Uttar Haryana Bijli Vitran Nigam Ltd vs Balinder Singh And Anr
2024 Latest Caselaw 16003 P&H

Punjab-Haryana High Court

Uttar Haryana Bijli Vitran Nigam Ltd vs Balinder Singh And Anr on 2 September, 2024

                                       Neutral Citation No:=2024:PHHC:114389




CWP-14157-2022                                                         -1-

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

237                                            CWP-14157-2022
                                               Date of decision: 02.09.2024

Uttar Haryana Bijli Vitran Nigam Limited                     ...Petitioner

                                    Versus
Balinder Singh & another                                    ...Respondents

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

Present :    Mr. R.S. Longia, Advocate
             for the petitioner.

             Mr. D.K. Sharma, Advocate
             for respondent No.1.

VINOD S. BHARDWAJ, J. (Oral)

Challenge in the present writ petition is to the award dated

26.04.2022 (Annexure P-5) passed by respondent No.2-Permanent Lok

Adalat, Public Utility Services, Karnal, whereby the application submitted

by respondent No.1-consumer has been allowed and the petitioner has been

directed to release the requisite electricity connection to him.

Learned counsel appearing for respondent No.1 contends that

the petitioner-distribution licencee was not issuing the tubewell connection

and insisted upon obtaining "No Objection Certificate" from the remaining

co-sharers in the joint agricultural land. He contends that the abovesaid

issue has already been decided by this Court in CWP-26395-2017 titled as

'Jahid Hassan Vs. State of Haryana', decided on 21.03.2023.

Learned counsel for the petitioner-distribution licencee does

not dispute that the controversy is covered in favour of respondent No.1 by

the abovesaid judgment of this Court. He, however, contends that

respondent No.1's application was returned by the distribution licencee at

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Neutral Citation No:=2024:PHHC:114389

the relevant point of time and respondent No.1 would be required to submit

a fresh application.

Learned counsel for respondent No.1 contends that he shall

move a fresh application for release of tubewell connection and the

petitioner may be directed to take an expeditious action on such an

application as well as for release of the electricity connection.

The present writ petition is, accordingly, disposed of in view of

the judgment passed in Jahid Hassan's case(supra).

Needless to mention that respondent-applicant shall furnish a

fresh application to the petitioner-distribution licencee along with all

necessary particulars and deposit the requisite statutory charges. The

electricity supply to respondent No.1 shall be released within a period of

two months of him complying with the terms and conditions of the policy as

well as the regulations.

02.09.2024                                     (VINOD S. BHARDWAJ)
monika                                               JUDGE
             Whether reasoned/speaking:        Yes/No
             Whether reportable:               Yes/No




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