Karnataka High Court
Sri K.A. Lingaraju vs Karnataka Power Transmission ... on 7 February, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S.Chauhan
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 07TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S.CHAUHAN
WRIT PETITION No. 46732/2013 (GM-KEB)
BETWEEN :
Sri.K.A.Lingaraju,
S/o. Annegowda,
Aged about 48 years,
Residing of
Mugali Village and Post,
Bilagodu Hobli,
Sakaleshpura Taluk,
Hassan District. 573201
... PETITIONER
By Sri./Smt : V.S. RAVINDRA HOLLA., Advocate
AND:
1. Karnataka Power Transmission
Corporation Limited,
Corporate Office,
Kaveri Bhavan,
Bangalore-560 009,
Represented by its
Managing Director.
2. The Chief Engineer (Electricity)
Transmission Zone,
KPTCL, Hassan-573201.
...2
2 W.P. No. 46732/2013
3. The Executive Engineer (Electricity),
400 KV Line Works Division,
1st floor, KPTCL Bhavan,
Santhepete, Hassan-573201.
... RESPONDENTS
By Sri./Smt : B. Rudragowda, adv for R1 & R2 (VK filed)
Padma. S. Uttur, Adv for R1, R2 & R3
(MA filed for R1 & 2) (VK filed for R2 & 3),
R1 to 3 served.
This Writ Petition is filed under Articles 226 & 227 of the Constitution of
India praying to direct the respondents to pay higher compensation at the rate
of Rs.20,00,000/- per acre as claimed by the petitioner through the
representation dated: 13.7.2011 filed through Karnataka Growers Federation
Vide Annexure-C and also to pay higher compensation and also interest.
Direct the respondents to acquire the lands utilized for the purpose of erection
of high tension towers and drawing to high tension wire across the lands of the
petitioner and to pay compensation to the lands also and also for other
horticultural trees and plants and also fruit bearing trees grown on the lands of
the petitioner which were pulled out by the respondents through its agency for
drawing high tension lines. Alternatively, direct the respondents for allotting by
way of grant to the petitioner any other suitable lands in the vicinity in lieu of
the lands belonging to the petitioner utlized for drawing high tension lines.
...3
3 W.P. No. 46732/2013
This Writ Petition coming on for orders on this day the court made the
following order.
ORDER
Four weeks time is granted for filing the English translation of documents which are in Kannada.
However, in case translations are not filed within a period of four weeks, the petition shall stand automatically dismissed without reference to the court.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR