DEV CHAND Vs. BSES YAMUNA POWER LTD.

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner seeks a direction to respondent No. 1/BSES Yamuna Power Ltd. to either re-install the electricity meter No. 70198907 or issue a new electricity connection in the name of the petitioner at the property bearing No. IX/7039, 2nd Floor, Gurunanak Gali, Gandhi Nagar, Delhi-110031.

(2.) During the course of submissions, learned counsel for the petitioner submits that he is restricting his prayer only for installation of a new electricity connection.

(3.) Learned counsel for the petitioner submits that the petitioner is a tenant in the subject property and on account of certain disputes existing with the landlord, electricity supplied to the portion occupied by the petitioner has been disconnected.