Sujit Narayan Prasad, J. - (1.) This writ petition is filed under Article 226 of the Constitution of India for issuing direction upon the respondents not to cross the high transmission line of 1,32,000 volt over the roof of the residential house of the petitioners bearing Khata No.26, Plot No.389.
(2.) It is the case of the petitioners that the construction of the aforesaid high transmission line is decided to be made over the land in question, and therefore, this writ petition has been filed.
(3.) Respondent no.4 has filed counter affidavit wherein at paragraph 7 it has been stated that the construction of electricity line work was done at Dumria Tand at the distance of 500 meters from the land of the petitioners and further no pole/tower will be constructed on the land of the petitioners and even thereafter the petitioners are agitating the local persons to disturb the construction work, however, prior to that a settlement has been arrived in between the sons of the petitioner No.1 in a proceeding under Section 107 of the Code of Criminal Procedure being M.P. Case No.802 of 2018 and there they have consented for the said construction and referring back to the same, this writ petition has been filed.;