Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5396 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 30704 OF 2013 ]
| OWER GRID CORPORA<br>AMLESH KUMAR CHIM | |
|---|---|
| Responde | |
| WITH<br>CIVIL APPEAL NO. 5470 OF 2016<br>[@ SPECIAL LEAVE PETITION (C) NO. 30706 OF 2013 ] | |
| J U D G M E N T<br>KURIAN, J.<br>1. Leave granted. |
JUDGMENT
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.
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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.
JUDGMENT
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