- (1.) Petitioner have approached this Court seeking a mandamus to command the respondent to provide suitable and adequate compensation for the land utilized and the crops destroyed for construction of electricity transmission line of 400 K.V.R. by the Thermal Power Project.
(2.) Under Section 3(2) of the Works of Licensees Rules, 2006, the District Magistrate or the Commissioner of the Police or the officer so authorised by the State Government to exercise power under Sub-rule (1) of the said Rules may consider the grievance of the effected person for payment of compensation or of annual rent, or of both, which should in his opinion is liable to be paid by the licensee to the owner or occupier.
(3.) From the pleadings, we find that the petitioners have already made an application in this regard before the Sub-Divisional Magistrate.;