SATROJ KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Notice on behalf of respondent no.1 has been accepted by learned Chief Standing Counsel, on behalf of respondent nos. 2,3 and 4 notice has been accepted by Sri Kapil Misra and on behalf of respondent no. 5 appearance has been put in by Sri Rahul Srivastava.

(2.) The grievance of the petitioner is that high-tension electricity line of 33000Volts is being laid on the northern side/Bank of Deva Jahangirabad Road in block Banki, District Barabanki towards the Aabadi and schools of village Panchayat Khakauli for providing electricity to private respondent no. 5. Submission of the petitioner is that if high-tension electricity line is allowed to be laid from the said locality, it would cause inconvenience and danger to the public life and property.

(3.) Sri Rahul Srivastava, appearing for respondent no. 5 submitted that under the provisions of the Indian Telegraphy Act, the Corporation has the power to erect the poles and lay down the electricity line for providing electricity.