Hasina And Another vs The State Of Punjab And Others
2024 Latest Caselaw 15983 P&H

Punjab-Haryana High Court

Hasina And Another vs The State Of Punjab And Others on 2 September, 2024

                                     Neutral Citation No:=2024:PHHC:113676

  IN THE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
113




                                             CWP-21610
                                                   21610-2024 (O&M)
                                             Date of Decision: 02.09.2024.

HASINA AND ANOTHER                                               ... Petitioners

                                     Versus
THE STATE OF PUNJAB AND OTHERS
                             S
                                                                 ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.

Present      Ms. Malkiat Kaur, Advocate,
             M
             for the petitioners.
                     petitioner

VINOD S. BHARDWAJ, J (ORAL).

The present writ petition has been filed under Article Articles 226/227 of the Constitution of India, 1950, seeking issuance of a writ in the nature of mandamus directing the respondents to pay compensation of Rs.50 Lakhs to the petitioners petitioner on account of death of Abeed Abeed, son of the petitioners due to electrocution.

Notice of motion.

Ms. Niharika Sharma, AAG, Punjab, accepts notice on behalf of respondent No.1-State No.1 and Mr. Jatinder Singh Gill, Advocate, accepts notice on behalf of the respondents No.2 to 44/PSPCL.

This Court while addressing identical facts in CWP CWP-11626-

023 titled as "Paramjeet Paramjeet Singh Vs. Punjab State Power Corporation Limited and another" decided on 15.12.2023 with other connected matters has already passed a comprehensive judgment.

Learned counsel for the parties are ad idem that the present writ petition etition can be disposed of in terms of the aforesaid judgment.

Accordingly with the consent of the parties, the present writ petition is disposed of in terms of "Paramjeet Paramjeet Singh Vs. Punjab State Power Corporation Limited and another" (supra).

September 02,
          0 2024                                  (VINOD
                                                   VINOD S. BHARDWAJ)
raj arora                                                  JUDGE
          Whether speaking/reasoned               : Yes/No
          Whether reportable                      : Yes/No

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