MADAN LAL JHA Vs. CGM, MPMKVVCL AND OTHERS

JUDGEMENT

(1.) Being aggrieved by the installation of electric poles through his agricultural field bearing Survey No.17, 22 and 28 Area 10 Bigha 15 Biswa at village Kherwani, Tahsil Pohari, District Shivpuri (M.P.), petitioner has filed this petition under Article 226 of the Constitution of India, seeking following reliefs :

(2.) section 42 of the Electricity (Supply) Act, 1948 empowers the respondents for installing wires, poles etc. through the private land without acquiring the same.

(3.) Section 42 of the Act of 1948 envisages :