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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 ]

POWER GRID CORPORATION OF INDIA LTD.           Appellant(s)                                 VERSUS

KAMLESH KUMAR CHIMANBHAI PATEL & ORS.          Respondent(s)

WITH

CIVIL APPEAL NO. 5470 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 30706 OF 2013 ]

J U D G M E N T

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.  

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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.