Madras High Court
I.Pradeep Divahar vs / on 25 July, 2025
Author: C.Saravanan
Bench: C.Saravanan
W.P.(MD) No.20342 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.(MD) No.20342 of 2025
and
W.M.P.(MD) No.15732 of 2025
I.Pradeep Divahar ... Petitioner
/vs./
1.The District Collector,
Tirunelveli,
Tirunelveli District.
2.Power Grid Corporation of Limited (Construction),
rep by its Managing Director,
Plot No.2, Near August Kranti Marg,
Sector 29, Gurugram,
Haryana.
3.The Deputy General Manager,
400 KVA DC Kudankulam Unit 3 and 4,
GIS PS TL Construction Work,
Power Grid Substation,
Abishekpatti, Tirunelveli.
4.The Larson and Turbo Limited (Construction),
Mount Poonamallee Road,
Manapakkam,
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W.P.(MD) No.20342 of 2025
P.O.Box No.979,
Chennai. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, forbearing the respondents from installing High-
Tension (HT) overhead electric transmission lines and Towers over and above the
patta land of the petitioner comprised in S.No.633/2C Munanjipatti Village,
Nanguneri Taluk, Tirunelveli District especially at about 10 meters away from the
Wells belonging to the petitioner without paying due compensation as provided
under Section 10(d) of the Indian Telegraphic Act, 1985 within the period that
may be stipulated by this Court.
For Petitioner : Ms.H.Jasima Yasmin for
M/S.Ajmal Associates
For R1 : Mr.K.R.Badurus Zaman
Government Advocate
For R2 & R3 : Mr.S.Suresh for
M/S.Aiyar and Dolia
ORDER
This writ petition is disposed of at the time of admission after hearing the learned counsel for the petitioner, learned Government Advocate for the first respondent and the learned counsel for the respondents 2 and 3 and after dispensing with the notice to the fourth respondent.
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2.This writ petition has been filed for a Mandamus to forbear the respondents from installing the high-tension overhead electric transmission lines and towers over the patta land of the petitioner in S.No.633/2C, Munanjipatti Village, Nanguneri Taluk, Tirunelveli District without paying due compensation as provided under Section 10(d) of the Indian Telegraphic Act, 1985.
3.The learned counsel for the respondents 2 and 3 submits that the third respondent will consider the petitioner's representation dated 16.07.2025, for realigning the overhead high tension electric line and the towers to another patta land of the petitioner without any claim for compensation.
4.Considering the fact that the petitioner's representation has to be considered and disposed of by the third respondent, this Court is inclined to direct the third respondent to consider and dispose of the petitioner's representation, dated 16.07.2025 on merits and in accordance with law, after issuing proper notice to the fourth respondent for realigning the overhead high tension electric line and the towers over and above the patta land of the petitioner, within a period of four weeks from the date of receipt of a copy of this order. 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 06:11:18 pm ) W.P.(MD) No.20342 of 2025
5.It is made clear that the respondents shall not start the laying of the towers or running the lines pending consideration of the petitioner's representation, dated 17.06.2025 by the third respondent.
6.Accordingly, the Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
Index : Yes / No 25.07.2025
Internet : Yes / No
mm
To
The District Collector,
Tirunelveli,
Tirunelveli District.
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W.P.(MD) No.20342 of 2025
C.SARAVANAN, J.
mm
W.P.(MD) No.20342 of 2025
25.07.2025
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