SHRIRAM SUHAANA APARTMENTS OWNERS ASSOCIATION Vs. NAVEEN NAGENDRA

JUDGEMENT

(1.) The appellant is an association of apartment owners that has filed the present appeal challenging an order dtd. 27/9/2023 passed by the learned Single Judge of this Court in Writ Petition No. 4253/2023 (GM-RES). Respondent No. 1 [writ petitioner] had filed the said writ petition, inter alia, praying that directions be issued to the appellant as well as to Bengaluru Electric Supply Company Limited [BESCOM] to consider his representation regarding providing an electric connection for charging his electric vehicle.

(2.) The writ petitioner is the owner of a residential apartment in the Shriram Suhaana Residential Apartment complex. The petitioner seeks permission to install an electric charging point for his electric vehicle in the parking slot.

(3.) It is the appellant's case that the apartment complex comprises ten towers, and it is stated that not all the apartment owners have parking slots in the same towers where their apartment is located. In some cases, apartment owners have been assigned car parking slots in different towers. Thus, providing electric points for charging vehicles would result in a crisscross of wires, which may be unsafe.