VIDYA SAGAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the North Bihar Power Distribution Company Limited and learned counsel for the State.

(2.) In this case, the petitioner is challenging the action of the Power Grid Corporation for hanging 11000 KV wire over the Khata No.110, Plot No.560, admeasuring about 1 acre and 36 decimal of land, situated at village-Bhariyar, District-Buxar, claiming to be in violation of Rule-3(a)(b) Proviso-2 of the Works of Licensees Rule, 2006. The ground has been taken that under the Rule before mounting the pole or hanging the wire, the Power Grid Corporation is required to give notice and only thereafter they could have established the electrical pole and hang the wire over the land.

(3.) The Power Grid Corporation has been given the task to create transmission infrastructure for the purpose of electrification of rural and urban areas through out the country and for that north, south east and west centres have to be connected to each other with a view to extract and utilize the power as and where the extra power was available. It is well-known that India is an energy deficient country, notwithstanding rapid expansion in this direction in the last few years, and particularly after the entry of private sector, in sofar as production of electricity is concerned. Still, there are many households where lighting of even electrical bulb is a dream. Moreover, the social-economic development of the country depends on this critical infrastructure. Keeping in these parameters, one of the objects of the power Grid Corporation is to transmit the energy to remote area.