RITA SAINI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The writ petition was filed seeking the following prayers:

(2.) Briefly put, the facts are as follows:

(3.) Passing on to the relevant facts, the impugned order came to be passed taking note of the order passed by the Assistant Collector and disconnection was done on the basis that the property stood vested in the State. The learned Single Judge disposed of the writ petition by taking note of the interim order granted by the Additional Commissioner, which we have already noted, which is dated 23.08.2016. The learned Single Judge observed that the Power Corporation may not be aware of the said fact and, in case it is so, appellant shall make a fresh representation to the authority concerned bringing all these facts to the notice of the Power Corporation, which shall be decided promptly in accordance with law. Feeling aggrieved, the appellant is before us.