- (1.) LEAVE granted.
(2.) THE appellant is a Private Limited Company engaged in the business of poultry farming which is confined to the production of eggs. It has constructed three separate sheds on survey Nos. 242/2 and 249/3 in Nanniyur pudur Village in Karur District in the State of tamil Nadu for accommodating about 1. 25 lakh layer birds. It is the case of the appellant that it had invested a sum of about Rs. 6 crores in acquiring the lands, erecting the sheds thereupon and acquiring the birds for the purpose of starting the poultry farm. At this juncture, it may be noted that the lands on which the poultry farm was started by the appellant, had been acquired in two stages. About 11 acres of land were acquired by the appellant - Company on 23rd June, 2004 and about 4 acres were acquired on 19th november, 2004. At about the same time, the 3rd respondent. The Power Grid Corporation of India Ltd. (hereinafter referred to as 'the Corporation')took up the work of construction of a 400 KV perambalur - Pugalur D/c Line as part of the neyveli Thermal Station Expansion Project for evacuation of electricity generated therein. In the process, transmission towers were required to be installed in various locations, some of which were private lands, including the Patta lands of the appellant, where its poultry farm is situated.
(3.) ON 8th October, 2006, the appellant sought an opinion from the Assistant Director, department of Animal Husbandry, regarding the effect on the layer birds on account of emission of electro magnetic fields from the High Voltage transmission Lines passing over the poultry sheds. According to the said authority, the passing of High Voltage Electricity Current transmission Wires over the poultry sheds would adversely affect the performance and health of the birds in the long run. The appellant thereupon filed Writ Petition no. 6850/06 before the High Court, seeking a re -alignment of the transmission lines so that either the appellant's poultry sheds could be avoided or the height of the tower/pylon could be raised. Relying on an earlier order dated 18th January, 2007, passed by a learned Single judge of the Madras High court in Writ Petition no. 49172/06, the learned Single Judge of the madras High Court by his judgment and order dated 31 st January, 2007, disposed of the said writ Petition, along with other connected writ petitions, with liberty to the writ petitioners to submit their objections, if any, to the District magistrate concerned, within a period of two weeks from the date of the order. The District magistrate was directed to consider the same in the light of the order passed by the Court and pass an order on merits and in accordance with law, after affording an opportunity to the petitioners, as well as the respondents, to make out their respective cases, within a period of six weeks thereafter.;