SURESH TIWARI Vs. N D P L

JUDGEMENT

(1.) The petitioner has impugned a letter dated 29.09.2006 issued by the respondent stating inter alia that dues of Rs.3,40,820/- is outstanding against electricity connection of the petitioner's premises bearing no. K.No.35400131735 H. The letter further states that if the said amount is not paid within 15 days, the same shall be transferred to K.No.35400134174 C as live connection.

(2.) K. No. 35400131735 H was installed in the name of Mr. Mohan Lal for ground floor of property bearing no. 2/71, Harijan Basti, Rohtak Road, Delhi. K. No.3540013174 C is in the name of the petitioner and is installed in the same property to record consumption of electricity supplied to the first floor.

(3.) The petitioner purchased the ground floor by way of documents executed on 21.06.1995 and on the said date became owner of the entire building constructed on the property measuring 48 sq.yds.