MOHAMMED SANAULLA AMIR Vs. BANGALORE ELECTRICITY SUPPLY COMPANY

JUDGEMENT

(1.) The petitioner has challenged the notice issued by the respondent No.1 - Assistant Executive Engineer dated 20.10.2018 vide Annexure-A to the writ petition.

(2.) The petitioner is claiming to be the owner of Building No.2, B.No.18th Street, Chandni Chowk Road Cross, Shivajinagar, Bangalore-51, having purchased the same from the earlier owner B.Noor Ahmed through registered sale deed dated 4.9.1993.

(3.) It is contended that Syed Rafeeq was a tenant in respect of a shop of the said building under the earlier owner B.Noor Ahmed wherein the said tenant was running the ice factory in the said shop and has taken electricity supply in respect of meter No.2EP1578 in his name to run the factory.