Punjab-Haryana High Court
Rakesh Kumar vs Pspcl And Anr on 21 December, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
135 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 26747 of 2015
Date of Decision: 21.12.2015
RAKESH KUMAR
..... Petitioner
VERSUS
PUNJAB STATE POWER CORPORATION LIMITED AND ANOTHER
...... Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Ashok Giri, Advocate
for the petitioner.
DEEPAK SIBAL J. (ORAL)
The legal notice dated 02.11.2015 (Annexure P-5) issued on behalf of the petitioner to the respondent-Punjab State Power Corporation Limited shall be considered by respondent No.2 and an appropriate order would be passed thereupon. Respondent No.2 will also consider whether there is any similarity of circumstances as was addressed by this Court in CWP No.16387 of 2012 titled as "Simran Chahal vs. Punjab State Power Corporation Limited" decided on 31.08.2012. If there exists no impediment for grant of electricity connection, the same shall be issued as per law within a period of four weeks from the date of receipt of certified copy of this order.
The writ petition is disposed of in the above terms.
(DEEPAK SIBAL) JUDGE 21.12.2015 rittu RITTU 2015.12.22 15:27 I attest to the accuracy and integrity of this document