VAI PALANISAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein are Agricultural land owners in the districts of Tiruppur, Coimbatore, Dharmapuri, Namakkal, Erode, Salem, Villupuram District of Tamil Nadu. Alleging that they are affected by the erection of High Tension Transmission Towers and corridors of Power Transmission project carried by Power Grid Corporation of India/3rd respondent herein has filed this present Writ Petition, seeking Writ of Certiorarified Mandamus, to quash the paper publication made in daily English newspaper during the month of April and May 2016, with respect to the following Power Transmission Projects.

(2.) It is contended in the affidavit filed by the 11 petitioners herein, who claims to be land owners likely to be affected by the projects, that the Central Electricity Authority/2nd respondent herein, gave prior approval to the Power Grid Corporation of India/3rd respondent herein, for these following three schemes.

(3.) The said High Tension Transmission Projects is to erect the Towers and overhead lines through the specific route, which passes through the petitioners' land. While implementing the said project, the petitioners' apprehend that the following damages are likely to cause to them and their land.