UNION OF INDIA Vs. MUSTAQ @ MUSTAFA & ORS.

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 15.09.2006 passed by the High Court of Allahabad in Criminal Misc. Writ Petition No. 10090 of 2005, by which the High Court, after considering the facts of the case, directed that Section 151 of the Electricity Act, 2003 and Rule 12 of the Electricity Rules would be kept in abeyance and would be made applicable when the proposed amendment of the Electricity Act actually took effect. The High Court has observed as follows : -

(2.) The learned Additional Solicitor General has pointed out a decision of this Court in "Assistant Electrical Engineer Vs. Satyendra Rai and Anr." reported in (2014) 4 SCC 513, where this Court has specifically held in paragraph 9 as follows : -

(3.) To that extent, the other decision of this Court in "Vishal Agrawal & Anr. Vs. Chhattisgarh State Electricity Board and Anr." reported in (2014) 3 SCC 696 also plays the same role.