AMRENDRA SINGH S/O SRI CHARANJIT SINGH Vs. EXECUTIVE ENGINEER, ELECTRICITY DISTRIBUTION DIVISION, UTTARAKHAND POWER CORPORATION LTD.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) OBJECTIONS against impleadment application filed by the petitioner be taken on record. By means of this writ petition, the petitioner has sought following reliefs:

(3.) BRIEF facts giving rise to the present writ petition are that according to the petitioner the land was purchased from Sri Amarjeet Singh who had purchased this land from Sri Sukhdev Singh. The sale deed of which has been annexed as annexure Nos. 1 and 2 to the writ petition, he had applied for transfer of tube well connection No. 142/001920, which is in the name of Sri Sukhdev Singh and for this purposes he has completed all the formalities.