KRISHAN LAL Vs. STATE ELECTRICITY BOARD AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THERE is no reply as yet. There will be a direction to 1st respondent to treat the memorandum of the application (writ petition) as representation and take appropriate action in accordance with law and justice with notice to the petitioner within a period of three months from the date of production of a copy of this judgment by the petitioner.