- (1.) We have heard the learned Counsel for the parties and perused the impugned order dated 18.2.2004.
(2.) The learned Counsel for the appellants submits that the respondent/writ petitioner No. 1 is not the owner of the land comprising plot No. 547 of Mouza Kakharda and she is only the owner of 1 dec. of land out of this plot and there are other owners of the said land.
(3.) Be that as it may we direct that in case the respondent/writ petitioner No. 1 does not give her consent for drawing the power line then the power line cannot be drawn over the land of the respondent/writ petitioner No. 1. However it will be open for the appellant/State Electricity Board to draw transmission line from the plot of others with their consent and in accordance with law.;