SONARAM BARUAH Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE dispute raised in both the writ petitions is in respect of the proposal of the respondents to carry the 11KV/33 KV High Tension Electricity Lines over the land of the petitioners, which according to the petitioners, is illegal and without any authority of law. THE petitioners have prayed for diversion of the said electricity lines through the particular P.W.D. Road.

(2.) WHILE WP(C) No.6196/2007 has been filed by two residents of the particular locality over whose land the proposed high tension wire is sought to be drawn. The second writ petition has been filed by 18 petitioners, who are the residents of the particular Housing Colony, who would be allegedly affected in the event of carrying the 11 KV/33 KV High Tension Electricity Lines as proposed by the respondents.

(3.) IN paragraph 7 of W.P.(C) No.6196/2007, it has been stated that there are high power overhead electricity lines, one carrying about 11 Kilo Volts and the other carrying about 33 Kilo Volts, which were installed by the Assam State Electricity Board many years back, even before the housing complex area of the land was acquired by the Assam State Housing Board and they are passing through the housing complex area of the petitioners from Narengi Power Station to M.E.S. Satgaon and some other destinations for power supply. Subsequently, the respondents, more particularly, the Respondents No.4, 5 and 6 had verified, surveyed and allotted various plots of land to many people near and beside those high tension lines and also granted permission for construction of houses.