B.SANKAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitions have been filed against the order of rejection passed by the District Collector, Krishnagiri District, in respect of the grievances of the writ petitioners challenging the national level project approved and being implemented by the second respondent/Power Grid Corporation of India.

(2.) The further relief sought for in the present Writ Petition is to direct the first respondent to consider the petitioners' objections after furnishing the petitioner with the prior approval of the Project by the Central Government, Route Map of the Project, Government Approval, Route Approval, Angle Deviation, GPS Co-Ordinates, Distances between the Towers, No. of Towers, Nature of Towers, Approval Survey, Paper Publication, Gazette Notification, Project Report, Social Impact Assessment/Report, Guidelines for Safety Measures, Documents relating to Crop Compensations and Compensation for diminution of Land Value with respect to the Implementation of the Pugalur to Raigarh 800 KV Power Transmission Project in the lands of the petitioners and also giving the petitioners reasonable opportunity within a time frame fixed by this Court.

(3.) The learned counsel appearing on behalf of the writ petitioners articulated the facts by narrating that the writ petitioners are the agriculturists and cultivating their lands in their locality. In respect of W.P. No. 24999/2018, the petitioner is the owner of the agricultural lands in the Damotharalli Village, Pochampalli Taluk, Krishnagiri District and in respect of W.P. No. 25000 of 2018, the petitioner is the owner of the agricultural lands in the Chinna Koothampatti Village, Pochampalli Taluk, Krishnagiri District, wherein the second respondent is implementing the transmission project by making arrangements to erect 800 KV Power Transmission Routes from Pugalur to Raigarh. Originally the towers were planned to erect the High Tension Tower along with the adjacent dry lands. However, the route was suddenly changed without any intimation or survey and the second respondent arbitrarily and purposefully changed the alignment route of the Tower lines in order to safeguard the lands of politically sound and influential persons in that locality. It is contented that in order to safeguard the property of few individuals, the original route had been deviated and, therefore, the writ petitioners are constrained to move the present Writ Petitions.