SUB-DIVISIONAL OFFICER Vs. DHIAN SINGH

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution of India, the defendants have assailed the impugned order dated 7.5.2009 passed by the Additional District Judge, Solan Camp at Nalagarh, in Civil Appeal No. 1 -NL/14 of 2008, affirming the order dated 26.10.2007 passed by the Civil Judge (Sr. Division), Nalagarh, Distt. Solan, H.P. in CMA No. 106/6 of 2007 in Civil Suit No. 88/1 of 2007.

(2.) THE respondents are the plaintiffs and the petitioners are the defendants and are referred to as such hereinafter.

(3.) IN defence the defendants pleaded that they were carrying out the work of installing the electric poles and/or laying the electric wires in connection with the 220 KV Scheme from Nalagarh to Mohali -I and Mohali -II (Jhanjehri) D.C. Line. The wires were being laid in accordance with law and after having received necessary sanction accorded in terms of Notification No. 2004/03 dated 14.8.2004. The other co -sharers in any event have not objected to the same.