Smt. Manju Gupta & Another vs State Of U.P. & 5 Others
2017 Latest Caselaw 534 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 9530 of 2017
 
Petitioner :- Smt. Manju Gupta & Another
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Satyendra Narayan Singh
 
Counsel for Respondent :- C.S.C.,Gautam Kumar Banerji,Mrs. Swati Agarwal,Sneh Lata Sharma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

The Court has been orally informed  that on the basis of the report of Additional District  Magistrate about illegal drawal of  electricity energy, F.I.R has been lodged. 

The Court has been further informed that the supply of the electricity energy has been disconnected and appropriate  action in terms of  Section  135 of the Electricity  Act, 2003 shall be taken.

The matter shall be listed next on 17.5.2017, by which date  the District Magistrate as well as the Executive Engineer, Purvanchal Vidyut Vitran Nigam, Ltd, Allahabad shall file their respective  affidavits disclosing  the status of the proceedings  so taken.

Learned counsel for the petitioner is permitted to implead the Executive Engineer, Purvanchal Vidyut Vitran Nigam, Ltd, Allahabad, as respondent No.7  during  the course of the day.

(Rekha Dikshit,J) (Arun Tandon,J)

Order Date :- 11.5.2017

G.S