(1.) The present petition under Article 226 of the Constitution of India has been filed by the petitioner - Anshu, who is stated to have suffered permanent disability, at the tender age of about 6 years, as a result of coming in contact with a 11 kV Nawadi DS line, operated and maintained by respondent No.3-distribution licensee, namely Dakshin Haryana Bijli Vitran Nigam Ltd. (hereinafter referred to as 'Nigam').
(2.) Succinctly, a High Tension (HT)/ High Voltage (HV) (11000 volts) electric line (wire) passes in front of the house of the petitioner. Such HT/HV lines are used to distribute power from sub- stations to local, pole-mounted transformers, which step the voltage down for consumption by homes and businesses. The father of the petitioner had requested the authorities a number of times to shift the High Tension (HT) 11 kV line away from his house, however, no heed was paid to the said requests. Even the coverings of the said wires, owing to weathering, were damaged over a period of time and the request to the department to replace the same did not bear any fruit.
(3.) The petitioner still feeling aggrieved by the inadequacy of compensation awarded by respondent No.3-Nigam, has approached this Court by way of the present writ petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN