Ramchanadra Devkishan Nagda vs State Of Rajasthan
2021 Latest Caselaw 15591 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 13540/2021

Ramchanadra Devkishan Nagda S/o Devkishan Nagda, Aged About 62 Years, Kanchan Nivas, Opposite Mela Ground, Bapu Nagar, Deogarh, Rajsamand, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Department Of Energy, Jaipur Rajasthan.

2. Ajmer Vidhyut Vitran Nigam Limited, Through Its Executive Engineer Ajmer, Rajasthan.

3. Ajmer Vidhyut Vitran Nigam Limited, Through Additional Engineer Devgarh, Tehsil Devgarh District Rajsamand Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate with Mr. Devesh Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

Learned counsel for the petitioner has submitted that

the respondent - AVVNL (for short 'Nigam') has executed

an agreement with the petitioner and as per the said

agreement, the respondent - Nigam cannot provide

electricity connection from the feeder of the petitioner for

four years from the date of agreement i.e. 13.7.2020

(Annex.4). It is argued that when the respondent -

(2 of 2) [CW-13540/2021]

Nigam has tried to give electricity connection to some

other person from the said feeder, the petitioner

approached the Permanent Lok Adalat, Rajsamand (for

short 'the PLA'), where the respondent - Nigam has given

an undertaking that it will not provide electricity

connection to any other person till the dispute is resolved

by the PLA. It is also submitted that now the Presiding

Officer of the PLA has been retired and on account of

that, the application filed by the petitioner could not be

heard, however, in the meantime, the respondent -

Nigam is providing electricity connection to another

person, which is in violation of the terms and conditions

of the agreement executed between the petitioner and

the respondent - Nigam.

Issue notice. Issue notice of the stay petition also.

In the meantime, the respondent - Nigam is

restrained from providing electricity connection to any

other person in terms of the agreement dated 13.7.2020

(Annex.4), executed between the petitioner and the

respondent - Nigam.

(VIJAY BISHNOI),J

269-msrathore/-

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