LAWS(KAR)-2020-11-389

SMT. MULE RAMANAMMA Vs. THE COMMISSIONER

Decided On November 13, 2020
Smt. Mule Ramanamma Appellant
V/S
The Commissioner Respondents

JUDGEMENT

(1.) Heard Shri Pramod, learned Advocate for petitioner, Shri H.Shanthi Bhushan, learned Advocate for respondents No.1 and 2 and Shri S.N.Prashanth Chandra, learned advocate for respondent No.4.

(2.) Petitioners have presented this writ petition for a direction to respondents to provide electricity connection to petitioners' house situated in Site No.38, Dommalur Layout I Stage, Hutting Colony, Bengaluru.

(3.) Shri Shanthibhushan for the BESCOM raised a preliminary objection that petitioners have presented two distinct building plans produced as Annexures- R1 and R9. The plan sanctioned by the BBMP is Annexure-Rl which permits the petitioner to construct ground plus two upper floors. The plan given to the BESCOM authorities purportedly permits petitioner to put up ground plus four upper floors. It is not sanctioned by the BBMP. Petitioner has admittedly constructed Ground plus four upper floors in gross violation of sanctioned plan. Therefore, power connection cannot be provided. He also relied upon Circular dated 03.07.2020 (Annexure-R13) issued by the Government of Karnataka to stop power connection to unauthorized constructions.