B L WADHERA Vs. GOVT OF NCT

JUDGEMENT

(1.) BSES Rajdhani Power Limited, engaged in the business of distribution of electricity in south and west distribution circles of National Capital Territory of Delhi (hereinafter referred to as "NCTD"), has approached this Court for clarification of the order made by the Division Bench of this Court in the case of Dr. B.L. Wadhera Vs. Government of National Capital Territory of Delhi and Others, being WP(C ) No. 2710/ 1998 decided on 29.5.2003.

(2.) By the judgment dated 29.5.2003 we issued directions in para 63 of the judgment which are as under: "63. In the result after having

(3.) The applicant has prayed that the order made by the Division Bench on 29.5.2003 should not apply to Lal Dora and extended Lai Dora areas where there is no requirement for obtaining completion certificate/ fire safety certificate before occupying the building and to permit the applicant company to provide electricity to high-rise buildings in Lal Dora and extended Lal Dora area. It is also prayed that during the pendency of this application the company be permitted to give provisional connection to high-rise buildings in Lal Dora and extended Lal Dora areas.