LALIT MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, Civil Writ Petition No. 8409 of 2020 and Civil Writ Petition No. 11028 of 2020, shall stand decided.

(2.) In both the writ petitions, the challenge is to an attempt made by Haryana Vidyut Prasaran Nigam Limited (hereinafter referred to as "the Nigam"), to lay a overhead transmission line and install transmission towers to support the transmission line through the agricultural land of the writ petitioners. The learned counsel, appearing for the parties, are ad idem that both these writ petitions can be disposed of by a common judgment. For facility of reference, the facts are being taken from Civil Writ Petition No. 8409 of 2020.

(3.) This is yet another attempt, by the petitioners, to zealously guard their agricultural land, against any kind of intrusion. At the outset, it must be noticed that the learned counsel, appearing for the parties, have not addressed this Court with respect to violation of any Act, Rule or Regulation, although specifically inquired. Hence, this Court proceeds to decide these writ petitions, on the basis of facts pleaded.