WPMS/629/2021
2021 Latest Caselaw 935 UK

    IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
            ON THE 16th DAY OF MARCH, 2021
                               BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

            Writ Petition (M/S) No. 629 of 2021

BETWEEN:
         Naresh Chandra                                ......Petitioner
         (Mr. Amar Murti Shukla, Advocate)

AND:
         Executive       Engineer         (Prescribed          Authority)
         Electricity Distribution Division, Uttarakhand Power
         Corporation Ltd., Jaspur, Udham Singh Nagar.
                                                        .....Respondent
         (Mr. N.S. Pundir, Advocate)

                              JUDGMENT

By means of this writ petition, petitioner has sought following relief:-

"a) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondents to decide the representation (Annexure-5) dated 11.01.2021 for calculating the amount of fine/penalty on the basis of actual load i.e. 2.1620KV, within stipulated time as deem fit and proper by this Hon'ble Court."

2. Having regard to the fact that petitioner's representation is yet to be considered, writ petition is disposed of with a direction to Executive Engineer, Electricity Distribution Division, Uttarakhand Power Corporation Ltd., Jaspur, District Udham Singh Nagar to take decision on petitioner's representation, in accordance with law, as early as possible, preferably within six months from the date of production of certified copy of this order along with copy of representation.

(MANOJ KUMAR TIWARI, J.) Navin