- (1.) Heard learned counsel for the petitioner and learned Standing Counsel. Shri Baleshwar Chaturvedi appears for the contesting respondents.
(2.) Chaudhary Pooran Singh is before this Court for assailing the validity of the order dated 28.6.2016 passed by the Collector, Aligarh and for a direction to the respondents to lay 132 K.V. high voltage electric wire at the proper and suitable direction/ line as reported under the report dated 27.5.2016 submitted under the joint signature of Lekhpal and Revenue Inspector.
(3.) This much is reflected from the record for the similar relief the petitioner has earlier been before this Court by means of Writ Petition No.17551 of 2016, which was disposed of on 20.04.2016 with following observations:- "Chaudhary Pooran Singh son of Jaypal Singh is before this Court with a grievance that respondents may be directed to lay 132 K.V. high voltage electric wire at the proper and suitable direction and in view of this requisite exercise is required to be undertaken. From perusal of record, it appears that the matter has already been represented by the petitioner before the Collector/District Magistrate, Aligarh/Respondent no. 2 through his representation dated 25.3.2016, which is said to be still pending without any decision. Consequently, without entering into the merits of the case, we dispose of this writ petition finally asking the District Magistrate, Aligarh to look into the matter of the petitioner and pass appropriate reasoned order on the said representation in accordance with law within a reasonable time preferably within a period of three months from the date a certified copy of this order is presented before him by the petitioner. It is made clear that final order will be passed after affording proper opportunity of hearing to the licensee also. This order has been passed with due assistance of Sri Baleshwar Chaturvedi, learned counsel for respondents no. 3, 4, 5 and 6." ;