Punjab-Haryana High Court
Hardarshan Singh vs State Of Punjab & Others on 8 August, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-20018 of 2008
Date of Decision: August 08, 2008
Hardarshan Singh
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. A.S. Syan, Advocate, for the
petitioner.
. . .
AJAI LAMBA, J (Oral)
In this petition filed under Section 482 Cr.P.C., contention of the learned counsel for the petitioner is that respondent No.3 is not being allowed to perform the statutory duties. The petitioner is entitled to have electricity connection. The wires have been disconnected/ cut by Amrik Singh, Gurmail Singh, Phagun Singh and Gurmeet Singh. So much so, the Sub Divisional Officer, P.S.E.B., Sub Urban Sub Division, Doraha, Rampur, had to address a letter to the Incharge, Police Chwoki, Doraha, on these premises requesting him to send police help so that the officials of P.S.E.B. could connect the cable.
Contention of the learned counsel is that Crl. Misc. No. M-20018 of 2008 [2] despite the fact that letter, Annexure P-3, was addressed by the Sub Divisional Officer on 19.7.2008, however, till date, the connection could not be energised. The paddy crop of the petitioner would be destroyed in case there is further delay in the matter.
Direction is issued to the Senior Superintendent of Police, Police District Khanna, District Ludhiana, to ensure that the P.S.E.B. is
allowed to perform its statutory duties and appropriate protection is given to the officials of P.S.E.B. to discharge their duties.
Copy of this petition be treated as a representation and appropriate action be taken within one week of receipt of copy of this order.
The petition is disposed of.
(AJAI LAMBA)
August 08, 2008 JUDGE
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