Full Judgment Text
ITEM NO.1 Court No. 7 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 3/2008 in CIVIL APPEAL NO. 2981 OF 2006
POWER GRID CORPORATION OF INDIA LTD. Appellant (s)
VERSUS
M/S TRIVENI EDU.&SOC WELFARE SOC. & ANR. Respondent(s)
(With appln(s) for recalling the court's order dated 14.07.2009 and office report ))
Date: 27/03/2009 This Appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ALTAMAS KABIR
HON'BLE MR. JUSTICE CYRIAC JOSEPH
For Appellant(s) Mr. Naveen R. Nath,Adv.
Ms. Lalit Mohini Bhat,Adv.
Mr. A. Daserath,Adv.
For Respondent(s) Mr. Anoop G. Chaudhari,Sr.Adv.
Mr. Manjit Singh,Adv.
Mr. Rupam P.,Adv.
Ms. Jane Chaudhari,Adv.
Mr. Prabhat Kumar Rai,Adv.
Mr. R.D. Makheeja,Adv.
Mr. Ramesh Lal Bhatia,Adv.
UPON hearing counsel the Court made the following
O R D E R
This application (I.A. No.3/06), has been filed in Civil Appeal No.2981/06,
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which was disposed of by this Court on 14 July, 2006, on the basis of a Settlement
which had been arrived at between the original parties to the appeal, namely, Power
Grid Corporation of India Ltd. and M/s Triveni Educational & Social Welfare
Society. The applicant herein was not a party in the proceedings nor was he a party
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to the Agreement on the basis whereof the order was passed on 14 July, 2006.
In this application, the applicant has made out a case that on the basis of the
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Order passed by this Court on 14 July, 2006, the Power Grid Corporation is
attempting to
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realign the transmission lines so as to pass over the applicant's land. According to
the petitioner, taking advantage of the Settlement and the Order passed by this
Court, the Corporation was bank upon taking the transmission lines over the
applicant's land. The complainant has, therefore, prayed for recalling of the said
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order of 14 July, 2009.
Having heard learned counsel for the respective parties, and having looked
into the Agreement which were arrived at between the original parties to the appeal,
we find nothing in the Agreement which adversely affects the right of the applicant.
However, since the Power Grid Corporation is attempting to draw a lines over the
lands of the applicant, the applicant will be at liberty, notwithstanding the order of
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14 July, 2006, to take such steps as he may be entitled to in law in respect thereof.
The application is disposed with the above observations.
(Ganga Thakur) (Juginder Kaur)
P.S. to Registrar Court Master