BALBIR SINGH Vs. JAGDISH AND OTHERS

JUDGEMENT

(1.) Plaintiff no. 1- Balbir Singh having failed to secure temporary injunction from the courts below has filed this revision petition under Article 227 of the Constitution of India to assail order dated 14.2.2012, Annexure P/2 passed by the trial court and order dated 1.3.2012 Annexure P/3 passed by the lower appellate court.

(2.) Plaintiffs' case is that defendants no. 2 to 4 (Power Utility) are laying electric transmission line to provide electric connection for tubewell of defendant no. 1 Jagdish. The transmission line shall pass through the land of the plaintiffs who had allegedly constructed two rooms in their land and therefore, the transmission line should be laid through an alternate route. The plaintiffs accordingly sought temporary injunction restraining the respondents/defendants from laying the line through the proposed route during the pendency of the suit.

(3.) Defendants resisted the suit and application for temporary injunction and pleaded that the plaintiffs have hurriedly constructed two rooms in their land to stall connection being provided to defendant no. 1. It was pleaded that the transmission line is being laid by defendants no. 2 to 4 in accordance with law for providing electric connection to defendant no. 1. Both the courts below have dismissed the application of the plaintiffs for temporary injunction. Feeling aggrieved, plaintiff no. 1 has filed this revision petition to challenge orders of the courts below.