D MANOHARAN; M DEVENDRAN; S MOHANA Vs. THE SUPERINTENDING ENGINEER, BASINBRIDGE, TNEB AND THE EXECUTIVE ENGINEER, TRANSMISSION LINE CONSTRUCTION, TNEB

JUDGEMENT

(1.) The prayer in all the writ petitions is for issuance of a writ of mandamus to direct the respondent to remove the HT power line and pillars, unatuhorizedly errected on the petitioner plot Nos. 658, 659 and 656 in Survey No. 183/3 situated at Sri Kamatchiamman Nagar, V phase, Irunkattukottai, Sriperumandur Taluk, Kanchipuram District.

(2.) Since the issue involved and the relief sought for is one and the same in all the writ petitions, a common order is being passed.

(3.) The petitioners were employees of the Metropolitan Transport Corporation, Chennai and they retired from service in November 2006 and 2007. While they were in service, they purchased housing plots during 1982 and 1983 and registered at the Sub Register Office, Sriperumandur. The plots are measuring one ground and 901 sq. ft. and one ground and 2400 sq.feet with specified boundaries. The petitioners were planning to construct houses thereon. To their surprise, they found that the Electricity Board without any notice to the petitioners erected poles and high power lines in their lands. When they represented to the concerned Authorities, it was explained to them that it is being done for Sriperumandur construction line. Further they have also erected two iron pillars in plot No. 58 and another two pillars in plot No. 659 in the middle of the plot to draw the power line. According to the petitioners, the raising of the pillars on their plots would affect the construction in their plots. Further, more than 20 feet breadth and 1 k.m. length vacant land belonged to Irunkattukottai Panchayat Union is very much available, nearly and without considering the same, the respondent Board has chosen to erect the pillars and draw lines on the lands of the petitioners thereby causing loss to them. Hence the above writ petitions for the above said prayers.