SURESH KUMAR MUNJAL Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) The Petitioner in these writ proceedings claims a direction to the respondent (hereafter called the BSES ) to supply electricity to him at his premises, at Sainik Farms, New Delhi.

(2.) It is claimed on behalf of the petitioner that in spite of electricity connections having been given in other premises in the vicinity and within the same locality, and in spite of directions of this Court in previous writ proceedings, the respondents have failed to discharge their obligations and ensure that electricity connection is given.

(3.) Mr. Jindal, learned counsel for the petitioner has relied upon Section 43 of the Electricity Act, 2003 and submitted that being a licensee the respondent is under a duty to ensure electricity supply to the premises where the occupier applies for it. He also relied upon an order of this Court issued on 15.12.2000 with CW.No.4852/99.