Narayan Singh v. Union Of India

Alok Sharma, J.:— Mr. A.K Bajpai appears for the petitioner and submits that as the transmission lines have been commissioned over the petitioner's mining lease area, to that extent the petition has been rendered infructuous. He, however, submits that it be clarified that the petitioner would be free to claim compensation from the Power Grid Corporation of India in accordance with law for reason of the mining area of the petitioner being used for laying of transmission lines.

2. Petition is accordingly disposed of as infructuous, with liberty, as prayed for.