RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CWP Nos.17595, 19741 and 19904 of 2021 are being decded.

(2.) In CWP Nos.17595 and 19904 of 2021, petitioners have approached this Court for issuance of a writ in the nature of certiorari/mandamus directing the official respondents not to change the directions of 132 KV S/C line on D/C tower from 132 KV Sub-Station, Shekhpura Jagir (Nagla Megha) to Karnal Co- op. Sugar Mill Ltd. from TL No.14 against the site plan approved by the Haryana Space Application Centre (hereinafter referred to as 'the HARSAC') as the official respondents are changing the alignment of 132 KV due to pressure of respondent No.6, who is real brother of local MLA.

(3.) In CWP No.19741 of 2021, petitioners have sought quashing of impugned notices dtd. 24/2/2021 and 27/2/2021 issued for erection of transmission lines for creation of 132 KV S/C lines from 132 KV Sub-Station Shekhpura Jagir (Nagla Megha) to Karnal Co-operative Sugar Mill, Karnal and issuance of directions to the respondents to consider the options given by the petitioners in a time bound manner and opt for shorter alternative passages connecting the 132 KV Sub- Station Shekhpura Jagir (Nagla Megha) to Karnal Co-operative Sugar Mill, Karnal as well as the alternative proposal to connect 132 KV Sub Station Shekhpura Jagir (Nagla Megha) to Co- operative Sugar Mill, Karnal by laying or erection of 33 KV Line at 33 KV voltage instead of 132 KV voltage level, following the natural trajectory of right of way and further by seeking report/opinion from an independent agency. Since all the writ petitions involve similar controversy, therefore, for brevity common facts are being noticed.