Biraja Prasanna Satapathy, JÂ Â Â Â Â Â Â Â Â Â Â Â Â Â Â
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard Mr. A. Pattnaik, learned counsel for the Petitioner and Mr. P.K. Tripathy, learned counsel appearing for the Opp. Parties.
3. On the oral prayer made by Mr. Pattnaik, he is permitted to implead I.I.C., Dharmasala P.S. as Opp. Party No. 5 in Court today.
4. Instruction as well as Vakalatnama filed by Mr. P.K. Tripathy, learned counsel appearing for the Opp. Parties in Court today be kept in record.
5. On instruction Mr. Tripathy contended that with regard to supply of power to the Petitioner, there is no outstanding as against the Petitioner as on
date. It is also contended on instruction that the power supply to the Petitioner’s premises has been disconnected by the villagers and the Opp.
Parties are not in a position to reconnect the same because of the action of the villagers. It is accordingly contended that if the Petitioner will arrange
necessary police protection, then the Opp. Parties can reconnect power supply to the Petitioners’ premises.
6. Having heard learned counsel for the Petitioner and taking into account the submission made by Mr. Tripathy, this Court while disposing the writ
petition, permits the Petitioner to file appropriate application before the local police station for providing necessary protection to the Opp. Party No. 4
to restore power supply to the Petitioners’ premises.
7. It is observed that if any such application is moved before the I.I.C., Dharmasala within a period of 3 (three) days from today, the said Opp. Party
shall take necessary step in the matter within a further period of seven (7) days.
8. The writ petition is disposed of accordingly.
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