AB MAJID ZARGER Vs. STATE

JUDGEMENT

(1.) IMPUGNED in this appeal is order dated 26.11.2005 purporting to have been passed by Principal District Judge Budgam whereunder while vacating the earlier status quo order dated 23.04.2006 passed on interim injunction application he refused injunctive relief to appellant as prayed for, with the observation that construction of towers in suit land be under taken only after commencing acquisition proceedings or private negotiations for acquisition of the land.

(2.) IN the circumstantial back drop, it appears that appellant who owes a parcel of land measuring 3 kanals 10 1/2 marlas u/s no. 279/104 of Village Sheikhpora Tehsil Budgam apprehending unauthorized use of his land by respondents for erection of towers for lying the transmission line of electricity used to have them restrained from doing so unless the said parcel of land was duly acquired. Along with the suit he filed an ancillary application for interim relief which was disposed of vide impugned order aforementioned and hence the appeal.

(3.) GROUNDS pleaded are that course of transmission line required to be laid over the proposal tower was being changed in violation of the original plan so as to run through petitioner's aforementioned land which besides depriving him of the only parcel of residential land, also violates his rights thereto, particularly because of respondents' refusal to duly acquire the land for the purpose, if at all required and as such the impugned order of allowing respondents to raise the tower besides being voilative of law also disposes of the petitioner's suit in the interim application, even as the parcel of land was not suitable for laying down the transmission line for being hazards to general public etc. During course of his threshold arguments the appellants counsel has further contended that learned trial Judge while passing the impugned order did not appreciate the factual aspects in their proper context and landed into an error by passing the impugned order etc.