PANKAJ MITHAL,J. - (1.) The Power Grid Corporation of India Limited has preferred this petition so as to challenge the order dated 13th July 2016 passed by the District Magistrate, Bareilly and the order dated 3rd September 2016, again of the District Magistrate, Bareilly modifying/amending the earlier order.
(2.) The District Magistrate by the impugned order has directed for payment of compensation to the two farmers of District Bareilly of the trees that have been cut at the same rate at which compensation has been granted to the farmers of District Rampur. The subsequent order modifies and amends the earlier order and directs for the payment of compensation not only to the two farmers but to 32 others named therein.
(3.) Since both the orders have been challenged in this petition, we have permitted the additional 32 farmers also to be heard in the petition as any order quashing either of the two orders would affect their interest adversely.;