NEMPAL SINGH Vs. SUB DIVISIONAL OFFICER, KASHIPUR

JUDGEMENT

(1.) By filing this writ application, the petitioner has prayed for the following reliefs:

(2.) The learned counsel Mr. Suyash Pant appearing for the State of Uttarakhand would submit that the application filed before the Sub Divisional Magistrate of Kashipur is not authorized to take a decision on the same as per Sec. 17 of the Indian Telegraphic Act, 1885. He would further submit that the petitioner has remedy of approaching the District Magistrate/Collector.

(3.) In that view of the matter, the writ application is allowed to be withdrawn with liberty to file an appropriate application before the District Magistrate/Collector, Udham Singh Nagar, who after affording reasonable opportunity of hearing and producing the documents the petitioner and also to the Electricity Department Supplier/Licensee shall take a decision thereon within a period of 60 days from the date of production of certified copy of this Order before him.