BISHWESHWAR NARAYAN BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Aditya Shankar Prasad assisted by Mr. Sanchay Srivastava, learned Advocates, Mr. Harendra Kumar Tiwary for Bihar Grid Company Limited and Mr. Rakesh Ambastha for the State.

(2.) The appellant is the land owner, on whose land the respondent no. 4 and 5/Bihar Grid Company Limited has proposed to erect a tower for completing the transmission line of electricity.

(3.) The contention of the appellant before the learned Single Judge was that this could have been avoided by shifting the situs to a nearby plot which is by the side of the road which would not have created any resistance in the transmission of the electrical energy. Another via media was suggested by the appellant that for the stretch of the wire which would otherwise be stringed overhead on the land of the appellant, for such stretch, the Grid Company could consider taking/firing the wire underground.