BHUP NARAYAN SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. Anjani Prasad Singh, learned counsel appearing for the petitioners, learned counsel for the Union of India, learned counsel for the State of Bihar and Mr. Harendra Kumar Tiwary, learned counsel for the Power Link Transmission Company Limited and its authorities.

(2.) In the nature of the order which this Court proposes to pass it would not require to delve deep into the merits of the case. Suffice it to say that the petitioners are aggrieved by the action of the respondent Transmission Company in making use of his land situated in Village-Bishunpur Govind @ Tautania, Thana No.316 and Mansurpur Chamara, Thana No.315, Anchal-Aanti, in the district of Muzaffarpur for the purpose of installation of transmission lines.

(3.) The petitioners claim payment of compensation under the Electricity Act, 2003 (hereinafter referred to as 'the Act') and which claim of the petitioners has been rejected by the Senior Manager (O&M), Power Links Transmission Ltd, Muzaffarpur on grounds that the 'Act' does not conceive payment of compensation for use of land except standing crops, trees etc. and the petitioners feeling aggrieved are before this Court.