GENERAL RADIATOR WORKSHOP Vs. COMMISSIONER MCD

JUDGEMENT

(1.) BY the present appeal the appellant seeks to impugn the interim order dated 23-04-2013 whereby the stay application moved by the appellant was dismissed.

(2.) THE brief facts relating to the present Petition are that the appellant is carrying on business from his premises bearing No.B-1, G.T.Karnal Road, Industrial Area, Delhi. It is contended that an electricity distribution transformer of 990 KVA was installed in the premises of respondent No.4 since inception i.e. 1974. It is claimed that respondent No.4 has recently purchased the said property bearing No.B-2, G.T.Karnal Road, Industrial Area. Delhi and that he is a builder by profession and wants to construct a building. It is further stated that respondents No.1,2 and 3 have joined hands with respondent No.4 for shifting of the sub station transformer from the premises of respondent No.4. and plan to install it in front of the appellant's premises.

(3.) THE appellant has hence filed the present Writ Petition seeking a direction cancelling the approval of MCD in respect of shifting of the distribution transformer and for restraining the respondents from shifting the transformer from the premises of respondent No.4.