R KUMAR Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) In all these Writ Petitions issue is one and the same. Therefore, all the Writ Petitions are heard together and disposed of by this common order.

(2.) Except the petitioner in W.P(MD).No.18346 of 2013, other petitioners in the Writ Petitions have prayed for forbearing the respondents from drawing the High Tension line Towers over the petitioner's agricultural land situated in S.Nos.358/1A, 358/1A1, 357/6, 358/1, Medhukummal Village, Vilavancode Taluk, Kanyakumari District and the land in S.No.383/14 and 362/9B, Kulapuram Village, Vilavancode Talulk. W.P(MD).Nos.15208 and 18819 of 2013 are filed for forbearing the respondents 2 to 6 or their men or agents from erecting any high tension electric tower through the petitioner's property in New Survey No. 290/5-4, Mullanginavilai, Baloor Village, Vilavancode Taluk, Kanyakumari District and directing the respondents not to install / erect any transmitter lines through the petitioner's property situated at S.No.373/5 Kuzhivilai, Kulapuram Village, Vilavancode Taluk, Kanyakumari District, based on the petitioner representation dated 21.10.2013 respectively.

(3.) The petitioner in W.P(MD).No.18346 of 2013 has prayed for issue a direction to the respondents to consider the petitioner's representations dated 22.10.2013 and 23.10.2013 and consequently restraining the respondents from installing the Electricity High Tension Tower in the petitioner's agricultural land situated in S.No.4814, R.S.No.357/8, Kuzhinjanvillai Veedu, Methukummel Village, Suriycode Post, Vilavancodu Taluk, Kanyakumari District.