P. RAVI Vs. BANGALORE ELECTRICITY SUPPLY COMPANY

JUDGEMENT

(1.) This writ petition is filed for following reliefs:

(2.) Sri Pavan G.N. learned counsel appearing for Sri. Nagarajulu Naidu G., counsel for petitioner submitted that petitioner along with Sri. D.N.Tulasiram, Sri. P Chandrashekar, Sri N Jayashankar, Sri B.G. Hari Babu and Smt.Hema Bindu R. were partners of firm by name M/s Tulasi Infra Projects. Said firm had constructed apartments in land bearing Sy.no.255/E/A of Chambenahalli village, Sarjapura Hobli, Anekal Taluk.

(3.) It was submitted that as per agreement between partners, 49 flats were sold to various purchasers. And remaining 13 flats were partitioned orally between partners, whereunder, petitioner got Flat no.304 and 305 in 'A' Block. It was submitted that said apartment had earlier obtained power connection with R.R.no.CBMS 30149.