LAWS(J&K)-2002-12-26

POWER DEVELOPMENT DEPARTMENT Vs. PUSHPINDER SINGH

Decided On December 23, 2002
Power Development Department Appellant
V/S
Pushpinder Singh Respondents

JUDGEMENT

(1.) THAT in a case titled as Power Development Department, J&K through electricity Inspector Versus Dr. Pushpinder Singh, which was pending before the learned Sub -Judge, the Electricity Mobile Magistrate, Jammu came to convict the accused/Respondent for offences under Sections 38, 39 and 43 of the Electricity Act by imposing fine to the tune of Rs.1,100/ -only, in default of payment of fine, the accused/Respondent will undergo simple imprisonment for ten days only.

(2.) AGGRIEVED by this order, the Power Development Department has filed the writ petition, where in he sought quashing of the said order.

(3.) HEARD learned counsel for the petitioner. Incase titled as Estralla Rubber, Appellants. Dass Estate (P) Ltd. Respondent, reported in (2001) Supreme Court cases 97 has laid down that the scope of Article 227 of the Constitution of India and the ambit as under: -