N SHANMUGAM Vs. DISTRICT COLLECTOR, AND ORS

JUDGEMENT

(1.) The petitioner in these Writ Petitions is the owner of the agricultural lands situated in S.F.Nos.973, 547, 529 and 530 at Vadavalli Village, Coimbatore District.

(2.) It is the case of the petitioner that the Superintending Engineer, General Construction Circle, Tamil Nadu Electricity Board, Tatabad, Coimbatore / second respondent herein carried out the work of LILO of Thudiyalur-Arasur 110 KV line at Karamadai 230/110 KV Sub Station for electricity supply and pursuant to the same, he wanted to erect towers in the petitioner's lands for carrying High Tension Wires. On receipt of the information, the petitioner objected to the proposal stating that already High Tension Line passes through his lands and erecting towers would affect his agricultural operations. The safety was also one of the terms.

(3.) On the objections, the Superintending Engineer, General Construction Circle, Tamil Nadu Electricity Board, Tatabad, Coimbatore / second respondent herein, referred the matter to the District Collector Coimbatore/first respondent herein, under Section 16(1) of the Indian Telegraph Act, 1948 and as per Section 68 of the Indian Electricity Act, 2003, for removal of obstructions,.