K.NATARAJAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this Writ Petition, challenging the order passed by the first respondent/District Collector, dated 31.12.2015, by which, the District Collector rejected the petitioner's objection for the erection of the Transmission Tower by the second respondent.

(2.) Heard the learned counsel appearing for the parties.

(3.) When the case was heard on 02.03.2016, the parties reconciled to the fact that there is no prima facie error in the order passed by the District Collector, as it is a reasoned order after hearing the arguments of both sides. At that juncture, the petitioner expressed his grievance that compensation, which has been paid to him, is paltry amount, and the petitioner was not informed as to the valuation adopted for the superstructure, which was standing on the property, and respondents have not followed the guidelines issued by the Government of India, Ministry of Power, New Delhi, for payment of compensation to the damages in regard to the right of way (row) for transmission lines. Considering the said submission, this Court passed the following order:-