M.MUTHUKRISHNAN Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to refer the dispute regarding the objection raised by the Petitioner for erection of 110 KV overhead lines along with tower on his land in R.S.No.18/5, Cadastre No.46/13/32 Pt, 46/17/32/1/5, 46/17/32/2/5, 46/10/32 Pt measuring about 1 Kani and 42 Kuzhi in Manapattu Revenue Village in Kattukuppam within Bahour Commune Panchayat in Puducherry to the District Magistrate, Puducherry for redressal as stipulated under S.16(1) The Indian Telegraph Act , 1885.

(2.) The very relief sought for in the present writ petition itself is for a direction to direct the District Magistrate to adjudicate the grievances of the writ petitioner by invoking the provisions of the Indian Telegraph Act , 1885. Admittedly, due to increasing demand for electricity supply for domestic and industrial use in the Union territory of Puducherry and in order to provide reliable power supply to the general public in the event of any outage occurs in the LILO line of Bahour - Bahour 110KV line, the Electricity Department, Government of Puducherry has proposed a scheme to extend the second circuit of 110KV Villianur - Bahour feeder from 230/110KV Bahour Auto Sub - Station, and the erection of 110KV line work have been entrusted to the executing agency, M/s.Power Grid Corporation of India Limited. Pursuant to the Policy decision taken by the Government of Puducherry, the Power Grid Corporation of India Limited executed the works by commissioning High Tension Electric Towers in the agricultural land belong to the writ petitioner.

(3.) The learned counsel for the writ petitioner states that three such poles were commissioned in the property belongs to the writ petitioner and therefore, the agricultural activities of the writ petitioners are affected.