S.B.Sinha, J. - (1.) In this writ application, the petitioners who are said to be owners of plot Nos. 630 measuring 1.15 acres, 593 measuring 0.39 acres, 577 (new) measuring 0.72 acre, 624 (new) measuring 0.06 acre, total area being 2.32 acres within Ward No. 16 of Chakradharpur Municipality, has prayed for issuance of an appropriate writ prohibiting the respondents from laying down or placing any electric supply line for transmission of energy or other works including construction of any tower, putting of any pole and other electrical appliances in, on, over or under the lands owned and occupied by the petitioners situated at Mauza Chela Beda, Chakradharpur in the district of Sighbhum as aforementioned.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The petitioner Nos. 1 and 2 are the owners and occupiers of the lands situated in Mauza Chelabera and the said lands have been recorded in the names of the petitioners in the following manner : "(i) under Khata No. 86 plot No. 630 measuring an area of 1.15 acre within Ward No. 16 of Chakradharpur Municipality recorded in the name of petitioner No. 1. (ii) Khata No. 138 plot No. 593 measuring an area of 0.39 acres within Ward No. 16 of Chakradharpur Municipality recorded in the name of the petitioner No. 1. (iii) Khata No. 1 plot No. 577 (new) measuring an area of 0.72 acres, within Ward No. 16 of Chakradharpur Municipality recorded in the name of petitioner No. 2 and (iv) Khata No. 1, plot No. 624 (new) measuring an area of 0.06 acre within Ward No. 16 of Chakradharpur Municipality, recorded in the name of petitioner No. 2 total being 2.32 acres and petitioners are in lawful occupation of the same.";