Punjab-Haryana High Court
Gurdeep Singh Son Of Shri Sohan Lal Anand vs Haryana State Electricity Board on 29 August, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.17937 of 1991 (O&M)
Date of Decision: 29.08.2011
Gurdeep Singh son of Shri Sohan Lal Anand, resident of
Chhachhroli Gate, Jagadhri District Yamuna Nagar.
... Petitioner
Versus
Haryana State Electricity Board, Shakti Bhawan, Sector-6,
Panchkula District Ambala through its Chairman and another.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present: None for the petitioner.
Mr. Girish Agnihotri, Advocate,
for the respondents.
*****
1. Whether reporters of local papers may be allowed to see
the judgment? NO
2. To be referred to the reporters or not? NO
3. Whether the judgment should be reported in the digest?
NO
K. KANNAN, J. (Oral)
The petition seeks for the releasing the electricity connection to the petitioner. There is no representation on behalf of the petitioner. The counsel appearing on behalf of the respondents is present in Court and ready. On the day when the writ petition was admitted on 26.03.1992, a Division Bench of this Court has directed to restore/grant new electricity connection on payment of `25,000/- and also furnishing security of immovable property for the balance amount demanded by the second respondent. A further direction had also been issued that on compliance of such directions, the respondents will restore/grant new connection to the petitioner within one week thereafter. The relief has worked itself and the writ petition is disposed of as having become infructuous.
AUGUST 29, 2011 ( K. KANNAN ) Rajan JUDGE