SHRI. TOKIWAIO BLAH Vs. MEGHALAYA ENERGY CORPORATION LTD

JUDGEMENT

(1.) Heard Mr. V.G.K.Kynta, learned Sr. counsel, assisted by Ms. V.Mawlein, learned counsel for and on behalf of the petitioner, Mr. N.Mozika, learned counsel for the respondents MeECL and also Mr. K.P.Bhattacharjee, learned GA for the State respondents.

(2.) The instant writ petition is directed against the erection of high tension power line in the land of the petitioner. The petitioner's case in a nut shell is that:

(3.) Mr. V.G.K.Kynta, learned Sr. counsel submits that the petitioner is residing in his ancentral property and the said property was owned and possessed by the parents and grand parents of the petitioner since 1953 and at that point of time no high tension wire or tower was present there. Learned Sr. counsel also contended that due to the presence of high tension wires and tower, the life and property of the petitioner is at stake and in danger.