Jhakri vs The State Of U.P. Thru Secy. And ...
2012 Latest Caselaw 1808 ALL

Citation : 2012 Latest Caselaw 1808 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Jhakri vs The State Of U.P. Thru Secy. And ... on 16 May, 2012

Bench: R.K. Agrawal, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 24072 of 2012
 

 
Petitioner :- Jhakri
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Pawan Kumar
 
Respondent Counsel :- C.S.C.,R.K. Srivastava
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Mushaffey Ahmad,J.

The petitioner may approach Purvanchal Electricity Distribution Corporation Limited, Gorakhpur and find out as to what documents are required for claiming compensation upon an application being made. Respondent No. 4 shall provide necessary details of the documents, which are required for settling the claim of compensation.

The writ petition stands disposed of.

Order Date :- 16.5.2012

Sazia

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