- (1.) HEARD the parties at length for final disposal.
(2.) PETITIONERS' contention is that the respondents cannot use their land/part of it for erection of towers and for transmission of overhead lines without their consent; whereas the contention of the respondents is that no such consent is required.
(3.) THE question, therefore, falls for consideration is whether the consent of petitioners is required for erecting towers and transmission of the overhead lines over their land?;