PUSHPA SHARMA Vs. SECRETARY, HPSEB AND ETC.

JUDGEMENT

(1.) THE Petitioner has prayed for following relief:

(2.) THE following interim orders dated 6 -1 -2011 and 22 -2 2011 passed by this Court are still in operation:

(3.) EVEN though Petitioner has completed all the formalities, however, Respondents are unable to lay down the line for supply of electricity due to objections made on behalf of certain private persons, which perhaps are untenable in law. Undisputably, Respondents are not helpless in such a situation. Petitioner's application being complete in all respect, Respondents are duty bound to install the electric connection in accordance with law. The Respondents have ample powers to deal with such like situations under the provisions of the Indian Telegraph Act, 1885, to the extent of their applicability.