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Kaushlendra Pratap Singh vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 28830 ALL

Citation : 2023 Latest Caselaw 28830 ALL
Judgement Date : 16 October, 2023

Allahabad High Court
Kaushlendra Pratap Singh vs State Of U.P. Thru. Prin. Secy. ... on 16 October, 2023
Bench: Vivek Chaudhary, Manish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:67712-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 6678 of 2023
 

 
Petitioner :- Kaushlendra Pratap Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Energy Govt. Of U.P. Lko. And Others
 
Counsel for Petitioner :- Arvind Kumar
 
Counsel for Respondent :- C.S.C.,Manish Jauhari 
 
and 
 
Case :- WRIT - C No. - 8189 of 2023
 
Petitioner :- Pramod Kumar
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Energy, Lucknow And Others
 
Counsel for Petitioner :- Chandra Shekhar Pandey,Ashish Kumar Singh,Atul Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Manish Jauhari
 
and 
 
Case :- WRIT - C No. - 7069 of 2023
 
Petitioner :- Dinesh Kumar Mishra
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Of Energy Lko And 2 Others
 
Counsel for Petitioner :- Ram Kumar Singh,Atul Kumar Mishra,Vishwas Shukla
 
Counsel for Respondent :- C.S.C.,Manish Jauhari
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

There is a common dispute involved in the the aforesaid petitions, thus, they all are decided by this judgment.

Petitioner in Writ C No. 6678 of 2023 has applied for electricity connection for his tube-well for which it appears that electricity wires are coming from neighboring plots. The remaining two petitioners are neighboring farmers, who have objected to the said line.

These disputes are not to be decided by the High Court but by the appropriate authority of the Electricity Department.

Let all the three parties appear before the Executive Engineer, Electric Supply Second Phase of Madhyanchal Vidyut Vitaran Nigam Limited, Ram Nagar, Barabanki, who shall hear all the parties concerned and pass appropriate orders within a period of three weeks from the production of certified copy of this order.

It goes without saying that State and Police authorities shall fully support the Executive Engineer concerned in execution of the orders.

Writ petition is disposed of.

(Manish Kumar,J) (Vivek Chaudhary,J)

Order Date :- 16.10.2023

Ashish

 

 

 
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