- (1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying that the respondents be directed not to lay down the electricity line through the agricultural field (plot No. 1065) situated in village Jewan, Tehsil Punwaya, District Shahjahanpur. It is, inter alia, averred in the writ petition that the petitioner is the tenure holder of the aforesaid plot, which is being used for agricultural purposes.
(2.) The respondents No. 1 to 5 are laying down the electricity line on the aforesaid plot of the petitioner, which would cause irreparable damage to the petitioner.
(3.) We have heard Sri R.J. Shahi, learned Counsel for the petitioner, Sri Shivam Yadav, learned Counsel for the respondents No. 1 to 5 and the learned Standing Counsel appearing for respondent No. 7.;