Jai Kishan Gupta vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 7316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 66633 of 2013
 

 
Petitioner :- Jai Kishan Gupta
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Ravi Sahu
 
Counsel for Respondent :- C.S.C.,Dr. S.K. Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Petitioner seeks a writ of mandamus commanding the respondent nos. 3 and 4 to provide electrical energy to the petitioner's House situate at 127/T-13 Vinova Nagar, Juhi, District Kanpur Nagar.

Learned counsel for the respondent points out that for obtaining separate electricity connection a detail procedure has been prescribed under the Electricity Code, 2005 and the application is to be submitted in that regard in the prescribed proforma and certain amounts are required to be deposited. Petitioner has not complied with the conditions so prescribed.

In view of the aforesaid we see no good ground to issue any positive mandamus as has been prayed for. 

However, liberty is granted to the petitioner to comply with the statutory requirements and submit an application complete in all respects for electricity connection being provided.  On such an application being filed by the petitioner, the  competent authority shall  consider and decide the in accordance with law.

The writ petition is disposed of.

Order Date :- 5.12.2013

Priyanka