PRADEEP KUMAR Vs. BSES YAMUNA POWER LIMITED

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner submits that in the memo of parties, the petitioner's address has been inadvertently mentioned as 14149/910, A/2 Street No.8, Jagjivan Nagar, Loni Road, Shahdara Delhi-110093 whereas the correct address is 1449/910, A/2 Street No.8, Jagjivan Nagar, Loni Road, Shahdara Delhi-110093.

(2.) It is noted that notice was directed to be issued to respondent No. 2 which as per office noting, stands served however, none is present for respondent No. 2.

(3.) By way of the present writ petition filed under Article 226 of the Constitution of India, the petitioner, who claims to be an occupant of property bearing No. 1449/910, A/2 Street No.8, Jagjivan Nagar, Loni Road, Shahdara Delhi 110093 (hereinafter, referred to as the 'subject premises'), seeks direction to the respondent No. 1 to restore the electricity meter at the subject premises.