Shri Haridwar Ashram vs Uttarakhand Power
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Uttarakhand High Court

Shri Haridwar Ashram vs Uttarakhand Power on 15 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.920 of 2026
                                  Shri Haridwar Ashram                                     ............Petitioner
                                                             Vs.
                                  Uttarakhand Power
                                  Corporation Ltd. and others                             ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Reituparna Joshi, learned counsel for the petitioner.

2. Mr. Krishan Kant Joshi, learned counsel holding brief of Mr. Dharmendra Barthwal, learned counsel for the respondent nos.1 and 4.

3. Mr. Maneesh Bisht, learned counsel holding brief of Mr. Vipul Sharma, learned counsel for respondent no.2.

4. Petitioner is aggrieved by the order dated 17.03.2026 passed by respondent no.3-Consumer Grievance Redressal Forum, Haridwar, whereby the complaint made by the petitioner against respondent no.5 has been accepted by the respondent no.3 and the respondent- Department was ordered to restore the electricity connection in the said premises.

5. It is contended by learned counsel for the petitioner that the petitioner-Society is owner of the said property and the stand taken by the respondent no.5 i.e., ownership of the property, is incorrect, inasmuch as, the property was allegedly purchased through a notarized document, which is not permissible under the law.

6. Issue notice to respondent no.5 returnable within four weeks.

7. Steps to be taken within a week.

8. List this case on 03.06.2026.

9. In the meantime, respondent(s) may file counter affidavit(s).

(Pankaj Purohit, J.) 15.04.2026 SK