MOHD. KASIM Vs. BSES RAJDHANI 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 respondent No.1/BSES to allot/install electricity meter connection in his name at Jhuggi bearing No. S-66/28, Pratap Camp, Nehru Nagar, New Delhi " 110065 (hereinafter, referred to as the "subject property").

(2.) Learned counsel for the petitioner submits that the petitioner is the owner/occupant of the subject property, who had applied for an electricity connection in his name, however, the same has not been provided till date. It is further submitted that it has come to the knowledge of the petitioner that respondent No.2, who is his real uncle, had objected to the aforesaid grant of electricity connection. Learned counsel also submits that respondent No.2 used to own Jhuggi bearing No.S-66/24, Pratap Camp, Nehru Nagar, Near Gurudwara, New Delhi-110065, and electricity connection vide CA No.151970601, which on the sale of the said jhuggi was not transferred to the new owner and rather reported as stolen.

(3.) Issue notice.