SONARAM BARUAH Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ appeal, the appellants who were the writ petitioners in WP(C) 6196/2007 (hereinafter referred to as, "appellant-petitioners") challenged the judgment and order dated 2/7/2010 whereby and whereunder the learned Single Judge of this Court dismissed the writ petition of the appellant-petitioners.

(2.) HEARD Mr. A. Choudhury, learned counsel for the appellant-petitioners and Mr. B.D. Das, learned Standing Counsel for the Assam State Electricity Board (for short, 'ASEB'), respondent Nos. 1, 2 and 3.

(3.) FURTHER case of the appellant-petitioners before the writ court was that the respondents had prepared a draft proposal for diverting the 11KV high tension lines through the PWD road and carry the same through Seuj Nagar road and further forward it to Narengi and such a proposal has already been accepted, approved and sanctioned by the PWD and Electricity Authorities but the respondents, more particularly, respondent No. 1, ASEB in an illegal and arbitrary manner and in violation of the terms and conditions of the draft proposal plan have decided to divert the aforesaid 11KV high tension lines through and over the houses of the appellant-petitioners without any prior information or notification.