GULSHAN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) FEELING aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus. Learned counsel for the petitioner, at the very outset, fairly states that he has got instruction to say that during the pendency of this writ petition, the respondents have shifted the electric line from the houses of ward no. 13 of village Khanpur, which is one of the prayer made in the present writ petition. He further submits that qua the second prayer of the petitioner for claiming compensation from the respondents on account of the death of Sagar, son of the petitioner, he did not approach the competent authority raising his demands before filing the present writ petition. He submits that given an opportunity, petitioner will approach respondent No. 4 within a period of three weeks from today by moving an appropriate representation for claiming compensation.

(2.) IN view of the above, without expressing any opinion on the merits of the case, Managing Director, Punjab State Power Corporation Limited, Patiala -respondent No. 4 is directed that if the petitioner approaches him by moving an appropriate representation for claiming compensation on account of death of his son within a period of three weeks from today, the grievance raised by the petitioner shall be considered sympathetically and decide the same at an early date by passing an appropriate order thereon, in accordance with law but in any case within a period of two months from the date of receipt of a representation from the petitioner.