ANITA SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) 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 right side flat on third/top floor of premises bearing No. 27, Gali No. 2, Sunder Park, Shastri Nagar, Delhi (hereinafter, referred to as the 'subject premises'), seeks direction to Respondent No.3/BSES to install a fresh electricity meter at the subject premises without insisting for a No Objection Certificate from Respondent No.2.

(2.) Learned counsel for the petitioner submits that the petitioner is a tenant in the subject premises and disputes are pending between the parties i.e., the petitioner and Respondent No.2/landlord. It is submitted that on 13/9/2020, Respondent No.3 disconnected the electricity supply of the subject premises at the behest of Respondent No.2.

(3.) Mr.Rohit Sharma, learned counsel for Respondent No.2 submits that Respondent No.2/Smt. Meena Kumari Gupta is the power of attorney holder of Sh. Suresh Kumar Gupta and Sh. Dinesh Kumar Gupta. He, on instructions, submits that the owners undertake to seek a fresh electricity connection at the subject premises either in the name of Sh. Dinesh Kumar Gupta or Respondent No.2. Without prejudice to their rights and contentions, learned counsel, on instructions, submits that electricity would be supplied at the subject premises through the fresh connection.