Patna High Court
Kamla Pandey vs The State Of Bihar on 5 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10039 of 2022
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Kamla Pandey ,Son of Late Raja Ram Pandey, Resident of Village- Masaurha,
P.S.- Paliganj, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Energy Department,
Government of Bihar, Secretariat, Patna.
2. The Bihar State Power Holding Company Limited, through its Chairman-
cum-Managing Director, Vidyut Bhawan, Bailey Road, Patna.
3. The Bihar State Power Transmission Company Limited through its
Managing Director, Vidyut Bhawan, Bailey Road, Patna.
4. The Managing Director, The Bihar State Power Transmission Company Ltd.,
Vidyut Bhawan, Bailey Road, Patna.
5. The Electric Superintending Engineer, Transmission Circle, Patna (West),
the Bihar Power Transmission Company Limited, Barak No. 2, Rajbanshi
Nagar, Patna- 23.
6. The M/s. K.E.C. International Limited Plot No. 201, Arunim Apartment,
New Patliputra Colony, Patna-23.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rajiv Krishna Bariar, Advocate
Mr. Gyanendra Kumar Singh, Advocate
For the Respondent/s : Mr. Yogendra Prasad Sinha, AAG 7
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 05-08-2022
Petitioner has prayed for the following relief(s):-
" For issuance of appropriate writ(s) or
direction(s) or order(s) commanding the respondents
to stop the erection of transmission tower of Power
Patna High Court CWJC No.10039 of 2022 dt.05-08-2022
line through the agricultural land of the petitioner by
diverting the approved route of the power
transmission line by making a loop structure against
the straight line under the influence of the local
person without issuing notice to the petitioner by the
executing agency of the respondent electric
department affecting the livelihood of the petitioner
and his family members, for which the petitioner is
entitled to."
Learned counsel for the respondents, states that
similar petition being C.W.J.C. No. 10609 of 2020, titled as
Sushma Kumari @ Sushma Devi Vs. The Managing
Director, South Bihar Power Distribution Co. Ltd., was
disposed of by a co-ordinate bench of this Court vide judgment
dated 17.01.2022, and the present petition may also be disposed
of in the light of the said petition.
Learned counsel for the petitioner has no objection to
the same.
In view of the same, as mutually agreed, the instant
petition stands disposed of in terms of the judgment dated
17.01.2022 passed by this Court in C.W.J.C. No. 10609 of 2020
titled as Sushma Kumari @ Sushma Devi Vs. The Managing
Director, South Bihar Power Distribution Co. Ltd., making
the directions issued therein applicable mutatis mutandi, to the
Patna High Court CWJC No.10039 of 2022 dt.05-08-2022
extent possible also to the instant case.
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sujit/Ashwini
AFR/NAFR
CAV DATE
Uploading Date 11.08.2022
Transmission Date
