RAJ KUMAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is for issuance of direction upon the respondent to stop establishing of Telegraph posts (Electricity) on the land of the petitioner since the same has been installed without any prior notice.

(2.) The grievance of the petitioner as per the pleadings made in the writ petition is that he is title-holder of land pertaining to Mouza Lowadih, Thara Ranchi, Holding no. 12, Khewat No. 9, Khata No. 12, Plot No. 958 and 959 which in totality makes an area of 1.66 acres wherein respondent-authorities have established a tower for transmission of electricity line, therefore, the petitioner has moved to this Court to questioning the action of the respondent since tower over the land of the petitioner has been established without seeking any prior.

(3.) Learned counsel for the petitioner has argued that the petitioner is living since long over the land in question and as such it was incumbent upon the part of the respondent-authorities to seek permission or at least take prior permission to establish tower over the head of 33 KV line, for transmission of electricity line.