VELLAICHAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) SINCE the issue related to the erection of high tension electric lines and payment of compensation is similar in all the writ petitions, they are taken up for hearing together and disposed of by this common order.

(2.) W .P. (MD). No. 10194 of 2009 has been filed seeking a writ of Certiorarified Mandamus to call for the records in the impugned order No. 565/AEE/Pea.Va.Mi.Ka/Madurai Division/A. File/dated 07.08.2009 passed by the third respondent and quash the same and direct the respondents 1 to 3 to pay compensation at the rate of Rs. 15,000/ - per cent for unlawfully depriving the petitioner of his property right in 0.44.00 Hectare equivalent to 1 acre and 9 cents of land comprised in Survey No. 135/19A 2V of Kadambamkulam village, Kariapatti Taluk, Virudhunagar District, with 12% interest from the date of filing of this writ petition till the date of realization and within the time limit fixed by this Court.

(3.) W .P. (MD). No. 6730 of 2011 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the impugned order passed on 31.05.2010 in letter No. UPO/PEMIVAKA/Dindu/Ko.Kattu/A. No. 91/2010 and quash the same as illegal and further direct the third respondent not to install any high tension tower in Survey No. 347, Alamarathupatti, Aravakuruchi Taluk, Karur District, without following the procedure established by the Electricity Act, 2003 and Telegraph Act, 1885.