AIR 2010 PUNJAB AND HARYANA 64 ::2010 (3) AKAR (NOC) 254 (P&H) ::2010 AIHC NOC 642

Punjab And Haryana High Court

Hon'ble Judge(s): Kanwaljit Singh Ahluwalia , J

Electricity Act (36 of 2003) , S.43— Electricity connection - Grant of - Applicant owner was in litigation with his co-sharer - No objection certificate from co-sharers cannot be insisted upon by Electricity Board for grant of electricity connection - Applicant had furnished indemnity bonds - Electricity Board directed to grant connection after assurance is given by applicant that no harm would be caused to electricity wires for installing tube-well connections and in case any damage is caused, applicant would compensate the Electricity Board. (Para 4 5)