Allahabad High Court
Nathu Singh vs State Of U.P. And 4 Others on 6 August, 2021
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 16705 of 2021 Petitioner :- Nathu Singh Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sonu Kumar Tiwari Counsel for Respondent :- C.S.C.,Alok Mishra Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Mrs. Sadhna Rani (Thakur),J.
Shri Alok Mishra, learned counsel has put in appearance on behalf of the respondents.
The writ petition is filed with the following relief:
"A- To issue a writ, order or direction in the nature of mandamus restraining the electricity department from installation of electric pole in the mid of Gata no.135 situated in village Ummedpur, Badhanu, Saindrarau, District Hathras which is the original holding of the petitioner."
Learned counsel for the respondents submits that the respondents concerned are entitled to erection/fixing of pole for installing transmissions light for conducting electricity. He further states that under the provisions of Rule 3 of the Works of Licensees Rules, 2006, the District Magistrate or the Commissioner of Police or the authorized officer is empowered to take steps after considering the objections/representation made by the persons, who are owners or occupier of the land.
Accordingly, the writ petition is disposed of with the direction that in case, the petitioner approaches the authority concerned, he shall take an appropriate decision, in accordance with law considering the grievances of the petitioner in an expeditious manner.
Order Date :- 6.8.2021 Harshita