SUPERINTENDING ENGINEER TAMILNADU GENERATION OF ELECTRICITY DISTRIBUTION COMPANY Vs. K SELLAMUTHU GOUNDER

JUDGEMENT

(1.) Heard the learned Additional Advocate General for the appellants and the learned counsel appearing for respondents 1 to 14.

(2.) The writ appeal has been filed by the Tamilnadu Generation of Electricity Distribution Company (TANGEDCO) challenging the order passed by the learned Single Judge in quashing the conditions imposed by the appellants upon the writ petitioners-agricultural land owners for skipping their agricultural lands from the purview of laying high tension electricity towers and take an alternative route for the same.

(3.) It appears that the appellants had proposed to establish a new Electric Sub Station with 230 KV capacity at Veppampalayam Village, Erode District and in that regard, they had proposed to draw 110 KV electricity line from the already existing 110 KV Erode-Pugalur Electricity line by Ramanathapuram-Anjur Village by installing 100 electricity towers via Ramanathapuram-Anjur Village. In this connection, since the towers were sought to be erected in the agricultural lands of the writ petitioners, they had suggested for alternative route viz., the Banks of the Noyyal River to save the agricultural activities, by way of their representation dated 5.1.2009.