.