ELECTRICITY DISTRIBUTION DIVISION Vs. PARASRAM JOSHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed this Writ Petition for the following reliefs :-

(3.) In fact, the judgment and order, which has been put to challenge by the petitioner, herein, in the present Writ Petition, the petitioner was directed to remove the electricity poles, which were installed in the premises of the complainant/respondent, as would be apparent from the operative portion of the judgment dated 25th April, 2018, as was rendered by the Electricity Consumer Grievance Redressal Forum, Garhwal Zone, Dehradun, and also from the judgment of Ombudsman, as was rendered on the Representation No. 16 of 2018, on 6th July, 2018, wherein too, the earlier direction was affirmed.