AI Structured Summary
Not yet generated for this judgment
Judgment
Hemant Chandangoudar, J
Counsel submission is accepted and office objection is overruled.
Respondent No.1 has issued the notification dated 25.03.2022 for installation of 110/11K.V. transmission line on the subject land amongst other lands. Petitioners claims to have filed representations to the respondents not to install transmission line on their land stating that there are other alternative lands. The grievance of the petitioners is that said representations have not been considered.
Learned HCGP for the State and learned counsel appearing for the respondent-KPTCL submit that representation of the petitioners will be considered in accordance with law, if reasonable time is granted.
Placing the submission on record, this writ petition is disposed off directing respondent Nos.2 to 4 to consider the representations of the petitioners vide Annexures-D, E, F and G respectively and pass appropriate orders in accordance with law within a period of two months from the date of receipt of a copy of this order.