HAMEED KHAN Vs. ASSISTANT EXECUTIVE ENGINEER BANGALORE ELECTRICITY SUPPLY LIMITED (BESCOM) AND MR. ABBAS ALI BOHARA

JUDGEMENT

(1.) IN this writ petition, petitioner is seeking a direction to the respondent -Assistant Executive Engineer, BESCOM, Malleswarm, Bangalore, to restore the electricity supply to the shop premises bearing No. 53 situated at 7th Cross, Malleswaram, Bangalore. Petitioner claims to be the tenant in occupation of the premises with effect from 06.09.2012. According to him, every month he has been paying Rs. 60,000/ - as rent to the landlord -the 2nd respondent herein. The premises in question was supplied with temporary electricity connection. However, at the request of the 2nd respondent, the 1st respondent has disconnected the temporary electricity connection. This made the petitioner to approach the 1st respondent with a representation dated 21.09.2012 requesting for restoration of power supply. This representation is at Annexure -B. As the authorities have not considered this representation and as the electricity supply is disconnected, the petitioner has approached this Court seeking a direction in this regard.

(2.) PETITIONER has also produced a communication issued by the Assistant Executive Engineer -the 1st respondent herein on 07.11.2013 informing the petitioner that the consumer of the installation had represented not to give temporary power supply to the tenant.

(3.) ON instructions from the 1st respondent, learned counsel representing the 1st respondent submits that as the 2nd respondent had requested for disconnection of the temporary power supply to the shop premises, they have considered his request and disconnected the power supply.