Laxmi Devi vs U.P. Power Corporation Ltd. Thru ...
2017 Latest Caselaw 5278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 46077 of 2017
 

 
Petitioner :- Laxmi Devi
 
Respondent :- U.P. Power Corporation Ltd. Thru M.D. And 4 Others
 
Counsel for Petitioner :- Chandravir Singh Raghuvan,Rajendra Kumar Singh
 
Counsel for Respondent :- Chandan Agarwal
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Jayant Banerji,J.

The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of the writ petition is that either a fresh connection may be issued in the name of the petitioner by the respondent-Paschimanchal Vidyut Vitran Nigam Limited or the connection in the name of the earlier holder may be transferred in the name of the petitioner.

It transpires that a communication dated 18 January 2017 has been sent to the petitioner requiring him to submit papers in the prescribed formant.

Sri Chandan Agarwal, learned counsel appearing for the respondents states that in case the petitioner submits the papers in prescribed format, a decision shall be taken at an early date.

The writ petition is, accordingly, disposed of with a direction to the Sub Divisional Officer that in case the petitioner submits the papers in the prescribed format, a decision shall be taken expeditiously and preferably within a period of two months from the date of filing of the papers with a certified copy of the order.

It is made clear that the Court has not adjudicated on the merits of the claim of the petitioner and it would be for the Sub Divisional Officer to decide it in accordance with law.

Order Date :- 9.10.2017

Akram

(Dilip Gupta,J.)

(Jayant Banerji,J.)