RAMESH KUMAR Vs. DELHI ELECTRICITY SUPPLY UNDERTALONG

JUDGEMENT

(1.) Only a short question is involved in this petition. We issue Rule D.B. and proceed to decide this petition.

(2.) . The petitioner is a rural ice factory owner. The petitioner comes to Court saying that without giving any notice, the electricity supply to the ice factory has been disconnect ed, despite the fact that the petitioner hold a municipal licence from the Health authorities regarding the ice factory, and also despite the fact that the water from the municipal supplies is used in the factory, and a laboratory approved by the MCD has given a certificate that the ice produced is suitable for human consumption.

(3.) . Show cause notice (SCN) was issued by us to the respondents. Response to that has been filed contending inter alia, in para 12 as follows :