MAGNUM STONE CRUSHER Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner has inter alia prayed for a direction to the respondent Nos. 2 and 3 to provide 22 hours unerratic power supply to the petitioners in terms of order dtd. 31/8/2013.

(2.) This petition came up for consideration on 10/7/2015, when this Court while issuing notice to the respondents for filing objections, also directed respondent No. 3 to ensure 22 hour power supply to the petitioner Industrial Unit in terms of direction of respondent No. 2 dtd. 3/5/2011.

(3.) On being put on notice, respondents have filed objections and it is submitted that necessary steps for providing to ensure 22 hour power supply to the Units in Kathua including the Unit of the petitioners and other units in the Industrial Estate Kathua.