UPENDER SINGH Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Present writ petition has been filed by petitioner under Articles 226 and 227 of the Constitution of India seeking a writ, order or direction to respondent no.1 to install a new electricity connection or restore the connection no.2650W5221116 to the premises of the petitioner bearing no.C-11, First Floor, Jeevan Park, Pankha Road, Uttam Nagar, New Delhi.

(2.) Pleadings in this matter are complete. At the request of counsel for the parties present writ petition is taken down for final hearing and disposal.

(3.) The petitioner claims himself to be the owner/in occupation in respect of the property in question.