NUR NEHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri AR Agarwala, learned counsel for the petitioners. Also heard Shri SS Roy, learned State Counsel and Shri B. Das, learned Standing Counsel, APDCL.

(2.) Considering the subject matter involved and as agreed to by the learned counsel for the parties, this writ petition is taken up for disposal at the admission stage itself.

(3.) As per the facts projected, the minor daughter of the petitioners had suffered from electrical burn injuries leading to amputation of her right leg. It has been alleged that the accident had taken place because of negligence on the part of APDCL as live electrical wires were on the road side without any safety measures.