S. SEKAR AND ORS. Vs. THE CHIEF ENGINEER TRANSMISSION PROJECT-I TAN TRANSCO TAMILNADU ELECTRICITY BOARD AND ORS.

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioners would state that their father has purchased larger extent of property through a registered sale deed dated 27.09.1968 admeasuring to an extent of 3.82 acres situated in Perumbakkam Village, Nukampalayam Hamlet, Tambaram Taluk, Kancheepuram District and also another set of properties through registered sale deed dated 21.02.1985 registered as document No. 1099 of 1985 on the file of the Sub Registrar Office, Tambaram in the name of the first, second and third petitioners in S.No. 423 admeasuring to an extent of 1.92 acres comprised in Patta No. 863 situated in the very same place.

(3.) THE grievance of the petitioners is that the respondents sought to lay a transmission line right across the above said house -site layout without putting the petitioners on notice and alternatively without getting any permission from the jurisdiction District Magistrate had commenced laying down the foundation for the transmission tower pillars and in this regard the petitioners have submitted a representation dated 15.05.2014 to the second respondent and though it was received and acknowledged on 18.08.2014 no response is forthcoming, hence came forward to file this writ petition. It is also stated that in the interregnum, the respondents are taking emergent steps to put up electric poles/ pillars across the petitioners land and in that case the petitioners would be put to grave hardship as well as financial crises for the reason that after obtaining necessary and proper approval from the concerned authorities, the petitioners had promoted the layout for house -sites.