JAGDISH NARAYAN Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) THESE three writ petitions raise common questions challenging Speaking Orders passed by the Respondent determining that each of the Petitioners is guilty of dishonest abstraction of energy (DAE). The petitions challenge the bills raised by the respondent on the basis of such determination.

(2.) THE three petitioners reside in the same building at 7, Raj Narain Road, Civil Lines, Delhi - 110 054 on different floors. Each has a different electricity connection. Smt. Jagdish Narayan, the petitioner in WP(C) 10287 of 2005 is a 71 year old lady, living in Apartment No. A -4 and having an electricity connection K. No. 31200137585. Smt. Prakash Narayan, the petitioner in WP(C) 10298 of 2005 is a 86 year old lady, living in Apartment No. A -7 and having an electricity connection K. No. 31200137584. Shri Ashok Narayan, the petitioner in WP(C) 10291 of 2005 is 53 years old, residing in Apartment No. A -3 in the same building and having an electricity connection K. No. 31200137582. The petitioners obtained a domestic 11KW electricity connection from the erstwhile Delhi Vidyut Board (DVB) which has been succeeded by the respondent North Delhi Power Ltd. (NDPL).

(3.) SMT . Prakash Narayan, has two children (one son and one daughter). Both children are married. Her daughter is settled in Lucknow for the last more than 20 years and has never resided in the flat in question. Her son is bed -ridden for the last four years and has restricted movements. Her son has two children, one daughter and one son. His daughter has been settled in USA and his son is pursuing Management Studies and is hardly at home. In summer months she uses a desert cooler on the ground floor of her flat. She and her son, who is bed -ridden, do not require an air -conditioner.