BABITA GULATI Vs. TATA POWER DELHI DISTRIBUTION LTD.

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioners, who claim themselves to be co-tenants in respect of first floor and terrace of property bearing No. B-103, Naraina Industrial Area, Phase-I, Delhi (hereinafter, referred to as the "subject premises"), seek directions to respondent No. 1/TPDDL to consider their application/request dtd. 13/10/2022 for installation of a fresh electricity connection in the name of petitioner No. 1 at the first floor of the subject premises without insisting for a "No Objection Certificate" from the lessor/landlord (respondent No. 2).

(2.) Learned counsel for the petitioners submits that the petitioners application seeking grant of fresh electricity connection remained pending in terms of "Acknowledgment cum Notification Suspension Letter" dtd. 15/10/2022 issued by respondent No. 1. Vide the said communication, the petitioners have been asked to provide valid ownership proof as well as "No Objection Certificate", in case, the owner is some other person.

(3.) Learned counsel for respondent No. 1 submits that a Status Report has been filed, however the same is not on record. He has handed over a copy of the Status Report in Court, which is taken on record. Relevant excerpt from the Status Report reads as under:-