Punjab-Haryana High Court
Lakhbir Singh vs Pspcl And Anr on 28 August, 2015
Author: Paramjeet Singh
Bench: Paramjeet Singh
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CWP No.6456 of 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.6456 of 2015
Date of decision: 28.08.2015
Lakhbir Singh
....Petitioner
Versus
Punjab State Power Corporation Limited and another
....Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the 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 ?
Present: - Mr. H.S. Saini, Advocate, for the petitioner.
Mr. N.S. Sodhi, Advocate, for the respondents.
PARAMJEET SINGH, J. (ORAL)
Instant writ petition under Articles 226/227 of the Constitution of India has been filed for issuance of a writ in the nature of mandamus directing the respondent-authority to release electricity connection to the petitioner without any further delay.
In pursuance of notice of motion, respondents have filed written statement, same is taken on record. It is averred in the reply that cause of the petitioner is pre-mature as he has never approached the respondents for electricity connection nor has filled up requisite forms. Therefore, present writ petition is liable to be dismissed.
In view of the reply filed by respondent, writ petition is liable to be dismissed. However, since similarly situated persons have been RAVINDER SINGH 2015.08.31 09:10 I attest to the accuracy and authenticity of this document -2- CWP No.6456 of 2015 given electricity connection, if petitioner applies for connection in a proper form, same shall be considered in accordance with law expeditiously.
Disposed of with above observation.
(Paramjeet Singh) Judge August 28, 2015 R.S. RAVINDER SINGH 2015.08.31 09:10 I attest to the accuracy and authenticity of this document