NEELAM RAJ BAIGRA Vs. STATE

JUDGEMENT

(1.) Petitioners are the residents of village Dalah in district Udhampur. It is stated that they have constructed their residential houses in the said village and are living there for the last more than three decades. A High Tension transmission line was proposed to be laid in the said village by the Respondents. Having come to know about this fact, the Petitioners including other villagers objected to it and made a representation to the District Development Commissioner, Udhampur, who directed the concerned Executive Engineer to look into the matter.

(2.) Representation is also said to have been made to the concerned MLA, who endorsed the said representation to the Chief Planning Officer, Udhampur. Vide his communication dated 9th of January, 2008, the aforesaid officer directed the Executive Engineer, Transmission Line, Construction Division I-Respondent No. 4, to change the alignment of the High Tension Transmission Line over the vacant land.

(3.) The further case, as projected, is that vide another representation made to Respondent No. 6, the Petitioners requested the said authority to change the alignment of 4th Tower (Tower No. 127) of the High Tension Transmission Line from Grid Station, Udhampur, regarding which a recommendation was made to the Chief Engineer, System and Operation Wing, Gladny, Jammu.