Rajveer Sharma vs State Of U.P. & 2 Others
2013 Latest Caselaw 7413 ALL

Citation : 2013 Latest Caselaw 7413 ALL
Judgement Date : 11 December, 2013

Allahabad High Court

Rajveer Sharma vs State Of U.P. & 2 Others on 11 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 67828 of 2013
 

 
Petitioner :- Rajveer Sharma
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Balbir Yadav
 
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

The grievance of the petitioner in the matter of electricity connection being provided at his residence needs to be examined by respondent nos. 3 at the first instance.

In view of the aforesaid, writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before respondent nos. 3 within two weeks from today along with certified copy of this order. On such representation being made, respondent nos. 3 shall consider and decide the same by means of a reasoned speaking order, preferably within four weeks thereafter.

Order Date :- 11.12.2013

Priyanka