SYED IRFAN NAQVI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) When this matter was taken up for hearing, learned counsel for respondents-Sri. Devaraju H.K. submitted that the representation submitted by the petitioner dated 09.12.2019 has been duly considered and an order was passed on 06.06.2020 which has been duly communicated to the petitioners on 10.06.2020. The copy of the said order is produced through e-mail by the learned counsel, wherein it is stated that:

(2.) In view of the above intimation and in terms of the orders passed by this Court in W.P.No.22632- 22633/2019 dated 26.06.2019 respondents are directed to restore the power supply immediately to the petitioners pending submission of the application along with other documents called for in the intimation dated 06.06.2020 and subject to payment of all lawful charges as demanded by respondents.

(3.) Requisite application and necessary documents called for by respondents shall be produced by the petitioners within 30 working days from the date of this order. This order shall be in operation only for a period of 30 working days unless extended by further order.