BALJINDER SINGH Vs. CEO, BSES YAMUNA POWER LTD

JUDGEMENT

(1.) VIDE the present petition, petitioner seeks directions thereby directing the respondent no. 1 to grant electricity connection in his name at C -301, Mayur Dhwaj Apartment, Plot no. -60, I.P. Extension, Delhi 92.

(2.) LD . Counsel appearing on behalf of the respondent no. 1 submits that they have no objection to grant the electricity connection, but that is subject to the settlement of the two theft bills raised against the said property.

(3.) LD . Counsel appearing on behalf of respondent no. 2 has objected the instant petition and submits that the petitioner was caught earlier in a theft case of electricity and he may again commit the same offence and respondent no. 1 may raise the electricity bills against the premises of respondent no. 2 / landlord.