POWER GRID CORPORATION OF INDIA LTD Vs. STATE OF MAHARASHTRA THROUGH DISTRICT MAGISTRATE & COLLECTOR, AURANGABAD MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith. Since pleadings are complete, both Petitions are disposed of by this common judgment.

(2.) By these Petitions under Article 226, the petitioner in Writ Petition No. 9315 of 2015 [Power Grid Corporation of India Limited] is seeking the following reliefs :

(3.) The facts in a nutshell and for appreciating the legal arguments are set out as under :