Allahabad High Court
Firoz Khan vs Permanent Lok Adalat Moradabad And 3 ... on 1 July, 2025
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:100772 Court No. - 33 Case :- WRIT - C No. - 16553 of 2025 Petitioner :- Firoz Khan Respondent :- Permanent Lok Adalat Moradabad And 3 Others Counsel for Petitioner :- S.M. Iqbal Hasan Counsel for Respondent :- Pranjal Mehrotra Hon'ble Prakash Padia,J.
1. Heard Sri S. M. Iqbal Hasan, learned counsel for the petitioner and Sri Pranjal Mehrotra, learned counsel for the respondents no. 2, 3 & 4.
2. The present writ petition has been filed challenging the order dated 02.05.2025 passed by the Permanent Lok Adalat, Moradabad in Case No.39 of 2025 by which application for grant of interim relief has been rejected.
3. It appears from perusal of the record that a provisional assessment bill was issued to the petitioner by the respondent-Electricity Department for a sum of Rs.55,53,288/-, which was subsequently amended to the tune of Rs.29,20,114/-. Aggrieved against the aforesaid an application for grant of interim relief was filed by the petitioner in his pending case before the concerned Permanent Lok Adalat, Moradabad. The aforesaid application was rejected on 02.05.2025 on the ground that the Permanent Lok Adalat has no power to grant ex-parte interim relief.
4. It is argued by counsel for the petitioner that the order dated 02.05.2025 passed by the Permanent Lok Adalat by which the application for grant of interim relief was rejected is per-se illegal in view of the law laid down by the High Court of Punjab & Haryana at Chandigarh in CWP-10661 of 2021(Uttar Haryana Bijli Vitran Nigam Ltd. and Ors. Vs. Shyam Lal and another) along-with connected matters decided on 02.11.2022.
5. On the other hand Sri Pranjal Mehrotra, learned counsel for the respondents no. 2, 3 & 4 placed reliance upon a judgement and order passed by this Court in the case of M/s Torrent Power Ltd. Vs. State of U.P. and others reported in 2014 (1) ADJ 563.
6. Heard learned counsel for the parties and perused the records.
7. With the consent of counsel for the parties present writ petition is being disposed of at the admission stage itself.
8. In view of the facts and circumstances of the case, present writ petition is disposed of directing the petitioner to deposit a sum of Rs.8,00,000/- (eight lacs) with the respondent no.4-Executive Engineer, Vidyut Vitran Khand-Sambhal, City and District Sambhal within a period of one month from today, thereafter, the Permanent Lok Adalat, Moradabad is directed to decide the aforesaid case expeditiously and positively within a period of six months from today.
9. Till the decision is taken in the aforesaid case by the Permanent Lok Adalat, Moradabad, no coercive action be taken against the petitioner.
10. Registrar (Compliance) is directed to communicate copy of this order to respondent no.1-Permanent Lok Adalat, Moradabad, through District Magistrate, Moradabad within three days.
Order Date :- 1.7.2025 Pramod Tripathi