AKASHDEEP SINGH Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent no. 1- BSES-RPL to restore the electricity connection. It is contended that even though no bills are pending, electricity supply has been disconnected by respondent no. 1/BSES-RPL.

(2.) Learned counsel appearing for respondent no. 1/BSES-RPL submits that though no dues are pending, however, the electricity connection was disconnected because respondent no. 2 who is the registered consumer requested for surrender of the meter and disconnection of the electricity supply and it was at the request of the registered consumer that the electricity connection has been disconnected.

(3.) Learned counsel for the petitioner submits that the petitioner was originally a tenant of the property, however, there was an agreement to sell between respondent no. 2 and the petitioner, consequent whereto the petitioner is a prospective purchaser. He submits that petitioner is in possession of the subject property even though a suit for eviction has been filed by respondent no. 2 against the petitioner. He submits that no decree of possession has till date been passed. He further submits that the petitioner is willing to apply for a fresh independent connection in his favour.