SEIKHOTHANG HAOKIP Vs. CHAIRMAN AND MANAGING DIRECTOR, POWER GRID CORPORATION

JUDGEMENT

(1.) Heard Shri N. Biren, learned Advocate appearing for the petitioner and Shri Nitin Khera, learned Advocate appearing on behalf of the respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation in terms of the letter dated 15/10/2015 of the Government of India, Ministry of power, Shriram Shakti Bhawan, Rafi Marg, New Delhi.

(3.) According to the petitioner, he is the Chief of the Mongbung Village, Jiribam District, Manipur. Some Heavy Electric Towers were erected/ installed passing through his village, agricultural land as well as homestead land causing damages to about 320 sq.ft covering a distance of 2 (two) kilometer. On account of the said heavy electric towers being erected/ installed passing through his village, his villagers were/ are unable to construct any kind of buildings including Government offices, schools or private houses and on top of that, no plantation of trees, rubbers, bamboos, agricultural crops, etc. thereon is possible resulting in the helplessness of the villagers. The petitioner approached the respondent/ authority concerned on many occasions for payment of compensation for the lands affected by the said installation of heavy electric towers but his application was never considered by the respondent.