Jai Singh vs Bhakra Beas Management Board And Others

Sandeep Sharma, J

Learned counsel for the petitioner seeks permission to withdraw the present petition, with liberty to approach Deputy Commissioner Bilaspur, by way of a detailed representation, who in the event of receipt of representation, if any, made by the petitioner within one week, shall consider and decide the same in accordance with law, expeditiously, preferably within a period of ten days. Ordered accordingly. Needless to say, authority concerned, while doing needful in terms of Electricity Act, 2003, shall afford an opportunity of hearing to the petitioner and opposite party and pass a speaking order thereafter, within four weeks.

Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate court of law, if he still remains aggrieved. It is further clarified that act of shifting tower, if any, during pendency of the representation filed by the petitioner shall be subject to outcome of the representation.

The petition stands disposed of in the afore terms, alongwith all pending applications.