K.S. NATARAJAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioners are the residents of Thennilai East and Munnur Village, Aravakurichi Taluk, Karur District. They are owning agricultural lands in various survey numbers in the said Village, as indicated in the affidavit filed in support of the writ petition. According to the petitioners, in Jan., 2018, on behalf of the fourth respondent - Power Grid Corporation, certain arrangements were made for the implementation of Power Transmission Project i.e. Pugalur HVDC Station to Thiruvalam 400 KV Quad D/C Line, through the agricultural lands situated in and around the petitioners' Village and to draw high tension electric wires across the petitioners' agricultural lands.

(2.) The grievance of the petitioners is that once the High Tension Towers are erected, the entire agricultural lands would be affected from its agricultural activities and would also lose its market value substantially. According to the petitioners, their families are completely depending upon the agricultural income derived from the lands and such erection of High Tension Towers over their agricultural lands by the fourth respondent would be in negation of their constitutional right to property.

(3.) Once the High Tension Towers is erected, the Authority would impose stringent conditions by restricting agricultural activities, construction, water wells, beneath the High Tension Towers / Tower Lines. Such conditions would curtail the petitioners' enjoyment of the agricultural lands peacefully.