PUNJAB STATE POWER CORPORATION LTD AND ANOTHER Vs. CHAIRMAN, PERMANENT LOK ADALAT FOR PUBLIC UTILITY SERVICES, FARIDKOT AND ANOTHER

JUDGEMENT

(1.) The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing impugned award dated 26.09.2013 (Annexure P-1) passed by respondent No.1 - Permanent Lok Adalat for Public Utility Services, Faridkot.

(2.) Learned counsel for the petitioner submits that award dated 26.09.2013 passed by respondent No.1 - Permanent Lok Adalat for Public Utility Services, Faridkot was also subject matter of challenge in CWP No.17103 of 2014 titled as Punjab State Power Corporation Ltd. and another Vs. Chairman, Permanent Lok Adalat and another decided on 25.09.2017. Said petition was allowed and impugned award dated 26.09.2013 was set aside. Learned counsel also submits that the impugned award has been passed without jurisdiction as the remedy available to respondent No.2 to challenge the order is not under Section 126 of the Electricity Act, 2003 (hereinafter referred to as the 'Act') but under Section 127 of the Act.

(3.) Heard arguments of learned counsel for the petitioner and have also perused the impugned award and other documents on the file.