Krishnan vs The Executive Director
2026 Latest Caselaw 669 Mad

Madras High Court

Krishnan vs The Executive Director on 23 February, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                      W.P.(MD) No.4883 of 2026


                       BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                               DATED: 23.02.2026

                                                        CORAM

                        THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                            W.P.(MD)No.4883 of 2026

                     Krishnan                                                           ... Petitioner

                                                             Vs

                     1.The Executive Director,
                       Southern Region-II,
                       Power Grid Corporation of India Ltd.,
                       32, Race Course Road,
                       Bangalore-560 001.

                     2.The Senior General Manager,
                       Power Grid Corporation India Ltd.,
                       400/220kv Substation, Abishegapatti Village,
                       Vellalankulam Post, Tenkasi Road,
                       Tirunelveli 627 012.

                     3.The Chief Manager/TLC,
                       Power Grid Corporation India Ltd.,
                       Doctor's Lane, Pathanamthitta,
                       Kerala- 689 645.

                     4.The Deputy General Manager,
                       Power Grid Corporation India Ltd.,
                       Plot No. 190/b, Mavelipuram Colony,
                       Kakkanad Post, Kochi.                                            ... Respondents
                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the respondents to pay
                     compensation for a sum of Rs.30,00,000/-(Thirty Lakhs) along with the

                     1/5


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                                                                                             W.P.(MD) No.4883 of 2026


                     interest at 12% per annum on the delayed payment of Compensation
                     from the year 2003 towards the damage caused to the property in Survey
                     No.973/2B, Kuthukalvalasai Village, Tenkasi Taluk, Tirunelveli District
                     now Tenkasi District, as per Section 10(d) of the Indian Telegraph Act,
                     1885 in light of the representation dated 10.08.2021 within the time
                     frame fixed by this Court.


                                        For Petitioner                  : Mr.J.David Ganesan


                                                              ORDER

This Writ Petition has been filed seeking a direction to the

respondents to pay compensation for a sum of Rs.30,00,000/-(Thirty

Lakhs) along with the interest at 12% per annum on the delayed payment

of compensation from the year 2003 towards the damage caused to the

property in Survey No.973/2B, Kuthukalvalasai Village, Tenkasi Taluk,

Tirunelveli District now Tenkasi District, as per Section 10(d) of the

Indian Telegraph Act, 1885 in light of the representation dated

10.08.2021 within the time frame fixed by this Court.

2. The learned counsel appearing for the petitioner submitted that,

despite the petitioner’s objection made on behalf of his wife, the

respondents, in the year 2003, trespassed into the petitioner’s property

and erected four poles for a high-tension power transmission tower, with

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four transmission lines running across the property at a height of about

30 meters. It is further submitted that the petitioner made a

representation dated 10.08.2021 to the respondents seeking payment of

compensation in a sum of Rs.30,00,000/- together with interest at the rate

of 12% per annum. However, the said representation has not been

considered till date. Hence, the present Writ Petition.

3. Since no adverse orders are going to be passed against the

respondents, notice to the respondents is dispensed with.

4. In view of the same, without expressing any opinion on the

merits of the matter, this Court directs the third respondent to consider

the representation of the petitioner dated 10.08.2021 and pass orders on

merits and in accordance with law, within a period of six weeks from the

date of receipt of a copy of this order.

5. With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs.

23.02.2026 TSG Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No

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To

1.The Executive Director, Southern Region-II, Power Grid Corporation of India Ltd., 32, Race Course Road, Bangalore-560 001.

2.The Senior General Manager, Power Grid Corporation India Ltd., 400/220kv Substation, Abishegapatti Village, Vellalankulam Post, Tenkasi Road, Tirunelveli 627 012.

3.The Chief Manager/TLC, Power Grid Corporation India Ltd., Doctor's Lane, Pathanamthitta, Kerala- 689 645.

4.The Deputy General Manager, Power Grid Corporation India Ltd., Plot No. 190/b, Mavelipuram Colony, Kakkanad Post, Kochi.

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KRISHNAN RAMASAMY, J.

TSG

23.02.2026

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