KAILASH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners herein have approached this Court through this writ petition under Article 226 of the Constitution of India branding the same to be a Public Interest Litigation writ petition with the following prayers:-

(2.) Shri P.R. Singh Jodha, learned counsel representing the petitioners, vehemently and fervently contended that 132 KV Overhead Electricity Line is being installed through the Khasra No. 1332/707, which may cause serious threat to lives of the villagers of Village Jeewana and their livestock and thus, a direction be given to restrain the respondents from erection of the supply line in question and further to change the alignment thereof.

(3.) We have given our thoughtful consideration to the submissions advanced by Shri Singh and have gone through the material placed on record.