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Vikas Kumar vs Executive Engineer, Electricity Distribution Division

Uttarakhand High Court · Decided on 21 June 2021 · Citation: (2021) 06 UK CK 0072

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 1448 Of 2018
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Judgment

10 paragraphs · 179 words

Manoj Kumar Tiwari, J

1.

By means of this writ petition, petitioner wants his electricity connection to be restored at the rented premises.

2.

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

(i) Issue a writ, order or direction in the nature of mandamus directing the respondent to connect the electricity in the rented premises of the petitioner.

3.

The writ petition was filed in the month of May, 2018. No counter affidavit has been filed by the respondents till today. Moreover, there is no

representation of the parties today.

4.

Having regard to the innocuous prayer made by the petitioner, the writ petition is disposed of with liberty to the petitioner to approach the Executive

Engineer, Electricity Distribution Division (Urban), Uttarakhand Power Corporation Ltd. Roorkee, District Haridwar within a period of three weeks

from today. If such a representation is made within stipulated time, the Executive Engineer shall consider the same, in accordance with law, within

three weeks thereafter. It goes without saying that while taking decision, the Executive Engineer shall hear all the stakeholders.