T.SUDHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the legal issue involved in both the writ petitions is one and the same, they are being disposed of by this common order.

(2.) This writ petition is filed challenging the action of the respondents-Telangana State Transmission Corporation (TRANSCO) in laying 400 KV power transmission lines through the properties of the petitioners in various survey numbers of Potharam Village, Manoharabad Mandal and Sabashpally Village, Shivampet Mandal of Medak District.

(3.) It is the case of the petitioners that first petitioner is the owner of agricultural lands admeasuring Ac.8-16 1/2 guntas in Sy. Nos.258/A-AA-E, 254, 255/E, 256/A, 257, 258 and 260/AA of Potharam Village, Manoharabad Mandal, Medak District and the second petitioner is the owner of agricultural lands admeasuring Ac.6-12 1/2 guntas in Sy. Nos.159, 160, 161, 162, 163, 166, 167, 169 and 180 of Sabashpally Village, Shivampet Mandal, Medak District. While they are in enjoyment of their lands, on 24.01.2019, the officials of the TRANSCO, without information to the petitioners, tried to trespass into their lands. In those circumstances, the petitioners gave a representation to respondent No.6 on 30.01.2019, upon which, respondent No.6 issued a letter dated 02.02.2019 informing the petitioners that TRANSCO is intending to construct 400 KV Quad Moose Double Circuit line from Ramagundam to 400 KV Narsapur Sub-Station under Telangana STPP-I Power Evacuation Scheme and the line passes through their lands. The grievance of the petitioners is that the respondents have highhandedly laid High Tension lines through their lands without consent and notice and also without following due process of law and hence, the petitioners seek a direction to the respondents to remove the same.