Partap Singh vs Punjab State Power Corporation Limited ...
2025 Latest Caselaw 1379 P&H

Punjab-Haryana High Court

Partap Singh vs Punjab State Power Corporation Limited ... on 24 January, 2025

                                   Neutral Citation No:=2025:PHHC:010754



CWP-18966
    18966-2020                                                                1
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(219)                                            CWP-18966-2020
                                                 Date of Decision : 24.01.2025

Partap Singh                                                 ...Petitioner

                                      Versus

PSPCL and others                                             ...Respondents



CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:     Mr. L.S. Mann, Advocate
             for the petitioner.

             Mr. Abhilaksh Grover, Advocate
             for respondents No.1 to 3-PSPCL.
                                       PSPCL.

             Mr. Karan Singh Verka, Advocate
             for respondent No.5.

                    ****
KULDEEP TIWARI,
        TIWARI J.(ORAL)

1. The instant petition is a misconceived motion, inasmuch as,

despite the petitioner being seized of an alternate and efficacious statutory

remedy for redressal of his h grievance, and without approaching the competent

authorities concerned, i.e. Consumer Grievance Redressal Forum (CGRF),

has sidetracked the said remedy, remedy and has straightway accessed this Court,

through instituting the instant writ petition.

2. In such circumstances, this Court refrains from exercising its

power,, as envisaged under Article 226/227 of the Constitution of India.

Accordingly the instant writ petition is disposed of Accordingly, of.

3. However, owever, liberty is reserved to the petitioner to approach the

competent authorities concerned, i.e. Consumer Grievance Redressal Forum

(CGRF), for the relief, as sought in the instant writ petition, within a period of

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Neutral Citation No:=2025:PHHC:010754

CWP-18966

30 days from the date of receipt of certified copy of this order/judgment.

4. In case, the petitioner ner approaches the authority concerned within

the stipulated stipulate period, the latter shall make an effort to decide the complaint

most expeditiously.

5. Disposed of accordingly.

(KULDEEP TIWARI) JUDGE

January 24, 2025 Manpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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