M. UDAYAKUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This is the second round of litigation at the instance of the petitioners seeking to challenge the impugned proceedings with the consequential direction forbearing them from laying the proposed transmission lines through their lands with the further direction to consider the alternative proposal sought by them.

(2.) The petitioners are the owners of the land through which overhead line was sought to be laid by the respondents 2 and 3, pursuant to the scheme for which erection of the line was approved by the first respondent vide Government Order in G.O.Ms.No.74 Energy (A1) Department, dated 26.11.2015. A scheme was sanctioned with the total cost of Rs.12861.62 lakhs. It was published in the Gazette and through newspapers, both English and Tamil. The following is the relevant data qua the project.

(3.) The scheme runs through several villages. The project has already been in progress. There is no change in the original alignment made. It was formulated after taking into consideration of the relevant materials.