SUBAN KADHU @ KATTHUMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner owns agricultural land comprised in S.No.104/2,3,4,5,6 to an extent of 6.59 acres situated at Puthupalayam Village, Vazhappadi Taluk, Salem district. This is the only land available to the petitioner and she is living in the said land by doing agricultural operations.

(2.) WHILE so, the Tamil Nadu Transmission Corporation (then TNEB) has approved 230/110 KV Sub-Station at Singapuram in Salem District, vide B.P. No.145 dt.29.10.2010. The Sub-Station is to improve the voltage conditions and to extend High tension supply to the upcoming industries in and around Salem, Attur and Vazhappadi areas.

(3.) AS per the Scheme, the total route length of the new line is 7.165 Kms. and there will be 27 towers connecting the lines. The route of the transmission line has already been approved by the experts and the route is shorter one. Out of 27 towers, foundation works are completed for 23 towers and stringing of 230 KV DC line for 3.00 Kms. are completed.