Suman Arora vs Uttarakhand Power Corporation Ltd

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought the following reliefs:-

i) To issue a writ in the nature of mandamus thereby directing the respondent to issue the electricity connection in the name of the petitioner for

domestic use.

ii) Issue a writ in the nature of mandamus thereby to decide the representation of the petitioner by passing the reasoned and speaking order within the

stipulated time of 15 days.

There is a dispute regarding ownership over the house in which petitioner resides; the electricity supply to the said house appears to be

disconnected. Now, petitioner seeks a direction to the authorities to issue electricity connection in her name.

Having regard to the relief claimed in the writ petition, this Court thinks that ends of justice would be met if the petitioner makes a representation to

the competent authority. If such a representation is made within two weeks from today, the Competent Authority i.e. Executive Engineer of the

concerned Electricity Distribution Division shall consider the same and take appropriate decision, in accordance with law, within four weeks

thereafter. It goes without saying that while taking decision, the Competent Authority shall hear all the stakeholders.

With the aforesaid observation and direction, the writ petition stands disposed of finally.