Neetu And Others vs State Of U.P. Thru. Its Prin. Secy. ...
2022 Latest Caselaw 5528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 3808 of 2022
 

 
Petitioner :- Neetu And Others
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Energy, Civil Secrt. U.P. Lko. And Others
 
Counsel for Petitioner :- Mukesh Kumar Maurya,Anil Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Amit Sharma
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

Hon'ble Om Prakash Tripathi,J.

(1) Heard the learned counsel for the parties and perused the record.

(2) This petition has been filed by the petitioner praying for a direction to be issued to Opposite parties to consider the representation of the petitioner dated 27.03.2021 in accordance with law and awarding just and fair compensation to them on the death of Surendra Kumar, as a result of faulty electricity line and current on 16.08.2020.

(3) Learned counsel for the petitioner has placed reliance upon a judgment of this Court in the case of Yash Pal Singh (Minor) & Another Vs. State of U.P. and others in Writ Petition No.6929 (MB) of 2014 decided on 24.04.2017.

(4) This petition is finally disposed of with a direction to the Opposite party no.3 to consider and pass appropriate reasoned and speaking order on the representation of the petitioner within a period of four weeks from the date a certified copy of this order is produced before him.

Order Date :- 28.6.2022

PAL