Shiv Prasad vs State Of U.P., Thru. Secretary, ...
2011 Latest Caselaw 1622 ALL

Citation : 2011 Latest Caselaw 1622 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Shiv Prasad vs State Of U.P., Thru. Secretary, ... on 11 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4467 of 2011
 

 
Petitioner :- Shiv Prasad
 
Respondent :- State Of U.P., Thru. Secretary, Deptt. Of Electricity & Ors.
 
Petitioner Counsel :- K.K. Verma
 
Respondent Counsel :- C.S.C.,Kapil Misra
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

Submission of learned counsel for the petitioner is that the electricity was disconnected in the year 1991 but even then the opposite parties are sending bill to the petitioner.

Accordingly, we dispose of the writ petition with liberty to the petitioner to represent his cause before opposite party no. 3, who shall look into the matter and take a decision by passing a speaking and reasoned order expeditiously, say within a period of two months from the date of production of certified copy of this order.

Till two months or till the disposal of representation, which ever is earlier, status quo as it exists today shall be maintained by the parties.

Subject to above, the writ petition stands disposed of.

Order Date :- 11.5.2011

Rizvi