Ram Kumar vs The State Of Rajasthan ...
2023 Latest Caselaw 4767 Raj

[2023/RJJD/015758]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3217/2023

Ram Kumar S/o Chetan Das, Aged About 55 Years, R/o Ward No.
26 Bheruji Chowkiya Ke Pass, Adsar Bass, Sri Dungargarh,
District Bikaner.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through The Secretary Energy
         Department, Government Of Rajasthan At Jaipur.
2.       Chief Managing Director, Jodhpur Discom, Jodhpur.
3.       Executive Engineer, Jodhpur Vidyut Vitran Nigam Limited,
         Sri Dungargarh, Bikaner.
4.       Assistant Engineer (O And M-I), Jodhpur Vidyut Vitran
         Nigam Limited, Sri Dungargarh, Bikaner.
                                                                  ----Respondents


For Petitioner(s)           :     Mr. A.R. Godara
For Respondent(s)           :     Mr. Pradeep Sharma



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

17/05/2023

1.    Mr. A.R. Godara, learned counsel for the petitioner submits

that the respondents are not granting electricity connection to the

petitioner on count of the order dated 23.11.2021 (Annexure-4)

passed by this Court, which reads as follows:

      "Heard learned counsel for the appellant.

      Issue show cause notice to the respondents. Issue notice of
      the stay application also. Rule is made returnable within
      four weeks.

      Respondent     No.1       has   expired     after     passing   of   the
      impugned judgment, therefore, notice be issued to the



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                                    [2023/RJJD/015758]                    (2 of 2)                    [CW-3217/2023]


                                         respondent No.2 only, as request by learned counsel for the
                                         appellant.

                                         In the meantime, the respondents are directed not to
                                         alienate the property till the next date."


                                   2.    Mr. Pradeep Sharma, learned counsel appearing on behalf of

                                   the respondents is not in a position to dispute that such order has

                                   no ramification if the electricity connection, as sought for herein,

                                   is granted.


                                   3.    In view of the above, the present petition is disposed of with

                                   a direction to the respondents to grant electricity connection to

                                   the petitioner, if he is otherwise eligible, while considering the fact

                                   that the respondents could not refute the position that the

                                   aforequoted order has no ramification in the form of any kind of

                                   restriction with regard to grant of electricity connection. All

                                   pending applications stand disposed of.


                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

212-Zeeshan

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