(1.) The petitioner claims that he is owner of the House No.12, Main Road, Bhawani Kunj behind D-II, Vasant Kunj, New Delhi-110070 on the basis of general power of attorney, agreement to sell etc.
(2.) He has filed the present writ petition for shifting of electricity transformer installed outside his house.
(3.) Learned senior counsel appearing for the petitioner accepts that the electricity transfer was installed in 2001 but states that the respondent, discom is now going to enhance and replace the existing transformer of 100 KVA with a bigger transformer of 400 KVA capacity. It is accordingly submitted that this furnishes cause of action to ask for shifting of the transformer.