Allahabad High Court
Krishna Chandra Tiwari vs State Of U.P. And 2 Others on 11 November, 2019
Bench: Bala Krishna Narayana, Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 36459 of 2019 Petitioner :- Krishna Chandra Tiwari Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Harish Kumar Tripathi Counsel for Respondent :- C.S.C.,Kapil Dev Singh Rathore Hon'ble Bala Krishna Narayana,J.
Hon'ble Vivek Varma,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 and 2 and Sri Kapil Dev Singh Rathore, learned counsel for the respondent no. 3.
The instant writ petition has been filed by the petitioner with the following prayer to :-
(a) issue a writ, order or direction in the nature of mandamus commanding the respondent no. 2 to decide the Case (Appeal) No. 01420/2018 (Computer Case No. C20180500000 1420) (Krishna Chandra Tiwari Vs. State of U.P.) under Section 127 of the Electricity Act, 2003 before him since 02.08.2018 within stipulated period which may be fixed by this Hon'ble Court.
(b) pass such other and further order which this Hon'ble Court may deem fit and proper and in the circumstances of the case.
(c) award costs of the writ petition in favour of the petitioner.
In view of the above, without expressing any opinion on the merits of the case, the writ petition is disposed of with a direction to respondent no. 2 to consider and decide the Case (Appeal) No. 01420/2018 (Computer Case No. C20180500000 1420) (Krishna Chandra Tiwari Vs. State of U.P.) strictly in accordance with law by a reasoned and speaking order as expeditiously as possible, preferably within a period of four months from the date of production of certified copy of this order before him.
Order Date :- 11.11.2019 KS