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Rajasthan High Court - Jodhpur
Ugama Ram Gurjar vs State Of Rajasthan (2026:Rj-Jd:20050) on 28 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:20050]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2899/2026
Ugama Ram Gurjar S/o Amara Ram, Aged About 41 Years, R/o
Nad Ki Dhani, Nad, School Ke Pass, Bhatsoor, Ajmer, Rajasthan,
Presently Residing At C/o Anirudh Singh, 485, Nano Max
Shikargarh, District Jodhpur (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Energy Government Of Rajasthan, Jaipur.
2. Powergrid Transmission Limited, Corporate Office
Saudamini, Plot No.-2, Sector-29, Gurugram-122001
(Harnaya).
3. Powergrid Beawar Dausa Transmission Limited, Through
Its Deputy General Manager, A-97, Haribhau Upadhyay
Nagar Main, Ajmer, Rajasthan - 305001.
4. The District Collector, Ajmer District Ajmer, Rajasthan.
5. The Sub-Divisional Officer, Ajmer, District Ajmer,
Rajasthan.
6. The Deputy Director, Department Of Horticulture,
Government Of Rajasthan, Ajmer, Rajasthan.
7. Powergrid Office Jodhpur, 357, Umaid Heritage, Ratanada,
Jodhpur.
----Respondents
For Petitioner(s) : Mr. Priyank Kewaliya
For Respondent(s) : Ms. Akshiti Singhvi
Mr. Piyush Sharma
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
28/04/2026
By way of filing the present writ petition under Article 226 of
the Constitution of India, the petitioner has prayed for the
following reliefs:
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[2026:RJ-JD:20050] (2 of 3) [CW-2899/2026]
"It is, therefore, respectfully prayed that this writ petition
may kindly be allowed and by an appropriate writ, order or
direction to:-
(a) Issue an appropriate writ, order, or direction, in the nature
of Mandamus, commanding the Respondents to forthwith set
aside the communicated vide notice dated 20.11.2025
(Annexure-1); and restraint to erect or install the transmission
line at the petitioner land
(b) Issue a further writ, order, or direction, in the nature of
Mandamus, commanding the Respondents, particularly
Respondent No. 3 (District Collector, Ajmer), to re-determine
the compensation payable to the Petitioners strictly in
accordance with the Ministry of Power, Government of India,
Guidelines dated 14.06.2024
(c) direct the Respondents to calculate and pay compensation to
the Petitioners for: (i) The area of land covered by the base of
Tower No. 61/0 at 200% of the prevailing market value/circle
rate, whichever is higher; (ii) The entire area of land falling
within the Right of Way (RoW) corridor of the 765 KV
transmission line at 30% of the prevailing market value/circle
rate, whichever is higher; (iii) The value of the 24 Jamun trees
and 25 Lal Chandan trees based on a fresh assessment
considering their age, species, and future income potential at
current market rates.
(d) Issue appropriate writ, order or direction may kindly be
issued and the respondents may kindly be restrained to raise
any transmission tower or line from/ over the land of the
petitioner until the acquisition is not made under a valid
notification or the process of law, the respondent may also
directed for determining the compensation against the use of
land under the provision of land acquisition Act, 2013.
(e) That by an appropriate writ, order and direction may kindly
be issued and respondents may restrict to interference in the
right of the petitioners over the land in question as mentioned in
the writ petition.
(f) That by an appropriate writ, order and direction may kindly
be issued and the respondents may kindly be prohibited to
construct the transmission tower/line upon the land of
petitioners without any acquisition of the land and determine of
the compensation.
(g) Any other appropriate writ or order or direction which is
favorable to the petitioner in the facts and circumstances of the
case may kindly be granted to the petitioner."
2. Having heard learned counsel for the parties, this Court prima
facie finds that the dispute sought to be raised by the petitioner in
the present writ petition relates to the determination of
compensation for his/its land utilized for the erection of
transmission lines.
3. In the opinion of this Court, the petitioner has an alternative
remedy of approaching the District Collector/District Judge of the
concerned area within whose jurisdiction the land/property is
situated. Therefore, the present writ petition is disposed of with a
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[2026:RJ-JD:20050] (3 of 3) [CW-2899/2026]
direction to the petitioner to approach the District
Collector/District Judge, within whose jurisdiction the
land/property is situated, for determination of compensation in
respect of the petitioner's land being utilized for the erection of
transmission lines.
4. In case the petitioner approaches the District Collector/District
Judge of the concerned area within one month from today, the
said authority shall initiate proceedings for determination of the
amount of compensation in conformity with the various guidelines
issued in this regard by the Ministry of Power, Government of
India.
5. With the aforesaid directions, the present writ petition as well
as the stay petition stand disposed of.
(KULDEEP MATHUR),J
45-himanshu/-
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