Battu Lal vs Uttar Haryana Bijli Vitran Nigam ...
2024 Latest Caselaw 18008 P&H

Punjab-Haryana High Court

Battu Lal vs Uttar Haryana Bijli Vitran Nigam ... on 26 September, 2024

                                     Neutral Citation No:=2024:PHHC:128284

  IN THE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
123




                                             CWP-24888
                                                   24888-2024 (O&M)
                                             Date of Decision: 26.09.2024.

BATTU LAL                                                        ... Petitioner

                                     Versus
UTTAR HARYANA BIJLI VITRAN NIGAM LIMITED AND
ANOTHER
                                  ... Respondent(s)

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

Present      Mr. Sunil K. Tandon, Advocate,
             (through video conference)
             for the petitioner.
                     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.60 Lakhs to the petitioner on account of death of Lallu Ram son of the petitioner due to electrocution.

Notice of o motion.

M Vivek Saini,, Advocate, enters appearance through video Mr. conference and accepts notice on behalf of the respondents/ respondents/UHBVNL. He submits that the present petition would be covered by the judgment passed by this Court in CWP-10196-2016 titled as "Sohrab Vs. State of Haryana and others"

" decided on 26.04.2024 along with other connected matters and therefore, the same may be disposed of accordingly accordingly.

Learned counsel for the petitioner submits that he has no objection in case the present petition is 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 judgment passed in the matter of "Sohrab Vs. State of Haryana and others" (supra).

September 26,

2 2024 (VINOD VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1