Rajesh S/O Pannalal Kasat vs State Of Maharashtra, Thr. ...
2016 Latest Caselaw 5833 Bom

                                                                                         1                                                             wp3373.16

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                    NAGPUR BENCH, AT NAGPUR.




                                                                                                                                                                           
                                                          WRIT PETITION NO.3373 OF 2016
       (Rajesh s/o Pannalal Kasat ..vs.. State of Maharashtra, through its Secretary, Ministry of Power and




                                                                                                                                 
                                       Electric Supply, Mumbai and others)
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    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders




                                                                                                                                
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                                                                                  CORAM :  Z.A. HAQ, J.

DATED : 20-06-2016

ig Heard Shri S.S. Dhengale, Advocate for the petitioner.

The grievance of the petitioner is that without

fixing the amount of compensation and without calculating the area that will be affected because of laying down of transmission line, the towers are being

erected.

Issue notice, returnable on 04-07-2016. By an ad-interim order, the respondent No.4 is restrained from erecting the tower and laying down the

transmission line pursuant to the permission granted by the learned Collector by the order dated 02-02-2015.

Shri A.D. Sonak, Assistant Government Pleader

waives notice for the respondent Nos.1, 2,3 and 5.

JUDGE

adgokar