-WP-12747-2025.DOC

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

 CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 12747 OF  2025

Mondelez India Foods Private Limited

(Previously known as Cadbury India

Company Ltd), a Company incorporated

under the Companies Act, 1956,

having its registered office having

its registered office at One International

Centre, 20

th

 Floor, Tower 3(Wing C),

Parel, Mumbai – 400 013. ..Petitioner

Versus

1. Vishal Pansare,

Adult,Residing at Pansare Wada,

House No. 0326 Induri, 

Taluka Maval, Pune – 410 507.

2. Suresh Shankar Shinde

Adult, Residing at House No. 1236,

Induri, Taluka Maval, Pune – 410 507.

3. Madhukar Shinde

Adult, Residing at House No. 0625,

Induri, Taluka Maval, Pune – 410 507.

4. Bunty Shinde

Adult, Residing at Indrayani Nagar,

House No. 1254, Ganpati Mandir,

Induri Nanoli Road, Induri,

Taluka Maval, Pune – 410 507.

5. Tanaji Tukaram Shinde

Adult, Residing at Induri,

House No. 1254, Ganpati Mandir,

Taluka Maval, Pune – 410 507.

ARS  1/29

-WP-12747-2025.DOC

6. Sanrhajit Tukaram Shinde,

Adult, Residing at Induri,House No. 0280,

Taluka Maval, Pune – 410 507.

7. Dhohdiba Tukaram Pansare,

Adult Residing at Pansare Wada,

House No. 0326, Taluka Maval,

Pune – 410 507.

8. Dashrath Chilaji Shinde,

Adult, Residing at House No. 1268,

Induri, Taluka Maval, Pune – 410 507.

…Respondents

Mr. Zal Andhyarujina, Senior Advocate, with Maithili Parikh, Omar 

Ahmad, Vikram Shah, Suraj Iyer and Gauri Joshi, i/b Ganesh 

and Co, for the Petitioner.

Mr. Kamalesh P Mali, for the Respondents.

CORAM:N. J. JAMADAR, J.

                                    RESERVED ON :8

th

 JUNE 2026

                             PRONOUNCED ON :23

rd

 JUNE 2026

JUDGMENT:

1.Rule. Rule made returnable forthwith, and, with the consent of

the learned Counsel for the parties, heard finally. 

2.By this Petition under Article 227 of the Constitution of India, the

Petitioner takes exception to a judgment and order dated 30

th

 August

2025 passed by the learned District Judge, Vadgaon Maval, Pune, in

MCA   No.   18   of   2024,   whereby   the   said   Appeal   preferred   by   the

Petitioner-Plaintiff against an order dated 12

th

 July 2024 passed by the

learned Civil Judge, Vadgon Maval, Pune, in RCS No. 309 of 2023,

ARS  2/29

-WP-12747-2025.DOC

thereby rejecting an Application for temporary injunction, came to be

dismissed. 

3.The background facts necessary for the determination of this

Petition can be stated as under:

3.1 For the sake of convenience and clarity, the parties are hereinafter

referred to in the capacity in which they are arrayed before the trial

Court.

3.2 The Plaintiff is a company registered under the Companies Act,

1956. It is engaged in the business of manufacturing and selling  

inter

alia, 

confectionery and beverages. One of the manufacturing plants of

the Plaintiff is situated at Gat No. 332, 333, village Induri, Taluka

Maval, District Pune.

3.3 Defendant Nos. 1 to 8 are the residents of Induri, Pune. 

3.4 The Plaintiff was in need of additional power supply. Thus the

Plaintiff submitted an Application to the Maharashtra State Electricity

Distribution   Company   Ltd   (“MSEDCL”)   seeking   sanction   for   an

additional power supply of 4689 KV.

3.5 Upon approval by MSEDCL, the Plaintiff moved the concerned

Authorities seeking permission to lay an underground HT cable from

the MSEDCL sub-station at Talegaon to the Plaintiff’s Plant at Induri. 

3.6 Upon obtaining the requisite permissions from MSEDCL, MIDC,

Zilla Parishad and the no objection certificate of the Village Panchayat,

ARS  3/29

-WP-12747-2025.DOC

Induri, the Plaintiff commenced the work of laying feeder lines and the

erection of poles across a 14 km stretch between the MSEDCL Ambi

sub-station and the Plaintiff’s factory.

3.7 The Plaintiff has completed the work of laying the HT cable for

the entire stretch of 13.8 km, except for 0.2 km, i.e. about 200 meters,

as the Defendants caused an obstruction in laying of cables for the said

stretch. Unreasonable demands were allegedly made by the Defendants

to allow the Plaintiff to lay the cable over the balance portion.

3.8 The   Plaintiff   addressed   a   cease   and   desist   notice   to   the

Defendants   on   3

rd

  November   2023.   As   the   unlawful   obstruction

persisted, the Plaintiff was constrained to institute the Suit seeking a

decree of permanent injunction to restrain the Defendants and their

agents, assigns, etc from obstructing or causing any hindrance in laying

the underground feeder line by the Plaintiff and/or its agents on the

piece and parcel of strip of land situated on the side margin of the

public/Zilla Parishad Road having a length of 230 meters abutting the

property bearing Gat No. 391, Village Induri (“the schedule property”).

3.9 In   the   said   Suit,   the   Plaintiff   filed   an   Application   seeking

temporary injunction to restrain the Defendants from obstructing or

causing hindrance in the laying of underground express feeder line

through the schedule property.

3.10 The Application was resisted on behalf of the Defendants.

ARS  4/29

-WP-12747-2025.DOC

3.11 The substance of the resistance of the Defendants was that the

Plaintiff is not carrying on the work of laying the express feeder line on

the Zilla Parishad road or the side margin thereof as asserted, but under

the garb of laying the cables on the side margin of the Zilla Parishad

road, the Plaintiff was attempting to lay the underground cable through

the private properties of the Defendants. The Plaintiff has not placed on

record any document to show that the land through which the Plaintiff

intends to lay the cable is the Zilla Parishad road.

3.12  It was contended that, the description of the schedule property is

incorrect. There are agricultural lands and residential houses on the

land through which the Plaintiff intends to lay the cable. Thus, the

Plaintiff has no right to lay the cable through the private properties of

the Defendants. In any event, there is an alternate efficacious remedy to

the Plaintiff under the provisions of the Electricity Act, 2003 (“the

Electricity Act”) and the Rules framed under, if the Plaintiff intends to

lay the cable through the private property. Thus, the Plaintiff did not

deserve any injunctive relief.

3.13 After appraisal of the pleadings and material on record, including

the report submitted by the Executive Engineer, Zilla Parishad, who was

appointed as a Commissioner to conduct a local inspection and submit a

report under the provisions of Order 39 Rule 7 of the Code of Civil

Procedure, 1908 (“the Code”), the learned Civil Judge held that the

ARS  5/29

-WP-12747-2025.DOC

Plaintiff failed to make out a  prima facie case that the strip of road

through which the Plaintiff intended to lay the cable belonged to the

Zilla Parishad, and that the elements of balance of convenience and

irreparable   loss   tilted   in   favour   of   the   Defendants.   It   was   further

observed that in view of the mechanism provided under Rule 3 of the

Works of Licensees Rules, 2006, the Plaintiff, in the case of resistance or

obstruction   to   the   work   of   laying   the   cable,   had   an   alternative

efficacious remedy of approaching the Authorities thereunder and, thus,

the bar under Section 41 of the Specific Relief Act, 1963, was attracted.

3.14 Being   aggrieved,   the   Petitioner-Plaintiff   preferred   an   Appeal

before the District Court.

3.15 By the impugned judgment and order, the learned District Judge

was persuaded to dismiss the Appeal finding no fault with the exercise

of discretion by the trial Court.

3.16 Thus, being further aggrieved, the Plaintiff has invoked the writ

jurisdiction of this Court. 

4.I have heard Mr. Zal Andhyarujina, the learned Senior Advocate,

for the Petitioner-Plaintiff, and Mr. Kamlesh Mali, the learned Counsel

for the Respondents-Defendant No.1, at some length.   The learned

Counsel took the Court through the pleadings and the material on

record. 

ARS  6/29

-WP-12747-2025.DOC

5.At the outset, Mr. Andhyarujina, would urge the Courts below

have singularly failed in applying the well-settled principles of law

while considering a prayer for the grant of a temporary injunction. The

material on record, according to Mr. Andhyarujina, clearly reveals that

the proposed work of laying the HT cable was almost complete. The last

leg of laying of cable for 200 meters, was unjustifiably held up by the

obstructionist approach resorted to by the Defendants. 

6.Mr. Andhyarujina laid emphasis on the fact that MSEDCL and all

the concerned Authorities had granted approval/no objection for laying

the HT cable. The communication  dated 21

st

 November 2012 issued by

the Zilla Parishad, Pune, clearly records that permission was granted

inter alia to lay the cable at a distance of 12 meters from the center or

4.5 meters, whichever is more, from the edge of  Other District Road

No. 49, i.e. Induri-Nanoli Tarf Chakan, up to the boundary of MIDC.

More than 99% of work of the laying of the cable abutting the road was

already completed. 7.In the backdrop of these facts, the learned Civil Judge as well as

the   learned   District   Judge   completely   misdirected   themselves   in

negating the claim of the Plaintiff on wholly erroneous grounds like

permission   was   not   obtained   from   the   Public   Works   Department

(“PWD”) to whom the road was transferred. In the process, the Courts

ARS  7/29

-WP-12747-2025.DOC

below lost sight of the necessity and imperativeness of the electricity

cable work. 

8.Even where the electricity cables are to be laid through a private

property, which is not at all the case at hand, Mr. Andhyarujina would

urge, the licensee has the authority to lay cables through the private

land and the only right of landowner is to claim the compensation. To

this   end,   Mr.   Andhyarujina   placed   a   very   strong   reliance   on   the

judgment of the Supreme Court in the case of Century Rayon Limited Vs

IVP Limited And Ors

1

 and a Division Bench Judgment of Telangana High

Court   in   the   case   of  Jala Maisaiah And Ors Vs The Transmission

Corporation of Telangana Limited and Ors.

2

9.Mr. Andhyarujina further submitted that, the element of balance

of convenience was wholly misconstrued by the Courts below. The

entire work of laying the cable for 13.8 km has been rendered nugatory

by   the   unwarranted   and   uncalled   for   resistance   of   Defendants.   In

contrast,  even if  it  is  assumed  that  the  underground  cable  is  laid

through the private properties, the Defendants would not suffer any loss

as the user of surface of land would not be restricted in any manner.

This factor was completely ignored by the Courts below. 

10.Lastly, Mr. Andhyarujina would urge, the Plaintiff is willing to

abide by any conditions that the Court may impose in the event the

1  (2021) 20 SCC 758.

2 Writ Petition No. 132 of 2020, decided on 24

th

 February 2020.

ARS  8/29

-WP-12747-2025.DOC

Court restrains the Defendants from causing obstruction and permits

the Plaintiff to lay the cable for the remaining 200 meters stretch. It was

urged with tenacity that, the equities could be balanced by imposing

appropriate conditions instead of completely preventing the Plaintiff

from executing the work. An Additional Affidavit was filed on behalf of

the   Petitioner   giving   an   undertaking   to   comply   with   reasonable

directions and conditions. 

11.Per   contra,   Mr.   Kamlesh   Mali,   the   learned   Counsel   for   the

Respondents-Defendants,   supported   the   impugned   orders.   At   the

threshold it was submitted that, as the Courts below have recorded

concurrent 

prima facie findings and have exercised their discretion by

ascribing   justifiable   reasons,   this   Court   in   exercise   of   its   limited

supervisory jurisdiction may not interfere with the impugned orders. 

12.Secondly, Mr Mali would urge, the grant of interim relief of the

nature sought by the Plaintiff would amount to the grant of final relief.

The contentious issues are yet to be adjudicated on the basis of the

evidence, that the parties may adduce. Thus, at this stage, the Court

cannot grant interim relief which partakes the character of final relief. 

13.Thirdly, Mr. Mali submitted with a degree of vehemence that, the

Plaintiff   has   failed   to   demonstrate   that   the   work   of   laying   the

underground cable was through the Zilla Parishad road. Once such

concurrent 

prima facie findings have been recorded by the trial Court

ARS  9/29

-WP-12747-2025.DOC

and the District Court, the Plaintiff can only work out its remedies in

accordance with The Works of Licensees Rules, 2006. In that event, the

Plaintiff   has   an   efficacious   remedy   to   approach   the   Authorities

designated to deal with the obstruction to the cable laying work by

persons who assert proprietary rights over the property through which

the cable is proposed to be laid. 

14.Lastly, Mr. Mali would urge the reliance on the judgment in the

case  of  Century Rayon Limited (Supra)  is   of   no   assistance  to   the

Plaintiff as the Plaintiff cannot be said to be a “licensee” within the

meaning   of   the   Electricity   Act   2003.   The   Plaintiff   is   essentially  a

consumer and cannot equate itself with a licensee. 

15.I   have   given   anxious   consideration   to   the   rival   submissions

canvassed across the bar. 

16. Before adverting to the contentious issues, it may be apposite to

note few facts which by and large appear to be uncontroverted, even at

a  

primfa   facie  consideration   stage.   The   MSEDCL   sanctioned   the

additional power supply to the extent of 4689 KV vide letter dated 4

th

June 2012. The SE (PRC) MSEDCL, Pune was entrusted to work out the

details of execution of the work for the dedicated distribution facility for

extending the supply by laying 22 KV express feeder and the total cost

of   the   infrastructure   was   to   be   borne   by   the   Plaintiff.   Vide

communication dated 9

th

 July 2012, MSEDCL accorded approval for the

ARS  10/29

-WP-12747-2025.DOC

estimate along with the supervision charges fixed at the rate of 1.3%

normative   charge.   The   Maharashtra   Industrial   Development

Corporation also granted permission to lay underground HT cable from

MSEDCL,   Sub-Station   Talegaon   to   the   MIDC   boundary,   vide

communication dated 7

th

  December 2012. The Zilla Parishad, Pune,

granted sanction for laying the cable abutting the Other District Road

No. 49, on 27

th

 November 2012.

17.Nearer home to the dispute, a Resolution was passed in the

meeting of the Induri Village Panchayat held on 13

th

  October 2021,

thereby granting permission to the Plaintiff to lay underground cable

along   the   Nanoli-Shiv   Road   to   the   Plaintiff’s   plant   subject   to  the

payment of the requisite charges and connecting the Village Panchayat

water distribution scheme to the said electric supply line. The Zilla

Parishad, Pune also granted permission to the Petitioner to lay the

underground cable through drilling method up to the Induri Village

border by a communication dated 23

rd

 March 2023. 

18.Prima   facie,  the   Plaintiff   had   obtained   all   the   requisite

permissions and no objection from the concerned authorities. It could

not be seriously controverted that the Plaintiff, on the strength of the

sanction accorded by MSEDCL, and the permissions/approvals granted

by the other Authorities has completed the work of laying the cable for

ARS  11/29

-WP-12747-2025.DOC

a distance of 13.8 km and the work remains to be executed for the final

stretch of 200 meters. 

19.The core controversy between the parties thus arose over the

entitlement of the Plaintiff to lay the cable for the remaining stretch. As

noted above, the thrust of the resistance on behalf of the Defendants

was that under the guise of laying cable through the margin of the road,

the Plaintiff was actually laying the cable through the private lands of

the Defendants and others. 

20.The learned District Judge was of the view that the Plaintiff failed

to   demonstrate   that   the   disputed   stretch   at   which   the   work   was

stopped,   on   account   of   the   alleged   obstruction   caused   by   the

Defendants, falls either within the margin of the road or the private

properties of the Defendants. Support was sought to be drawn to this

view from the map of the Survey Nos. (

Gat map) produced by the

Defendants which did not indicate the road flowing between Gat No.

370 and 392 to 394. Thus the learned District Judge held that there was

no 

prima facie case. 

21.This Court is conscious of the limits of interference with the

discretionary orders passed by the Courts and Tribunals, in exercise of

the supervisory jurisdiction under Article 227 of the Constitution of

India, especially when there are concurrent findings recorded by the

Courts below. The supervisory jurisdiction under Article 227 cannot be

ARS  12/29

-WP-12747-2025.DOC

permitted to be converted into an appellate jurisdiction, in disguise. It is

not open for the High Court to re-appreciate, reweigh and review

evidence/material and take a different view of the matter. However,

where the discretion has been exercised in a totally perverse manner or

the impugned order suffers from patent illegality, it is the duty of the

High   Court   to   interfere   with   such   order   and   correct   the   mistake

committed by the Courts/Tribunals so as to keep  them within the

bounds of their jurisdiction.

22.In the case of  Rajendra Diwan Vs. Pradeep Kumar Ranibala &

Anr,

3 

the  Constitution Bench of the Supreme Court has exposited the

limits   of   the   supervisory   jurisdiction   under   Article   227   of  the

Constitution of India, as under:- 

“85. The power of superintendence conferred by Article

227 is, however, supervisory and not appellate. It is settled

law that this power of judicial superintendence must be

exercised   sparingly,   to   keep   subordinate   courts   and

tribunals   within   the   limits   of   their   authority.   When   a

Tribunal has acted within its jurisdiction, the High Court

does   not   interfere   in   exercise   of   its   extraordinary   writ

jurisdiction unless there is grave miscarriage of justice or

flagrant violation of  law. Jurisdiction under Article  227

cannot be exercised “ in the cloak of an appeal in disguise”.

86.   In   exercise   of   its   extraordinary   power   of

superintendence and/or judicial review under Articles 226

and   227   of   the   Constitution   of   India,   the   High   Courts

3 2019 SCC OnLine SC 1586

ARS  13/29

-WP-12747-2025.DOC

restrict interference to cases of patent error of law which

go   to   the   root  of  the   decision;  perversity;  arbitrariness

and/or unreasonableness; violation of principles of natural

justice, lack of jurisdiction and usurpation of powers. The

High Court does not re-assess or re-analyse the evidence

and/or materials on record. Whether the High Court would

exercise its writ jurisdiction to test a decision of the Rent

Control   Tribunal   would   depend   on   the   facts   and

circumstances of the case. The writ jurisdiction of the High

Court cannot be converted into an alternative appellate

forum, just because there is no other provision of appeal in

the eye of the law.”   

23.  The question that comes to the fore is, whether the case at hand

is   such   that   this   Court   would   be   justified   in   interfering   with   the

discretionary orders passed by the Courts below?

24.At the heart of the controversy is the character of the property,

albeit  

prima facie,  through which the Plaintiff proposes to lay the

underground cable. The Courts below had the benefit of the report of

the Executive Engineer, Zilla Parishad who was appointed to conduct a

local inspection and submit a report. The Report dated 22

nd

 April 2024

throws light on the controversy. It indicates that the road branching out

of the State Highway No. 55 and leading to Major District Road No.

108, was initially an Other District Road No. 61 having a length of 24

km. The said ODR No. 61 was under the control of the Zilla Parishad,

ARS  14/29

-WP-12747-2025.DOC

Pune.   As the said road has since been upgraded to a Major District

Road, it has now been entrusted to the Public Works Department.

25.While the said road was under the control of the Zilla Parishad,

Pune, near Induri Village having a link 0/0 to 0/700, with the no

objection of the Zilla Parisahd, Pune Metropolitan Region Development

Authority constructed a concrete road having a width of 3.75 meters

and   the   further   stretch   is   of   tar-road.   The   said   road   is   used   for

transportation.  The Plaintiff has completed the laying of the cable from

link No. 14/00 to link No. 0/200 aggregating to 13.80 km. The villagers

have obstructed the cable laying work for the remaining 200 meters at

link No. 0/0 to 0/200  contending that the land beneath the said road is

their private property. 

26.The   Executive   Engineer   has   annexed   the   maps   and   the

photographs (pages 277 to 279). A bare perusal of the said photographs

reveals, the existence of ODR 61, branching out of State Highway No.

55. The photographs also reveal that there are structures abutting both

sides of the said road. 

27.The   Courts   below   have   made   an   attempt   to   downplay   the

aforesaid report of the Executive Engineer who was appointed as a

Court Commissioner.    The learned Civil Judge after adverting to the

contents of the report went on to question the competence of the Zilla

Parishad to grant permission to lay the underground cable recording

ARS  15/29

-WP-12747-2025.DOC

that, ODR No. 61 was entrusted to Zilla Parishad only for the purpose of

maintenance. Secondly, it was held, the Plaintiff had not obtained the

permission of the Public Works Department as the report reveals that

ODR No. 61 was transferred to the Public Works Department. Thirdly, in

the view of the learned Civil Judge, after the road construction work

was completed by PMRDA, the Plaintiff ought to have been obtained

permission from PMRDA as well.

28.Lastly, even though the existence of road appeared indisuptable,

the learned Civil Judge went on to sidestep the issue by observing that

the Plaintiff did not plead nor produce any documents to show that the

concerned Authorities had lawfully acquired the land over which the

road was laid from the persons whose property was situated on both

sides of the road. 

29.The learned District Judge, on his part, attempted to dilute the

factum of the existence of the road and the clear and categorical report

of the Executive Engineer by laying emphsis to the survey map (

Gat

map) 

which did not indicate the existence of the road between Gat Nos.

370 and 390.

30.In the view of this Court, both the learned Civil Judge and the

learned District Judge committed gross error in law in construing the

import   of   the   documents   and   were   swayed   by   totally   irrelevant

considerations. In the process, the Courts below have ascribed reasons

ARS  16/29

-WP-12747-2025.DOC

which are ex-facie perverse. It appears in an overzealous attempt to

somehow support a finding that no 

prima facie case was made out, a

defence was sought to be constructed for the Defendants, which was not

borne out by the material on record. The Courts were clearly in error in

making an effort to efface the facts which stared in the face. 31.In fairness to Mr. Mali, it must be noted that, when confronted

with the record, Mr. Mali could not dispute the existence of the road on

the disputed stretch. Once, the existence of the road along which the

underground cable is to be laid is 

prima facie established, the edifice of

the resistance to the laying of the cable crumbles.It would be an uphill

task for the Defendants to establish that land over which the road runs

is owned by  them.

32.At any rate, the nature of the work that was being executed by

the Plaintiff, pursuant to the sanction granted by the licensee, could not

have been lost sight of by the Courts below. Even when there is material

to show that the laying of cables is proposed through the private land,

the licensee cannot be restrained from laying the cables in accordance

with the rules, and subject to the liability to pay the compensation

wherever provided  . 

33.   The provisions contained in the Indian Telegraph Act, 1885

(“the Telegraph Act”) assumes importance. Section 10 of the Telegraph

Act,   empowers   the   telegraph   authority   to   place   and   maintain   a

ARS  17/29

-WP-12747-2025.DOC

telegraph line under, over, along, or across, and posts in or upon, any

immovable property, subject to the conditions under Clauses (a) to (d)

of the proviso thereto. Clause (d) of Section 10 mandates that the

telegraph authority shall do as little damage as possible in the exercise

of its powers to place and maintain telegraph lines and posts and shall

pay   full   compensation   to   all   persons   interested   for   any   damage

sustained by them by reason of the existence of those powers. 

34.Under Section 16(1) of the Telegraph Act, if the exercise of the

powers mentioned in Section 10 in respect of property referred to in

Clause (d) is resisted or obstructed, the District Magistrate may  in his

discretion, order that the telegraph authority shall be permitted to

exercise   them.   Further,   as   per   Section   16(3),   a   dispute   as   to   the

sufficiency of the compensation is to be determined by the District

Judge, within whose jurisdiction the property is situated. 

35.In the case of Power Grid Corporation of India Limited Vs Century

Textiles And Industries Limited and Ors,

4

 with   reference   to   the

provisions of the Telegraph Act and the Electricity Act, the Supreme

Court   exposited   the   object   of   empowering   the   licensee   to   lay   the

electricity transmission lines, in the following words:

“21. It is not in dispute that in exercise of powers under the

aforesaid provision, the Appropriate Government has conferred

the   powers   of   Telegraph   Authority   vide   notification   dated

December 24, 2003 exercisable under Indian Telegraph Act, 1885

4 (2017) 5 SCC 143.

ARS  18/29

-WP-12747-2025.DOC

upon the Power Grid. It may also be mentioned that a Central

Transmission Utility (CTU) is a deemed licensee under the second

proviso to Section 14 of the Electricity Act, 2003. Power Grid is a

Central Transmission Utility and is, therefore, a deemed licensee

under the  Electricity Act, 2003. This coupled with the fact that

Power Grid is treated as Authority under the Indian Telegraph Act,

1885, it acquires all such powers which are vested in a Telegraph

Authority under the provisions of the Indian Telegraph Act, 1885

including power to eliminate any obstruction in the laying down

of power transmission lines. As per the provisions of the     Indian   

Telegraph Act, 1885    , unobstructed access to lay down telegraph   

and/or electricity transmission lines is an imperative in the larger

public interest.     Electrification of villages all over the country and   

availability of telegraph lines are the most essential requirements

for growth and development of any country, economy and the

well-being/progress   of   the   citizens.   The   legislature   has   not

permitted any kind of impediment/ obstruction in achieving this

objective and through the scheme of the I   ndian Telegraph Act,   

1885    empowering the licensee to lay telegraph lines, applied the   

same, as it is, for laying down the electricity transmission lines.”

(emphasis supplied)

36.  Following the aforesaid pronouncement in the case  Century

Rayon Limited (Supra),  on   which   reliance   was   placed   by   Mr.

Andhyarujina,   it   was   enunciated   that   the   decision   in  Power Grid

Corporation of India Limited (Supra)  highlights the imperative and

need for unobstructed access to lay down the electricity transmission

lines in the larger public interest as these are essential requirements for

ARS  19/29

-WP-12747-2025.DOC

growth and development of the country, and its economy, and for the

well being of the citizens. 

37.A submissions  was sought  to  be canvassed  on behalf  of  the

Respondents that, in this case, the aspect of statutory empowerment of

the licensee to lay the cable does not arises as the Plaintiff was laying

the cable to obtain additional power supply for its unit, and thus it

would not be for a public purpose. At first blush, the submission appears

attractive. However, on a closer scrutiny the submission does not carry

much substance. From a perusal of the documents under which the

additional load was sanctioned, it becomes evident that to facilitate the

additional supply, a 14 km dedicated distribution facility was provided

by laying 22 KW express feeder. The cost of the said work was however

to be borne by the Plaintiff. Merely because the costs is  to be incurred

by the Plaintiff, it does not imply that the said dedicated distribution

facility ceased to be the work carried out by the licensee. 

38.If   the   licensee   is   empowered   to   provide   such   dedicated

distribution facility, it cannot be urged that since the facility is meant for

a particular consumer, the licensee would not be entitled to exercise  its

statutory  rights  to   lay   the   cable  under  the  Telegraph  Act   and  the

Electricity Act. A constricted view of the matter would denude the

licensee of the authority to carry out the work to advance the object of

such statutory empowerment. 

ARS  20/29

-WP-12747-2025.DOC

39.The view of the trial Court that the Plaintiff has an efficacious

alternate remedy under the Works of Licensees Rules, 2006 and should

approach the District Magistrate or the Commissioner of Police or any

other Officer authorized by the State Government under the proviso to

Rule 3(1);. does not appear to be correct. The proviso to Rule 3(1)

would come into play where the owner or occupier of the land or

building raises objections in respect of the works carried out by the

licensee, where it is either undisputed or indisputable that the person

raising the objection is the owner or occupier of the building or land, on

which the licensee proposes to carry out the work.

40.In the case at hand, in view of the prima facie findings that the

road exists and the cable is to be laid along the proposed road, and

conversely   the   absence   of   material   to   demonstrate

  prima   facie

ownership or occupation of the Defendants over the disputed stretch of

land,   the   proviso   to   Rule   3(1)   does   not   seem   to   be   attracted.

Resultantly, the prayer for injunctive relief could not have been declined

on the ground of the availability of an alternative remedy, even if one

were to assume that the remedy to approach the authorities under the

proviso to Rule 3(1) is efficacious. 

41.Thus   leads   me   to   the   pivotal   aspect   of   the   balance   of

convenience. It is well recognized mere existence of 

prima facie case is

not by itself sufficient to grant injunction. Apart from the consideration

ARS  21/29

-WP-12747-2025.DOC

as to whether the refusal to grant injunction would result in “irreparable

injury”, the scale of “balance of convenience” must tilt in favour of the

party seeking injunction. The balance of convenience is an important

consideration even if there is a serious question or 

prima facie case in

support of grant of injunction. 

42.In the case of Hubbard And Anr Vs Vosper And Anr,

5

 the Court of

Appeal,   while   dealing   with   a   case   of   infringement   of   copyright,

emphasized the element of the balance of convenience in the following

words:

“   …   …   …   In   considering   whether   to   grant   an

interlocutory injunction, the right course for a Judge

is to look at the whole case. He must have regard not

only to the strength of the claim but also to the

strength of the defence, and then decide what is best

to   be   done.   Sometimes,   it   is   best   to   grant   an

injunction so as to maintain the status quo until the

trial.   At   other   times,   it   is   best   not   to   impose   a

restraint upon the Defendant but leave him free to go

ahead.”

43.  In the case of  Ramakant Ambalal Choksi Vs. Harish Ambalal

Choksi

6

,  the Supreme Court  exposited the elements of the, “irreparable

loss” and “balance of convenience”  which ought  to  weigh with  the

Court,     while     exercising   sound   judicial   discretion   in   granting   or

5 (1972) 2 Q.B. 84.

6 2024 SCC OnLine SC 3538.

ARS  22/29

-WP-12747-2025.DOC

refusing to grant injunction. The observations in Paragraph No. 34 read

as under :-

“34. The burden is on the plaintiff, by evidence aliunde

by affidavit or otherwise, to prove that there is “a prima

facie case” in his favour which needs adjudication at the

trial. The existence of the prima facie right and infraction

of   the   enjoyment   of   his   property   or   the   right   is   a

condition   precedent   for   the   grant   of   temporary

injunction. Prima facie case is not to be confused with

prima facie title which has to be established on evidence

at the trial. Only prima facie case is a substantial question

raise, bona fide, which needs investigation and a decision

on merits. Satisfaction that there is a prima facie case by

itself   is   not   sufficient   to   grant   injunction.   The   Court

further has to satisfy that non-interference by the court

would result in “irreparable injury” to the party seeking

relief and that there is no other remedy available to the

party   except   one   to   grant   injunction   and   he   needs

protection from the consequences of apprehended injury

or dispossession. Irreparable injury, however, does not

mean   that   there   must   be   no   physical   possibility   of

repairing the injury, but means only that the injury must

be a material one, namely one that cannot be adequately

compensated by way of damages. The third condition

also   is  that   “the   balance   of   convenience”   must   be   in

favour of granting injunction. The Court while granting

or   refusing   to   grant   injunction   should   exercise   sound

judicial   discretion   to   find   the   amount   of   substantial

mischief or injury which is likely to be caused to the

parties, if the injunction is refused and compare it with

that which is likely to be caused to the other side if the

ARS  23/29

-WP-12747-2025.DOC

injunction   is   granted.   If   on   weighing   competing

possibilities or probabilities of likelihood of injury and if

the Court considers that pending the suit, the subject

matter should be maintained in status quo, an injunction

would be issued. Thus, the Court has to exercise its sound

judicial discretion in granting or refusing the relief of ad

interim injunction pending the suit. (See : Dalpat Kumar

v. Prahlad Singh reported in (1992) 1 SCC 719 : (AIR

1993 SC 276).) 

 (emphasis supplied)

44.The Courts have not weighed the consequences of the refusal to

grant an injunction vis-a-vis the consequences that entail the grant of

injunction qua the Defendants in a correct perspective. As noted above,

the facts are quiet hard. The Plaintiff has completed the cable laying

work for a stretch   of 13.8 km. On account of the resistance and

obstruction by the Defendants the cable could not be laid for a short

stretch of only 200 meters. The Courts below did not bestow adequate

consideration to this factor. 

45.  Conversely, the laying of the underground cable would hardly

cause any irretrievable damage to the disputed stretch of land even if

one were to assume that the Defendants are in the occupation of the

disputed stretch. The Plaintiff has been permitted to lay the cable by

adopting the horizontal directional drilling method. 

46.In the Additional Affidavit filed on behalf of the Plaintiff, it is

averred  that the Plaintiff is executing the boring   work by means of

ARS  24/29

-WP-12747-2025.DOC

horizontal directional drilling. It is a specialized trenchless technology

whereby drilling is carried out entirely beneath the surface of the road,

and the process is so designed and calibrated that the drilling activity

shall remain strictly confined to the designated alignment. The laying of

cable in such fashion has not caused any damage, or adverse impact to

the adjoining land parcels and the use of the land continues in the

normal course including that for agricultural use. 

47.At any rate, the damage, if any, resulting from the laying of the

cable is such that it can be compensated in terms of money. In contrast,

if the Plaintiff is not allowed to lay the cable for remaining disputed

stretch of land, the entire exercise of laying the cable for 13.8 km would

be rendered nugatory. 

48.These elements of the balance of convenience and irreparable loss

also bear upon the submissions canvassed on behalf of the Defendants

that the grant of an interim injunction would  effectively  amount to

granting final relief. 

49.Ordinarily, the Court should refrain from granting interim relief

in such terms as would amount to granting final relief at an interim

stage when the matter is yet to be adjudicated, after appraisal of the

evidence that may be adduced by the parties. However, it cannot be said

that it is an immutable rule of law that such interim relief can never be

granted. 

ARS  25/29

-WP-12747-2025.DOC

50.Where a strong prima facie case of the present nature is made out

and the refusal to grant interim relief would amount to non-suitting the

Plaintiff at the threshold and the injury likely to be suffered by the

Plaintiff due to the refusal of the interim relief is such that it cannot be

compensated at a later stage even if the Court were to eventually decree

the suit, in such rare cases, the Court would be justified in granting

interim relief which partakes the character of final relief. 

51.A useful reference in this context can be made to the judgment of

the Supreme Court in the case of  Deoraj Vs State of Maharashtra &

Ors,

7

 wherein the following observations were made:

“12.  Situations emerge where the granting of an interim

relief would tantamount to granting the final relief itself.

And then there may be converse cases where withholding of

an interim relief would tantamount to dismissal of main

petition itself; for, by the time the main matter comes up for

hearing there would be nothing left to be allowed as relief to

the petitioner though all the findings may be in his favour. In

such cases the availability of a very strong prima facie case   —   

of a standard much higher than just prima facie case, the

considerations   of   balance   of   convenience   and   irreparable

injury forcefully tilting the balance of case totally in favour

of the applicant may persuade the Court to grant an interim

relief though it amounts to granting the final relief itself. Of

course, such would be rare and exceptional cases. The Court

would   grant   such   an   interim   relief   only   if   satisfied   that

withholding of it would prick the conscience of the Court

and do violence to the sense of justice, resulting in injustice

7  (2004) 4 SCC 697.

ARS  26/29

-WP-12747-2025.DOC

being perpetuated throughout the hearing, and at the end

the Court would not be able to vindicate the cause of justice.

Obviously   such   would   be   rare   cases  accompanied   by

compelling circumstances, where the injury complained of is

immediate and pressing and would cause extreme hardship.

The conduct of the parties shall also have to be seen and the

Court may put the parties on such terms as may be prudent.”

(emphasis supplied)

52.  It is true, the aforesaid principles enunciated in the case of

Deoraj (Supra) may not have universal application. One additional fact

or absence thereof may make a world of difference. However in the

facts of the case at hand, in the considered view of this Court, a very

strong 

prima case for the grant of interim relief which has the trappings

of the final relief is made out. In the event of refusal to grant an

injunction restraining the Defendants from causing obstruction to the

laying of the underground cable, the loss that would be occasioned to

the Plaintiff would be plainly irreparable. At the same time, to balance

the equities, appropriate conditions can be imposed so as to facilitate

the moulding of reliefs at the final decision of the suit. If eventually the

Court come to the conclusion that, the Plaintiff was not entitled to lay

the cable through the disputed stretch of land, the Court ought to be in

a position to adequately compensate the Defendants. 

53.It   would   thus   be   in   the   fitness   of   things   to   direct   that   the

underground cable be laid strictly in accordance with the permissions

ARS  27/29

-WP-12747-2025.DOC

granted   by   the   concerned   Authorities   and   by   resorting   to   HDD

(horizontal   directional   drilling)   boring   method   with   the   minimum

possible damage to the land underneath which the cable is to be laid,

and direct the Plaintiff to deposit an amount of Rs.20,00,000/- before

the trial Court, by way of security for the due payment of compensation

which the Civil Court may order the Plaintiff to pay to the Defendants, if

ultimately the Plaintiff fails. 

54.Hence, the following order:

: O R D E R :

(i)  The Petition stands allowed.

(ii) The impugned order dated 30

th

 August 2025 as well as the order

dated 12

th

 July 2024 passed by the learned Civil Judge, rejecting the

Application for temporary injunction stands quashed and set aside.

(iii) The application for  temporary injunction (Exhibit “5”) stands

allowed   in   terms   of   prayer   clause   (a)   subject   to   the   following

conditions:

(a) The work of laying underground cable shall be carried out in

scrupulous   compliance   with   the   conditions   subject   to   which   the

permissions have been granted by the concerned Authorities and by

following   the   HDD   (horizontal   directional   drilling)   boring   method,

causing  minimum possible damage to the land beneath which the cable

is proposed to be laid. 

ARS  28/29

-WP-12747-2025.DOC

(b) The Plaintiff shall deposit a sum of Rs.20,00,000/- before the trial

Court by way of security for the compensation which the trial Court

may award to the Defendants in the event the Plaintiff fails. 

(c) The trial Court shall invest the said amount of Rs.20,00,000/- in

an interest bearing account and the said amount shall abide the final

outcome of the suit.

(d) By way of abundant caution, it is clarified that the consideration

was confined to the entitlement of the Plaintiff for temporary injunction

and any of the observations hereinabove shall not influence the final

adjudication of the suit.

(e) In the circumstances, there shall be no order as to costs.  

(f) Rule is made absolute to the aforesaid extent. 

[N. J. JAMADAR, J.]

ARS  29/29