Ajit Singh Talwandi vs State Of Punjab And Others
2023 Latest Caselaw 9440 P&H

SANDEEP SETHI
2023.07.07 12:37

2023:PHHC:084261
CRWP-4020-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(208)
CRWP-4020-2023.
Date of Decision:-05.07.2023.
Ajit Singh Talwandi
beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Dinesh Kumar Prajapati, Advocate for the petitioner.
Mr. G.S. Dhillon, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed for issuance of a writ in the

nature of mandamus for directing respondent Nos.2 and 3 to protect the life and liberty of the petitioner and his family members at the behest of respondent Nos.4 to 12.

2. Learned counsel for the petitioner has vehemently argued that there is serious threat to the life and liberty of the petitioner and his son at the hands of the officials of the respondent-PSPCL Corporation as well as private respondent Nos.4 and 11.

3. Status report dated 30.05.2023 has already been filed by the State which transpires that there is some dispute with regard to the electricity connection of the petitioner, which is alleged to have been

withdrawing more than the sanctioned load and also some dispute with

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2023:PHHC:084261 CRWP-4020-2023

regard to the electricity connection of the son of the petitioner due to non- payment of the charges, though it has been submitted that the connection of the son of the petitioner has been restored after payment of the charges and the petitioner submits that as regards his electricity connection, he has approached the Consumer Court.

4. Counsel for the petitioner further submits that, in fact, there is a dispute with his neighbor Asha Singh and one of the respondents is working on contractual basis with PSPCL and he is manipulating all these frivolous litigations against the petitioner and his son.

5. Heard the learned counsel for the parties at length.

6. Apparently, there is no threat perception to the petitioner as of now, however, the petitioner is at liberty to approach the competent authorities, in case any such occasion arises and the authorities shall look

into the same, in accordance with law.

7. Disposed of, at this stage.

(ALOK JAIN) JUDGE July 05, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.07.07 12:37

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