NAVEEN KUMAR N. Vs. SHABBIR MOHAMMED

JUDGEMENT

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

(2.) In view of nature of order to be passed, notice to respondent no.4 is dispensed with.

(3.) Smt. Lakshmamma S.B., learned counsel for petitioners submitted that petitioners were owners of Gunina Linda Apartments at Kalena Agrahara, Kottigere Post, Bannerughatta Road, Bengaluru, consisting of 40 units. For said apartment, to obtain power supply, electric transformer were erected under self-execution scheme during year 2017 and since then petitioners have been consuming power. Such being case, during March, 2023, petitioners were informed of order dtd. 15/3/2023 passed by this Court in W.P.no.5672/2023 wherein at behest respondent no.1, this Court had directed respondents no.2 and 3 to pass appropriate orders for shifting of transformer allegedly installed in petitioners' property, after inspection, if it were to be found that same was installed in property of respondent no.1.