Power Grid Corporation of India Ltd. Vs. Kamlesh Kumar Chimanbhai Patel & Ors.
[Civil Appeal No. 5396 of 2016 @ Special Leave Petition (C) No. 30704 of 2013]
[Civil Appeal No. 5470 of 2016 @ Special Leave Petition (C) No. 30706 of 2013]
KURIAN, J.
1. Leave granted.
2. The main issue in these appeals pertains to the framing of guidelines regarding payment of compensation in respect of the damage caused by drawing of transmission lines. During the pendency of these appeals, the Government of India has framed fresh guidelines regarding the mode and manner of assessment of compensation.
3. These appeals are, hence, disposed of with liberty to the respondents to approach the Government of India, if they have any further grievance(s) with regard to the guidelines.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [ROHINTON FALI NARIMAN]
New Delhi;
JUNE 29, 2016.
