SASHI ARYA Vs. MANAGING DIRECTOR AND TWO

JUDGEMENT

(1.) Heard Sri D.D. Bhatt, Advocate for the petitioner and Mr. B.D. Upadhyay, Senior Advocate, assisted by Mr. Sunil Upadhyay, Counsel for the respondents. By means of this petition the petitioner has sought the following relief:-

(2.) Briefly stated he facts giving rise to this writ petition are that the petitioner had purchased a land situated at Khasra Nos. 85 and 87, situated in Mauza Shyampur, Pargana Rarwadoon, Tehsil Rishikesh, District Dehradun from M/s. Bhardwaj Heavy Bridge Ltd. vide registered sale-deed dated 15-7-2004.

(3.) After purchasing the land in question the petitioner applied for a new electricity connection of two K.V. before the respondent No. 3. The respondent No. 3 vide impugned order/letter dated 30-5-2011, has rejected the said application of the petitioner on the ground that the premises for which the petitioner has applied for new connection, an electricity connection No. RK-6-2205/022662 was already installed in the name of Sri K.K. Bhardwaj and a sum of Rs. 76,220/- is outstanding towards the said connection therefore the petitioner must clear the said outstanding dues before installation of new electricity connection.