SHARANAPPA B.BHOGASHETTY Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) Sri.Sujay Kumar.N.G., learned counsel for petitioner and Sri.H.V.Devaraju., learned counsel for respondent have appeared in person.

(2.) The Writ Petition is filed to issue a Writ of Certiorari to quash endorsement issued by the Assistant Executive Engineer, EL., C-7 Sub-Division, BESCOM, Yelahanka, Bangalore bearing Reference No.1) AEE(EL)/ C-7/Ae(T)/2021-22/2593-94 dtd.:26/11/2021 vide Annexure-J and 2) AEE(EL)/C7/AE(T)/2021-22/1051 dtd.:2/6/2022 vide Annexure-L and also to issue a Writ of Mandamus or any other appropriate Writ or direction directing the respondent to withhold/ stay disconnection and status quo to be maintained until disposal of this Writ Petition since the petitioner has complied the Clauses 4.05, 30.02 to 30.05 of Conditions of supply of Electricity of Distribution Licensees in the State of Karnataka notified in Karnataka Gazette dtd.:17/6/2016.

(3.) Counsel Sri.H.V.Devaraju., on instruction submits that the petitioner has submitted an application for new connection for the premises bearing Katha No.3067/47/05 presently coming within the jurisdiction of BBMP which measures 70 X 39 = 2,730 sq.ft., and building area is 6210.63 sq.ft i.e., constructed area.