DEEPAK MARTIN CALEB Vs. BSES

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 to install a separate prepaid electricity meter at the premises bearing No. A-24, Ground Floor, Green Park Free Church, New Delhi - 110016 (hereinafter, referred to as the 'subject property').

(2.) Learned counsel for the petitioner submits that earlier an electricity connection through CA No. 102394958 was installed at the subject property including the portion occupied by the petitioner. However, later on, the said electricity supply was disconnected due to non-payment of dues. He also submits that the petitioner has been residing in the subject premises since the year 2007 when his father was appointed to the Office of Priest of Free Church of Green Park. In support of his submissions, learned counsel has placed reliance on decisions of this Court in Shri Ashok Panwar and Anr. v. BSES Rajdhani Power Limited and Anr., W.P. (C) 3819/2022 and Shanti Devi v. BSES Yamuna Power Limited, W.P. (C) 9032/2022. On the last date of hearing, at the request of learned counsel for the petitioner, Green Park Free Church was directed to be impleaded as respondent No. 2. In pursuance of the directions contained in the order dtd. 5/7/2022, amended memo of parties have been placed on record.

(3.) Learned counsel appearing for respondent No. 1, on instructions, submits that, if directed, a prepaid electricity connection would be provided to the petitioner at the subject property.