BURHAN NAZIR MIR Vs. STATE OF J&K

JUDGEMENT

(1.) No one has appeared for either of the parties but since the pleadings are complete on record, we proceed to dispose of the petition finally on the basis of the pleadings already exchanged.

(2.) The petitioner has preferred this writ petition seeking compensation for his 14 Walnut trees existing on 11 Kanals and 11 Marlas of the land under Survey No. 974 min Sallar, Tehsil Sallar, District Anantnag. It is alleged that for the purposes of laying transmission HT line, the above 14 Walnut trees are required to be cut down and, therefore, the petitioner is entitled for adequate compensation in respect thereof.

(3.) The respondents 1, 3, 4, 5 and 6 have filed a common reply to the petition stating that the Government proposes to lay down 33 KV Zirpora-KhiramPahalgam Line for providing power supply to Pahalgam. In this connection, the work has commenced in March, 2016 and that till date 820 poles have been erected. In order to lay the transmission line certain trees have to be trimmed and that there is no need for cutting down any tree. It has further been stated that no pole has been erected on the petitioner's land and only a field survey has been carried out to locate the sites for pole erection. It is not technically feasible to lay the transmission line on the other side of the road where there are HT lines already in existence. Only the branches of the Walnut trees of the petitioner are to be trimmed to the extent of 20 to 30% and there is no provision for payment of any compensation for such trimming of the trees.