Allahabad High Court
Narender Singh And 3 Others vs State Of U.P. And 2 Others on 26 March, 2021
Bench: Pankaj Naqvi, Naveen Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 9129 of 2021 Petitioner :- Narender Singh And 3 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Uma Nath Pandey Counsel for Respondent :- C.S.C.,Pankaj Kumar Shukla Hon'ble Pankaj Naqvi,J.
Hon'ble Naveen Srivastava,J.
Heard Sri Uma Nath Pandey, learned counsel for the petitioners, Sri Pankaj Kumar Shukla for the Power Corporation and the learned standing counsel for the State.
The petitioners have sought for a writ of mandamus directing the respondents to pay compensation prescribed under law for laying transmission tower and construction of service line on petitioners' land.
Sri Shukla, learned counsel for the Power Corporation states that the grievance of the petitioners would fall within the jurisdiction of Collector / District Magistrate, having regard to the provisions of Rule 3 of the Works of Licensees Rules, 2006, framed under the Electricity Act, 2003.
This writ petition is disposed of with the direction to the respondent/competent authority concerned to decide the pending representation dated 14.1.2021, or a fresh representation, as the case may be, as expeditiously as possible, preferably within 6 weeks from the date of receipt of this order, in accordance with law, by a reasoned / speaking order, under intimation to the petitioners.
Order Date :- 26.3.2021 N.S.Rathour