M.S. JADHAV Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) The present appeal is filed seeking to impugn the order of the learned Single Judge dated 06.10.2015 passed in W.P.(C) No. 9510/2015.

(2.) The appellant filed the writ petition seeking an order for setting aside the rejection orders (for grant of electricity connection) dated 18.04.2013 and 25.02.2015 passed by respondent No. 1. Further directions were sought seeking compensation @ Rs. 1000.00 per day for the period of default by the respondent under Regulation 65 of the Delhi Electricity Supply Code & Performance Standards Regulations, 2007 (hereinafter referred to as the 'Regulations').

(3.) Essentially the issue is that the appellant does not have an electricity connection at Flat No. VII/2, Delhi Transco Colony, Kilokari, New Delhi, Opp. Maharani Bagh, New Delhi (in short the 'flat'). The appellant is said to have submitted an agreement/undertaking for a new connection on 11.03.2013 for domestic electricity supply at the flat but to no effect.