G. VENKATESH Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Mr.Kalyanaraman, learned Standing Counsel, takes notice for the respondents 1 to 3 and Mrs.C.Sangamithirai, learned Special Government Pleader takes notice for the first respondent. By consent of both parties, this writ petition is taken up for final disposal at the time of admission itself.

(2.) The present writ petition has been filed seeking a direction to the respondents to consider the petitioner's representation dtd. 20/9/2021.

(3.) The case of the petitioner is that he had purchased the property in S.No.294/2B to an extent of 0/12/82 hec. In survey No.294/5A to an extent of 0/6/40 hec, in survey no.294/3 to an extent of 0/11/50 and in survey No.294/4 to an extent of 0/30/0 hec totally measuring an extent of 0/60/72 (1.50 acres) comprised in patta No.2035 & 2089 in Ulagankathan Village, Kallakurichi Taluk and District in the year 2015. The petitioner has planned to construct a rice-mill in the abovesaid property. In the meantime, the respondents 1 to 3 have taken HT Transmission lines over the petitioner's land without consent of the petitioner. The petitioner sent representation dtd. 12/6/2020 to the respondents requesting not to take any HT transmission lines over the proposed site. But there was no reply from the respondents. Hence, the petitioner filed a writ petition before this Court in W.P.no. 2848/2020 and the same was dismissed on 1/10/2020. Again, the petitioner has made a representation dtd. 20/9/2021 requesting the respondents herein to measure the property so as to assess the loss of land and loss of livelihood etc., caused to the petitioner. However, till date, no order is passed. The petitioner has file the present writ petition before this Court.