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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing for the petitioner would submit that electrical poles are being erected by Power Grid Corporation of India Limited on the land owned by the petitioner against which the petitioner has filed an application before the respondent No. 3 which is pending consideration till date.
Learned counsel for the petitioner would further submit that the erection of electrical poles on petitioner's land is contrary to the decision rendered by the Supreme Court in the case of Power Grid Corporation of India Ltd. v. Century Textiles & Industries Ltd. (2017) 5 SCC 143 and also the decision of this Court in the case of Chhattisgarh State Electricity Board v. Chhattisgarh Human Right Commission WPC 2585 of 2008, decided on 07.11.2017.
I have heard learned counsel for the petitioner.
Be that as it may, the petitioner is at liberty to move an application before the Collector, District Baloda Bazar, for redressal of his grievances in accordance with law.
With the aforesaid observations, the writ petition stands finally disposed of. No order as to cost(s).