SHANTI DEVI Vs. BSES YAMUNA POWER LIMITED

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner seeks a direction to the respondent/BSES Yamuna Power Limited to install a new electricity connection in the name of petitioner at the property bearing No. 18/40, Top Floor, East Patel Nagar Delhi - 110008.

(2.) Learned counsel for the petitioner submits that one Rajni Babber has filed a civil suit bearing No. Civil/DJ/611125/2016 for possession, permanent and mandatory injunction and recovery of mesne profit against the petitioner, which is pending consideration before the concerned District Judge. He submits that the petitioner has claimed ownership on the basis of adverse possession. He further submits that earlier the electricity connection was existing in the name of Ms. Rajni Babber, which has been disconnected and the petitioner has now sought a new electricity connection.

(3.) Issue notice.