GH NABI BASOO Vs. SUPERINTENDING ENGINEER (ELECTRIC)

JUDGEMENT

(1.) LEARNED counsel for the respondents refers to the judgment of this court in Hindustan Electrographites Ltd. Vs. Commissioner PDD and ors, writ petition No. 962 of 1985 decided on 12 -3 -1987 and the connected writ petitions and submits that the disputes raised in the writ petition is covered by sec. 72 of the J&K Electricity Supply Act, 1971 and that since, Sec. 72 provides effective efficacious and alternative remedy recourse to the writ petition is not permissible. This court has already settled that Sec. 72 of J&K Electricity Supply Act, 1971 provides effective afficacious and alternative remedy and the disputes of the type raised in the writ petition are covered under the said section.

(2.) THIS writ petition is, therefore, held not maintainable and the same is hereby dismissed as such.