SUNIL BAGAI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of notice dated 05.03.2021 whereby a notice for disconnection under Section 163 of the Electricity Act, 2003 has been given to the petitioner. Petitioner further seeks a direction to respondent Nos.2 to 4 (BSES Rajdhani Power LimitedBSES for short) not to force the petitioner to get the existing meter replaced/changed.

(2.) Petitioner, who appears in person and is a practising Advocate, contends that no reason has been given by the respondent/BSES for change of the electricity meter. He further submits that the electricity meter is functioning properly and as such, the meter should not be changed. Further, it is contended that the contention of the respondent in the disconnection notice that he has not permitted access to the existing electricity meter on the ground that the premises was closed or the place where the meter is installed is locked, is incorrect.

(3.) He submits that the petitioner resides in a flat in Vasant Kunj and all the electricity meters of the flats are installed under the staircase that is easily accessible to any visitor and the petitioner has not placed any lock over the premises or prevented any inspection from being carried out.