Punjab-Haryana High Court
Ajmer Singh vs Pspcl And Anr on 7 April, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
223-12197
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.12197 of 2015(O&M)
Date of Decision:07.04.2016
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Ajmer Singh
. . . .Petitioner
Versus
Punjab State Power Corporation Limited and another
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.H.S. Saini, Advocate, for the petitioner.
Ms.Meena Bansal, Advocate, for the respondents.
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RAKESH KUMAR JAIN, J. (ORAL)
This petition is filed for seeking a writ in the nature of mandamus, directing the respondents to provide electricity connection to the petitioner.
After notice, the respondents have filed the reply in which it is averred that the petitioner has not applied for connection properly, therefore, the connection has not been released.
Learned counsel for the petitioner submits that he would make proper application for grant of electricity connection, which may be ordered to be decided by the respondents in a specified time.
Learned counsel for the respondents has not raised any objection.
In view thereof, the present petition is hereby disposed of with a direction that in case the petitioner filed a proper application to the respondents for grant of electricity connection within a period of one week, the said application shall be considered objectively and be decided within a week thereafter and the electric connection may be released, in accordance with law.
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