Punjab-Haryana High Court
Balwant Singh And Anr vs Pspcl And Ors on 3 December, 2014
Bench: Surya Kant, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
LETTERS PATENT APPEAL No.1993 of 2014 (O&M)
Date of Decision: December 03, 2014
Balwant Singh and another .....Appellants
versus
Punjab State Power Corporation Limited and others ...Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE ANUPINDER SINGH GREWAL.
Present : Mr.Ashok Jindal, Advocate, for the appellants.
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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)
This letters patent appeal is directed against the order dated 14.10.2014 passed by learned Single Judge whereby authorities of the Punjab State Power Corporation Limited have been directed to release electricity connection in favour of respondent No.6, if need be, by taking police help and protection, for the installation of electric polls in the agricultural fields of the appellants.
It is obvious from the order of learned Single Judge that the appellants have been resisting the installation of electric polls in their fields, which compelled respondent No.6 to approach this Court.
Learned counsel for the appellants submits that as such they have no objection against the release of electric connection in favour of respondent No.6 through an alternative route as suggested in the site-plan (Annexure A-1) MOHINDER KUMAR 2014.12.05 11:34 I attest to the accuracy and authenticity of this document Chandigarh LPA No.1993 of 2014 (O&M) [2] now placed on record alongwith this appeal. Learned counsel, however, fairly submits that no such site plan was relied upon before the learned Single Judge.
In this view of the matter, while we cannot entertain a new plea sought to be raised in this appeal, the appellants may move an application before the learned Single Judge to make out a case that the alternative route as suggested by them, would not cause any prejudice to either of the parties.
With liberty aforementioned, the appeal stands dismissed.
(SURYA KANT)
JUDGE
December 03, 2014 (ANUPINDER SINGH GREWAL)
Mohinder JUDGE
MOHINDER KUMAR
2014.12.05 11:34
I attest to the accuracy and
authenticity of this document
Chandigarh
CM No.4199 of 2014 in
LPA No.1993 of 2014
***
Balwant Singh and another
versus
Punjab State Power Corporation Limited and others *** Present: Mr.Ashok Jindal, Advocate, for the applicant-appellants.
**** For the reasons mentioned in the application, the same is allowed subject to all just exceptions and delay of 19 days in filing the appeal is condoned.
CM stands disposed of.
(SURYA KANT)
JUDGE
December 03, 2014 (ANUPINDER SINGH GREWAL)
Mohinder JUDGE
MOHINDER KUMAR
2014.12.05 11:34
I attest to the accuracy and
authenticity of this document
Chandigarh