REAL ANCHORS PROJECTS LLP Vs. NCT OF DELHI

JUDGEMENT

(1.) By way of the present writ petition filed under Article 226 of the Constitution of India, petitioner Nos. 2 and 3, who claim themselves to be tenants/occupants of Aqua Green Farm House situated at Khasra No. 104/1 and 104/2 Min, Church Road, Vasant Kunj, Mehrauli, New Delhi - 110070 (hereinafter, referred to as the 'subject premises'), seek directions to respondent No. 2/BSES-RPL to install a fresh electricity meter at the subject premises without insisting for a No Objection Certificate from respondent No. 3 (landlord).

(2.) Learned counsel appearing for the petitioners submits that petitioner Nos. 2 and 3 are the partners at petitioner No. 1-firm. It is submitted that respondent No. 3 is the owner of the subject premises and had initially granted lease hold rights to the petitioners upon the said property for residential purpose for a period of 03 years vide 'Rent Agreement' dtd. 10/7/2018, which was later extended upto 27/5/2021. Later, disputes arose between the parties and respondent No. 3 filed a civil suit being CS 203/2022 against the petitioners, inter alia, seeking possession of the subject premises, which is pending adjudication before the concerned Court. Learned counsel submits that without affording any opportunity, respondent No. 2 disconnected the electricity supply of the meter installed in the name of respondent No. 3 at the subject premises on 16/12/2022. Subsequent thereto, the petitioners requested respondent No. 2 to restore the electricity supply, which request was not acceded to for want of No Objection Certificate from respondent No. 3. It is also submitted that there are no outstanding dues with respect to electricity connection installed at the subject premises.

(3.) Learned counsel for respondent No. 3 has alleged that the petitioners are accused of theft of electricity in relation to the meter installed at the subject premises.