M P ELECTRICITY BOARD Vs. RAJENDRA MISHRA

JUDGEMENT

(1.) This appeal is against the orders of the District Forum directing the appellant/m. P. E. B. to dealienate the High Tension (H. T.) line running near the house of the complainant, to some other place, within a period of two months from the date of order; and meanwhile, to pay the complainant compensation from 1.10.1990 @ Rs.1,000/-p. m. till the said H. T. line is dealienated.

(2.) It is not in dispute that the complainant Rajendra Mishra, had purchased M. I. G. House No.34 from Housing Board about nine years ago i. e. , sometime in the year 1982-83, and is residing with his family. A H. T. line 11,000 voltage runs across above the said house.

(3.) The complainant alleged that he wants to construct a room, but because of the said H. T. line, he is unable to do so. Furthermore, such a high voltage line is a potential danger. That, he has requested M. P. E. B. authorities to dealienate the line, but there has not been any response; and therefore, he is unable to construct the room over his house and thereby has suffered a loss of Rs.90,000/-.