NAGENDRA KUMAR YAQDAV Vs. STATE OFU.P.

JUDGEMENT

(1.) Heard Sri Sudhakar Singh , learned counsel for petitioner, Ms. Rishu Mishra, learned counsel for electricity department and Ms. Priyanka Midha, learned Additional Chief Standing Counsel for State respondents.

(2.) In compliance of earlier order of this Court Mr. Pradeep Kumar Pandey, Station House Officer, Police Station - Bhaluani, District Deoria is present in Court.

(3.) In the affidavit filed on behalf of Mr. Prabhat Singh, who is an Executive Engineer, it has come to be stated in a chart that there was a rostering effected in the village concerned and on the relevant date i.e. 5/4/2026, there was total scheduled supply for 18 hours but actual supply was only 13 hours 04 minutes. On that day the scheduled time for power cut of electricity supply is mentioned as 03:50 am to 10:45 am and 12:00 noon to 06:00 pm and thereafter there was continued electricity supp ly in the village concerned where the police station is situated.