ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner seeks a direction to the respondents for removing the electrical line of high capacity/132 KVD/C transmission from above the raiyati land of the petitioner in the District of Patna.

(3.) It has been submitted that petitioner possesses only that plot of land. It is argued that a gair majarua land exists only a little further away from the land of the petitioner over which the transmission line could have been effectively laid without any loss in the transmission of the electrical energy.