REGENT COMPUTRONICS PVT. LTD.

MINOR VIGNESH KANNIAYARAM, DR T CHANDRAKALA Appellant

V/S

POWER GRID CORPORATION OF INDIA LIMITED (A GOVT OF INDIA ENTERPRISE); POWER GRID CORPORATION OF INDIA LIMITED Respondents

Referred Judgements :-

ORIENT PAPER MILLS LTD. V. UNION OF INDIA. [REFERRED]
S.N. MUKHERJEE V. UNION OF INDIA [REFERRED]
M.NITHYANANDAM AND TWO ORS. V. THE CHAIRMAN,TAMIL NADU ELECTRICITY BOARD,MADRAS-2 AND ORS. [REFERRED]
STATE OF MYSORE VS. SHIVABASAPPA SHIVAPPA MAKAPUR [REFERRED]
CANARA BANK VS. DEBASIS DAS [REFERRED]
DAULAT SINGH SURANA VS. FIRST LAND ACQUISITION COLLECTOR [REFERRED]
BHARAT PLYWOOD AND TIMBER PRODUCTS PRIVATE VS. KERALA STATE ELECTRICITY BOARD TRIVANDRUM [REFERRED]
A M ISMAIL VS. UNION OF INDIA [REFERRED]
E VENKATESAN VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD MADRAS [REFERRED]
VALSAMMA THOMAS VS. ADDITIONAL DISTRICT MAGISTRATE ALAPPUZHA [REFERRED]

JUDGEMENT

(1.) This Writ Petition has been filed by one Minor Vignesh Kanniayaram represented by his mother and natural guardian Dr. T. Chandrakala, challenging the proceedings of the District Magistrate and District Collector, Coimbatore, dated 09.05.2007, in and by which the objections of the petitioner for erection of High Tension Transmission lines over the lands of the petitioner were overruled.

(2.) The petitioner's case is as follows:

(3.) Respondents 1 to 3 have filed their counter, stating that:

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MINOR VIGNESH KANNIAYARAM, DR T CHANDRAKALA Vs. POWER GRID CORPORATION OF INDIA LIMITED (A GOVT OF INDIA ENTERPRISE); POWER GRID CORPORATION OF INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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