Ram Gopal Jyani vs The State Of Rajasthan ...
2025 Latest Caselaw 9736 Raj

Rajasthan High Court - Jodhpur

Ram Gopal Jyani vs The State Of Rajasthan ... on 21 August, 2025

[2025:RJ-JD:37488]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 15827/2025

Ram Gopal Jyani S/o Rameshwar, Aged About 41 Years,
Likhmansar, Mundra, Churu, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The District Collector,
         Churu
2.       The Chief Engineer, Rajasthan Rajya Vidhyut Prasaran
         Nigam Limited, Jaipur
3.       The Executive Engineer, Rajasthan Rajya Vidhyut Prasaran
         Nigam Limited, Churu
4.       Managing Director, Powergrid Bhadla-Iii Transmission Ltd.
         Village Likhmansar, Tehsil Suratgarh, District Churu
                                                                  ----Respondents


For Petitioner(s)          :     Mr. JK Bhaiya
For Respondent(s)          :     Mr. Sharad Kothari



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

21/08/2025

1. At the outset learned counsel appearing on behalf of

respondents submits that an identical writ petition being S.B. Civil

Writ Petition No.6706/2025; Maniram Vs. Power Grid

Corporation Limited & Ors. claiming similar relief has already

been dismissed by a Co-ordinate Bench of this Court vide order

dated 21.04.2025.

2. Learned counsel for the respondents further submits that

though the above mentioned writ petition is dismissed however,

respondents were asked to calculate and pay the compensation as

applicable to the petitioner in a time bound manner. He further

[2025:RJ-JD:37488] (2 of 2) [CW-15827/2025]

submits that he has no objection if the present writ petition is

disposed of in the same terms.

3. Learned counsel for the petitioner is not in a position to

refute the submission made by learned counsel for the

respondents.

4. It is noted that in the present case, the grievance of the

petitioner is with regard to the laying down of a high-tension line.

In view of the provisions contained in the Indian Telegraph Act

1885, the petitioner cannot object to the laying down of high-

tension line but he is entitled for compensation in accordance with

law.

5. In view of the above factual position, the present writ

petition is disposed of in the same terms as Maniram (supra).

6. Needless to observe, as directed in the above referred

judgment, it shall be required of the respondents to calculate and

pay the compensation applicable to the petitioner.

7. Petitioner's right to lay challenge to the amount of

compensation determined shall stand reserved. The compensation

shall be paid within a period of six months of the electricity line

being laid over the petitioner's land.

8. Pending application(s), if any, stand(s) disposed of.

(SUNIL BENIWAL),J 20-ajayS/-

Powered by TCPDF (www.tcpdf.org)