Rajasthan High Court - Jodhpur
Ramesh Kumar vs Chunni Lal on 11 October, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
IN THE HIGH COURT OF JUDICATURE OF RAJASTHAN AT
JODHPUR
ORDER
S.B. CIVIL WRIT PETITION NO. 11107/2012 (Ramesh Kumar Vs. Chunni lal & Ors) Date of Order :: 11.10.2012 HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Sandeep Shah, for the petitioner.
Heard learned counsel for the petitioner. After perusing the order impugned, I am not inclined to interfere in the order impugned for the reason that JVVNL is not party to the civil suit, therefore, for seeking direction against the said company, petitioner is not required to file a separate writ petition for electricity connection. Accordingly, the writ petition is dismissed. However, the petitioner will be at liberty to file a separate writ petition for the aforesaid relief.
(GOPAL KRISHAN VYAS), J.
Bjsh