RAJENDRA SINGH Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a declaration that the act of the respondent BSES Yamuna Power Ltd as well as Government of NCT of Delhi in shifting the meters outside the premises is illegal and unjustified.

(3.) Learned counsel for petitioner submits that the electricity meter of the petitioner is sought to be shifted outside his premises and there is no justification for the same.