GOLAK GIRI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent to grant electricity connection for the second floor of property bearing No. T-235/12/1A, SF, Baljeet Nagar, Near Helmain Gurdwara, Delhi.

(2.) Counter affidavit has been filed by the respondant contending that there is a title dispute between the petitioner and one Sh. Krishan Gopal who has registered an FIR against the petitioner and further it is contended that there appears to be a civil litigation pending between the two.

(3.) Learned counsel submits that five cases of theft of electricity have been registered against the petitioner and theft bills have been raised which are still outstanding and unless and until petitioner clears the outstanding theft bills, no electricity connection can be granted to the petitioner.