- (1.) Heard Shri Jagdish Prasad Maurya, learned counsel for the petitioners and Shri Puneet Chandra, learned counsel for respondent-Power Transmission Corporation.
(2.) This writ petition has been preferred questioning the correctness of the order passed by the District Magistrate rejecting the representation of the petitioner which was an objection regarding installation of transmission lines across the agricultural holding of the petitioners.
(3.) The contention was that the petitioners' holding would be disturbed and their agricultural operations would be equally affected as well as the groves of the petitioners would be under continuous threat of being damaged on account of the installation of such electricity lines.;