JOHN RONGHANG Vs. ASSAM POWER DISTRIBUTION COMPANY LTD

JUDGEMENT

(1.) The Court proceedings have been conducted through online court proceeding services.

(2.) The subject-matter in this writ petition filed under Article 226 of the Constitution of India is the death of one Rajen Ronghang, stated to have occurred in an accident due to electrocution, and a direction to the respondent APDCL authorities has been sought for to grant adequate compensation for such death.

(3.) The relevant background facts, in brief, leading to the institution of the writ petition, have been projected as follows :