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M/s Naruma Industries Priviate Limited vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 3 June 2026 · Citation: (2026) 06 UK CK 0107

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Miscellaneous Single No. 1530 Of 2026
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Judgment

8 paragraphs · 328 words

Pankaj Purohit, J

1.

Petitioner has filed the present writ petition on the premise that the petitioner was granted a licence for setting up a compressed bio-gas plant at Village Tughalpur, Tehsil Laksar, District Haridwar. All formalities for establishing the said plant have been completed, and the said plant is being run by the petitioner on diesel. Petitioner applied for an electricity connection with respondent no.2 on 18.09.2025 and also deposited Rs.40 lakhs towards the expenses for laying the electricity line for the said plant. However, despite the lapse of a period of nine months, the said electricity line has not reached the plant.

2.

Learned counsel for the petitioner submits that a major portion of the electricity line has been completed except for about 500 metres, which falls within Village Tughalpur, owing to the protest by the villagers, who stated that they would not permit an 11,000 KVA line over the land of their village. Petitioner prayed for a writ of mandamus directing the respondents to complete the work expeditiously within a stipulated period.

3.

Parties are ad idem that a meeting was held by the department with the villagers on 27.05.2026, and in the said meeting, villagers of Tughalpur agreed to allow the electricity line. However, according to the villagers, it should be laid underground through their village.

4.

Learned counsel for the State/respondent has also admitted the said settlement before this Court and submitted that an agreement has been arrived at between the department and the villagers for laying an underground electricity line in Village Tugalpur. The State Counsel as well learned counsel for respondent no.2 has produced the instructions before this Court, which are taken on record.

5.

In such view of the matter, respondent- department is directed to complete the work within 15 days from the date of production of a certified copy of this order.

6.

Accordingly, writ petition is disposed of finally.

7.

Pending application, if any, stands disposed of accordingly.