- (1.) Heard Mr. Ravi Prakash Mishra, learned counsel for the petitioner, Mr. Mr. Brij Bihari Sinha, learned counsel for the respondent nos. 2 & 3- [Power Grid Corporation (India) Limited].
(2.) Petitioner has preferred this writ petition for quashing/cancelling Notice dated 01.08.2015 issued by respondents-Power Grid Corporation whereby it has been informed that 132 KV over head Transmission line between Jamtara to Madhupur will cross from the land belonging to the petitioner.
(3.) Mr. Ravi Prakash Mishra, learned counsel for the petitioner submits that Power Grid Corporation has committed error in issuing notice dated 01.08.2015.. He further submits that this notice is in breach of law and right of the petitioner granted under Article 300(A) of the Constitution of India is infringed. He further submits that land measuring an area of 60.14 acres of lease- hold land of Mauza-Patharchopra and Udalbani were acquired vide L.A. Case No. 16 of 1974-75 by the order of the District Land Acquisition Officer, Dumka for industrial purpose after payment of due compensation to the original raiyats. He further submits that the said land was transferred by the then State of Bihar through the Deputy Commissioner, Santhal Pargana in favour of the liquidation by a registered deed of lease for a period of 99 years duly registered in the office of the District Sub Registrar vide Deed No. 2704 of the year, 1976 dated 11.12.1976.;