NISHPAKSH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) IN this petition filed in public interest, the petitioner has prayed for the following reliefs:

(2.) THE counter affidavit filed by respondent No.2 BSES Rajdhani Power Limited, inter alia, states that the Hon'ble Supreme Court is seized of the issue relating to quality of supply of electric energy including theft and anti- theft enforcement in a writ petition filed before their Lordships under Article 32 of the Constitution of India. Copies of orders passed by the Supreme Court from time to time in writ petition No.328/1999 titled Power Crisis in NCT of Delhi v. Union of India have also been placed on record along with counter affidavit in an attempt to show that the matter is already being monitored by the Apex Court. That position is not disputed by Mr.Awasthi, learned counsel for the petitioner. What is argued by him is that the petitioner has made a large number of complaints to the power companies pointing out specific cases of theft of energy to which the companies have not responded. He submits that the omission on the part of the respondents to respond to the complaints and the information regarding theft provided by the petitioner from time to time makes out a case for a parallel inquiry by this Court in the present proceedings. We do not think so. Since the matter is being examined by their Lordships in W.P. (C) 328/1999 and since theft of energy and anti-theft measures which need to be taken are also issues that are being examined by the Supreme Court, no useful purpose would be served in starting a parallel inquiry in the present proceedings. If the petitioner has any grievance regarding the failure of the respondents to respond to the complaints made to them it may intervene in the proceedings in the Supreme Court and seek appropriate directions in the same. With the above observations, this writ petition is dismissed. No costs.