Punjab-Haryana High Court
Jaswinder Kaur vs Pstcl And Ors on 21 January, 2015
Author: K. Kannan
Bench: K. Kannan
PANKAJ KUMAR
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT 12:40
2015.01.28
CHANDIGARH
CWP No.1073 of 2015
Date of Decision.21.01.2015
Jaswinder Kaur .......Petitioner
Versus
Punjab State Transmission Corporation Limited and others
......Respondents
Present: Mr. ADS Jattana, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. The provision for compensation for transmission lines for the loss that entails is available under the provisions of the Telegraph Act and without approaching the authorities in the manner provided under law, there cannot be a mandamus issued in the manner sought for.
2. The writ petition is disposed of with liberty given to the petitioner to take his redressal in the manner provided under other provisions of law.
(K. KANNAN) JUDGE January 21, 2015 Pankaj*