LAWS(KAR)-2019-6-99

RAMESH KUMAR Vs. MANAGING DIRECTOR BESCOM

Decided On June 19, 2019
RAMESH KUMAR Appellant
V/S
Managing Director Bescom Respondents

JUDGEMENT

(1.) Learned counsel Sri. Gururaj Joshi has filed power on behalf of respondent No.2.

(2.) The petitioner has challenged the order dated 21.05.2019 of respondent No.1 as per Annexure - J to the writ petitions, inter alia, seeking a direction to respondent No.1 to restore electric connection to the premises in question i.e., Sy.No.72/1 of Kasavanahalli, Varthur Hobli, Bengaluru East Taluk, Bengaluru Urban District.

(3.) The petitioner claims to be the full and absolute owner of the land bearing Sy.No.72/1 measuring 1 acre 6 guntas including 1 gunta of Kharab land. It is submitted that a building is existing in the property in question and the petitioner has paid the assessment to the Corporation to the said property.