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Telegraph Act (13 of 1885) , S.10, S.16— Installation of electricity line - Challenge as to - Plea that opposite party is trying to draw electricity line on existing routes and also on property of petitioner which was denied in earlier writ petition - Directions upon Deputy Commissioner to consider earlier petition and dispose of matter within twelve weeks - Till disposal of matter, opposite party directed not proceed with installation work of 66KV electricity line in petitioners' land. (Para 7)