WARIS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner had prayed for a direction restraining the respondents from causing damage to his land by drawing overhead electricity transmission line by railways between D.V.C. Grid Sub-Station, Naisarai, Ramgarh and Railway Sub Station at Barkakana; and for directing the respon'dents to get his damages determined in accordance with law on account of putting up .traction towers on the portion of his land.

(3.) It is not in dispute that the said electrical transmission was completed during the pendency of this writ petition as no stay was granted in this writ petition.