- (1.) These two writ petitions are for restraining the respondents from laying down electricity lines over the fields of the petitioners.
(2.) We have heard Counsel for the petitioners, the Standing Counsel and Sri W.H. Khan, Counsel for the respondents.
(3.) The Counsel for the petitioners submits that : The petitioners cannot be deprived of their property except in accordance with law. The land of the petitioners was not acquired for laying down electricity lines. ;