Balbir Kaur v. State Of Punjab And Others

CM-4718-CWP-2021 This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions. Application is allowed as prayed for. The accompanying documents at Annexures P-5 to P-8 are taken on record. Application disposed of Main case Grievance raised in the instant petition is that the electricity connection installed in the house of the petitioner who happens to be a lady and a senior citizen has been disconnected abruptly and without any justifiable basis. Counsel submits that all the bills raised pertaining to the electricity connection were duly paid. The officials of powercom, Patiala, have taken such coercive step at the instance of private respondent No.3 with whom there is a ongoing property dispute. Having heard counsel at length and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the writ petition with a direction to the second respondent i.e. Managing Director, Powercom, PSEB, Head Office, The Mall, Patiala, Punjab, to examine the grievance of the petitioner against the backdrop of a representation dated 03.02.2021 (Annexure P-4) and to thereafter take steps as deemed fit and warranted in accordance with law. Disposed of. (TEJINDER SINGH DHINDSA) JUDGE March 22, 2021 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No