DHEERAJ SINGH Vs. BSES YAMUNA POWER LIMITED

JUDGEMENT

(1.) Mamta, wife of the petitioner owns property No. B-46/6 Main Wazirabad Road, Bhajanpura, Delhi-53. She has constructed thereon a building consisting of a ground, first and second floor. A departmental store under the name and style of Asia Family Mart is being run from the building. It is stated in the writ petition that ground floor is being used for sale of merchandise. First floor is used as an office and second floor is used for domestic purposes. Petitioner who is the husband of Mamta claims to be running the departmental store. He claims to be user of the electricity supplied at the premises.

(2.) On 10.5.2005 the enforcement wing of the respondent conducted a raid at the premises. Following connected load used for domestic purposes was found :- <FRM>JUDGEMENT_889_ILRDLH14_2005Html1.htm</FRM>

(3.) In respect of non-domestic load, following was noted :- <FRM>JUDGEMENT_889_ILRDLH14_2005Html2.htm</FRM>