- (1.) Challenge in this petition is to the order dated 04.06.2013 and 05.07.2013 (Annexures P-5 and P-6 respectively), whereby objections filed by the petitioners with regard to laying down of 220 KV High Tension Electrical Transmission Line through their land, have been dismissed. Vide notification dated 08.07.2009 (Annexure P-1), objections were invited with regard to installation of 220 KV line from sub-station Sarna to Railway Station within one month. Thereafter, the Corporation had issued revised notification dated 30.05.2013 (Annexure P-3) with an alternative route from Sarna to Sujanpur Railway Station and objections were invited within a period of two months.
(2.) Grievance of the petitioners is that pursuant to the notification dated 30.05.2013 (Annexure P-3), they gave their objections for change in the route of the High Tension Electrical wire, as it was passing through the land of the petitioners.
(3.) On notice, written statement has been filed on behalf of respondent Nos.1 to 4, stating that almost 50% of the work has now been completed and shifting of the route is not possible nor feasible. It has been further stated that the petitioners had not chosen to file any objections with regard to the notification dated 30.09.2009 (Annexure R-3/4). It is when the second notification for change of the route was issued on 30.05.2013, the objections were filed by the petitioner Nos. 1 and 2 on 01.06.2013 (Annexure P-4). The respondent-corporation has replied to the said objections vide letter dated 04.06.2013 (Annexure P-5) while stating that the land of the petitioners fall in the zone of notification dated 30.09.2009. In the revised notification, the land of the petitioners is not covered in the reply (Annexure P-5). The petitioners were informed that 50% of the work had been completed after following the proper procedure. The route plan of length i.e. 9.963 KMs for laying the transmission line is prepared keeping in view all the technical aspects. The sanctioned route of this line in the land of the petitioners cannot be changed as per norms.;