YASHODA Vs. TATA POWER DELHI DISTRIBUTION LIMITED

JUDGEMENT

(1.) Petitioner, who is resident of Khasra No. 14/15, Bhagat Colony, A-2 Block, West Sant Nagar, Burari, Delhi-110084 in short 'the subject premises', seeks issuance of a Writ of Mandamus to the respondent-TPDDL for installation of a permanent electricity connection.

(2.) It is the case of the petitioner that the petitioner is the owner of the 'the subject premises' and a temporary electricity connection for residential purposes was provided at the time of beginning of construction on 5.12.2012 and that, though, on 5.10.2013, the petitioner applied for a permanent electricity connection for residential purposes with a load of 2 KW for domestic light vide CA No. 60017382254 and notification No. 2005880065, having paid the demanded amount on 22.10.2013, on 27.3.2017, it came to be intimated through SMS and email that her request for permanent electricity connection has been cancelled, on the ground of space constraints. On this, the petitioner approached Consumer Redressal Grievance Forum for TPDDL, Model Town, Delhi. On this, an order dated 15.7.2014 to explore the feasibility of installation of 16 KVA HDVS transformer and the feasibility of conversion of the existing temporary connection into permanent, is said to have been passed by the said Forum. In pursuance thereof, on an inspection carried out, it emerged that the transfer provided in the area was overloaded and there was no network in the consumer lane. On the basis of such report, the respondent, possibly, threatened disconnection of the electricity connection provided to the petitioner. This resulted into filing of the instant petition.

(3.) It is the case of the petitioner that in the same locality, the respondent company has provided new permanent electricity connections to others. To support such plea, instances of CA No. 60018129175 EN/IN-5001796646 at Khasra No. 122/18/1, Upper Ground floor, Bhagat Colony in the name of Inder Mohan and CA No. 60018515068 at Khasra No. 122/18/1, Bhagat Colony, are given. The petitioner thus, prays for the relief sought in the petition.