Punjab-Haryana High Court
Ramesh Saini vs Haryana Vidyut Prasaran Nigam Ltd. And ... on 14 February, 2017
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
220 CWP-21666-2015 (O&M).
Decided on: February 14, 2017.
Ramesh Saini
.. Petitioner(s)
VERSUS
HVPNL and others.
.. Respondent(s)
***
CORAM: HON'BLE MR.JUSTICE M.M.S.BEDI
***
PRESENT Ms.Sunita Gupta, Advocate, for
Mr.A.P.Bhandari, Advocate,
for the petitioner.
Mr.Kartar Singh Malik, Advocate,
for the respondents.
M.M.S. BEDI, J. (ORAL)
Petitioner through the instant petition has sought a direction to the respondents not to proceed with the erection and installation of 66 KV High Transmission Lines overhead the fruit tree garden of the petitioner.
In the reply filed, it has been undertaken that the above said installation has been completed as per the route plan and the land of the petitioner has not been used for erecting the said line.
In view of circumstances mentioned in the reply, this petition is dismissed as having rendered infructuous.
(M.M.S. BEDI) JUDGE February 14, 2017.
rka Whether speaking / reasoned Yes / No
Whether reportable: Yes / No
1 of 1
::: Downloaded on - 18-02-2017 19:11:36 :::