- (1.) Challenge in this petition is to the Award dated 29.04.2014 (Annexure P-1) passed by the Permanent Lok Adalat (Public Utility Services), Rupnagar-respondent No. 1, whereby the petitioner-corporation has been directed to release the electric connection to the applicant-respondent No. 2.
(2.) Gurmail Singh-respondent No. 2 had made an application under Section 22C of the Legal Services Authority Act, 1987, before the Permanent Lok Adalat, Rupnagar-respondent No. 1, stating that he had applied for an electric connection for installation of tubewell for agricultural purposes on 04.06.1991. Vide notice dated 20.08.2011, the petitioner-corporation had asked him to deposit self declaration certificates of the remaining co-sharers of the land, Fard Jamabandi and map of the land. He deposited all the necessary documents with the petitioner-corporation. Consequent upon receipt of another notice dated 14.04.2013, he had also deposited a draft of Rs. 79,480/- along with fee of Rs. 200/- with the Chief Electrical Inspector. However, the petitioner- corporation refused to release the electric connection on the ground that he has not furnished the self declaration certificates from of all the co-sharers.
(3.) The claim of respondent No. 2 was resisted by the petitioner-corporation on the ground that he had failed to furnish attested self declaration certificates of all the co-sharers, therefore, the connection in question could not be released to him.;