Punjab-Haryana High Court
Simran Chahal vs Punjab State Power Corporation Ltd on 31 August, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
CWP no.16387 of 2012(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP no.16387 of 2012(O&M)
Date of decision : 31.08.2012
Simran Chahal
....Petitioner
Versus
Punjab State Power Corporation Ltd.
...Respondent
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr.Vishal Sharma, Advocate for the petitioner
Mr. Rajiv Verma, Advocate for the respondent
MAHESH GROVER, J.
Reply on behalf of the respondent has been filed in the Court today and the same is taken on record. A copy thereof has been supplied to the counsel opposite.
Learned counsel for the petitioner contends that there was a dispute regarding the membership of the society regarding which a committee was constituted. He has further contended that in so far as petitioner is concerned, there is no dispute about the membership of the society and the allotment of the flat and that her name does not figure in the report of the committee in which list of the disputed members and the consequent allotment of flats to them. He thus contends that there is no impediment in the way of the respondents to grant her the electricity connection.
The respondents in turn have stated that there is a contempt petition preferred by some of the persons alleging the violation of the orders of this Court where they had granted the electricity connection to CWP no.16387 of 2012(O&M) 2 some of the members of the society.
Having regard to the aforesaid, when the petitioner contends that the flat allotted to her as also the membership of the society is not in dispute, I am of the considered opinion that the respondents should not have any difficulty in releasing the electricity connection to the petitioner. The writ petition is, therefore, disposed of with a direction to the respondents to verify the fact as to whether the petitioner's membership as also the consequential allotment is free from any dispute and in the eventuality of being do, release the electricity connection to her within a period of 10 days from the date of receipt of the certified copy of this order.
Disposed of.
August 31, 2012 (Mahesh Grover) rekha Judge