- (1.) Petitioner, Jugul Kishore is before this Court with a request that he is entitled for compensation on account of installation of Tower in Gata No. 1582 of the agriculture land along with interest, situated at Katra Kalinjar, District Banda.
(2.) Amendment application has also been moved and therein mention has been made that no compensation has been paid to the petitioner on account of construction of electricity tower in both the Gata Nos. 1582 and 1585.
(3.) On the matter being taken up today, requisite instructions have been obtained and as per the instructions that have been so obtained in reference of damages that has been so occurred on the spot, in consonance with the provisions as contained in Works of Licensees Rules, 2006, the damages have been computed and said damages have been collected by Nand Kishore son of Ganga Charan, brother of petitioner.;