- (1.) Heard counsel for the petitioner and Sri Baleshwar Chatu vedi appearing for the respondents. This petition has been preferred for issuance of a writ in the nature of mandamus directing the respondents to provide electricity connection including pole and wire in respect of Nalkoop for irrigation of agricultural land to the petitioner and a direction to the respondents to decide representation of the petitioner's father dated 25.9.2009.
(2.) This matter has been heard on 4.12.2014, when the following order was passed: "As prayed, put up tomorrow i.e. 5.12.2014 to enable the counsel for petitioner to place the notification of November, 2013 to the effect that electricity connection may be given to the consumers even in dark area who have applied prior to publication of the aforesaid notification."
(3.) Sri Baleshwar Chaturvedi, learned counsel appearing for respondent No. 1 to 3 has placed before us a judgment dated 13.8.2014 rendered by the Court in Writ Petition No. 42184 of 2014, Ratan Singh v. State of U.P. and another, wherein chart of sub terrain water level in various development blocks of the State, have been shown. Block Araon in district Firozabad has been shown at serial No. 15 as over exploited area with regard to underground water level. Submission of the counsel for respondent is that no electricity connection for the boring/tubewell is granted as a matter of policy of the Government of U.P. in such over exploited blocks, therefore, petitioner cannot be provided electricity connection as prayed by him.;