WP(C)/5706/2021
2021 Latest Caselaw 4642 Ori

W.P.(C) No.5706 OF 2021

03. 06.04.2021: The matter is taken up through video conference mode.

The Petitioner, by filing this application, has prayed for a direction to the Opposite Parties to immediately remove the high voltage electric poles as also the overhead lines fixed and drawn over her land appertaining to plot no.4289/4753 & 4290/4754 of Mouza- Patnagarh.

Learned counsel for the Petitioner submits that without the knowledge and consent of this Petitioner, the Opposite Parties have fixed the electric poles and drawn the overhead high voltage electric lines over her land for which the land has been bifurcated into two parts and now it has almost become useless for the purpose of being used as homestead. He further submits that although the Opposite Parties could have taken high voltage electric line on the side of the municipal road, that course having not been adopted, the land of the Petitioner has been purposely chosen at the instance of some persons in enmical terms with the Petitioner so as to harass her. At this stage, learned counsel for the Petitioner submits that although the Petitioner has made a representation before the Opposite Party No.2 in the matter of redressal of her grievances, the same is still pending without consideration. He, therefore, now prays for disposal of this application with a direction to the Opposite Party No.2 to consider and dispose of the representation of the Petitioner under Annexure-2 after due inspection and enquiry.

Taking into account the submission and the limited nature of prayer as is now advanced; this writ application at this stage stands disposed of with a direction to the Opposite Party No.2 to consider the representation of the Petitioner as under Annexure-2 in its proper // 2 //

perspective and dispose of the same in accordance with law as expeditiously as possible preferably within a period of four weeks from the date of submission of the downloaded copy of this order whichever is earlier.

The Petitioner, in order to hasten the process, is directed to place a copy of her representation as under Annexure-2 along with the map that she has submitted under the memo as also the downloaded copy of this order within a week hence.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

(D. Dash) Judge Basu