Punjab-Haryana High Court
Gurbax Singh And Others vs Punjab State Power Corporation Ltd. & ... on 30 August, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.15433 of 2010
Date of Decision : August 30, 2010.
Gurbax Singh and others .....Petitioners
versus
Punjab State Power Corporation Ltd. & another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Kewal Singh, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners, who are electricity consumers of the respondent-Corporation, allege harassment at the hands of respondent No.2. In this regard, the petitioners are said to have made a representation dated 5.8.2010 (Annexure P-4) before respondent No.2 but there is no response thereto from any quarter.
Having heard learned counsel for the petitioners, however, without expressing any views on the merits of the allegations, I deem it appropriate to dispose of this writ petition with a direction to respondent No.1 to look into the grievances of the petitioners and redress the same by passing a speaking order on their aforesaid representation dated 5.8.2010 C.W.P.No.15433 of 2010 2 (Anne4xure P-4), preferably within a period of two months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
August 30, 2010 (SURYA KANT) Mohinder JUDGE