MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners are agriculturists and khatedar tenants of the lands in question situated in Village Jambheswar Nagar-II, Tehsil Bap, District Jodhpur. The respondent-Company, a government undertaking, is undergoing a project for establishment of towers and transmission line for providing connectivity system of Rajasthan Solar Park Development Company Limited for 925 MW Solar Park in Village Nokh, Tehsil Pokaran, District Jaisalmer, which would be connected connect to - 765/400/220 KV Bhadla-II, Kan Singh Ki Sidd, Tehsil Bap, Distt. Jodhpur.

(3.) Learned counsel for the petitioners submitted that before changing the route of the transmission line in question, the respondents did not give any prior notice, nor such an information was ever published in any of the daily newspaper having wide circular in the area concerned, which was a mandatory prerequisite under the law. Therefore, as per learned counsel, the respondents did not follow the due procedure before taking the impugned decision.