R R SOOD Vs. D E S U

JUDGEMENT

(1.) By this application, C.M. 3797 of 1991, the applicant makes a grievance of supply of electricity to him at rates which are much higher than the rates at which the electricity is being supplied to other persons In the area in which the premises occupied by the applicant are located.

(2.) The facts which give rise to this application are that a building was constructed at A-13, Green Park Extension, New Delhi, and flat No. S-1 is stated to have been acquired by the petitioner. This building was built according to the sanctioned building plan.

(3.) The sanctioned building plan of this building was revoked by an order of the Municipal Corporation. Aggrieved by that order, SB. Kishore, the builder-owner of the building built on A-13 Green Park Extension, filed a civil writ petition, being Civil Writ No. 1299 of 1988. As recorded in the order dated 26.10.1988, in that writ petition, this Court stayed the "operation of the order revoking the sanction to the plan, and further directed that no action should be taken on the basis of the revocation of the sanction plan till further orders."