SHWETHA BALAKRISHNA Vs. BANGALORE ELECTRICITY SUPPLY COMPANY LTD.

JUDGEMENT

(1.) Challenging endorsement bearing no.AEEC/S17/AE(T)/22- 23/2275 dtd. 21/1/2023 issued by respondent no.1 at Annexure-F and for directing respondents to provide new electricity connection as per Sec. 43 of Electricity Act, this writ petition is filed.

(2.) Shri Manmohan P.N., learned counsel appearing for Smt.Siri Rajashekar, advocate for petitioner submitted that petitioner was absolute owner of property bearing Sy.no.26/1, new Sy.no.26/4, situated at 1st cross, 1st main, Kadubisanahalli village, Varthur Hobli, Bengaluru East Taluk, having purchased it from one Shri Rajappa, under registered sale deed dtd. 22/5/2019.

(3.) It was submitted that initially Sy.no.26/1, measuring 01 acre 18 guntas was owned by Kaveriga @ Kaverappa. After his death, extent of 24 guntas was fell to share of Shri Chinnappa elder son of Kaverappa in terms of registered partition deed dtd. 11/11/1974. After his death, his three sons entered into panchayath parikath on 18/1/2005 whereunder they got 8 guntas each. Mutation entries were got changed accordingly. Thereafter, Shri Venkataswamy, brother of petitioner's vendor filed application on behalf of Shri Rajappa for grant of power connection to Sy.no.26/1 (new Sy.no.26/3 - 8 guntas and Sy.no.26/4 - 8 guntas) consisting of shops. On said application, respondents provided electricity connection and bill payments were shared between Shri Venkataswamy and Shri Rajappa.