S. SELVARAJ Vs. DISTRICT COLLECTOR, ERODE DISTRICT

JUDGEMENT

(1.) The Writ Appeals have been filed under Clause 15 of the Letters Patent questioning the common Order passed in W.P.No. 27466 of 2018 batch dated 30.01.2019 whereby the learned Single Judge had dismissed the Writ Petitions.

(2.) The Writ Petitions have been filed calling for the records of the impugned order of the first respondent, District Collector, Erode District, Erode, whereby the District Collector had granted Enter Upon Permission to Electricity Board Officials and more particularly to the Tamil Nadu Transmission Corporation (TANTRANSCO) to erect Towers and string Transmission Lines over the lands belonging to the writ petitioners. This order was issued in furtherance of execution of the project relating to establishment of 400KV DC Line with Quad Moose ACSR from Rasipalayam 400 KV SS to Dharmapuri (Palavadi) 400 KV SS and erection of 230 KV SC Line on DC Towers from Arasur 400 KV SS (PGCIL) to Ingur 230 KV SS (Line D).

(3.) The learned Single Judge by relying upon [Power Grid Corporation of India Limited Vs. Century Textiles and Industries Limited and others, 2017 5 SCC 143] and also on an earlier Judgment of a learned Single Judge of this Court in W.P.No. 30124 of 2018 dated 07.12.2018 had held as follows:-