GIMAGERIA WELFARE PRIMARY TEACHERS TRAINING INSTITUTE & ANR. Vs. CHAIRMAN, WEST BENGAL STATE ELECTRICITY DISTRIBUTION CO. LTD. & ORS.

JUDGEMENT

(1.) Whether or not the petitioners have a legal right to claim direction from the Writ Court for re-location of a transmission tower, proposed to be erected on their immovable property, is the question that calls for an answer on this writ petition.

(2.) The West Bengal Board of Primary Education, it is claimed by the petitioners, has granted provisional recognition to the petitioner No. 1 to function as a Primary Teachers Training Institute. The petitioner No. 2 claims to be the Secretary of the petitioner No. 1 institute.

(3.) For the purpose of achieving the object for which the petitioner No. 1 has been established, lands were acquired over which training centres have been construed ed and a hostel is proposed to be built. In terms of the statutory requirements, the petitioner No. 1 is also required to provide play grounds for the students who are ultimately admitted to take the training to be provided by it.