BIPINBHAI JAMNADAS MISTRY Vs. TORRENT POWER LIMITED

JUDGEMENT

(1.) Rule. The formal service of notice of Rule is waived by Mr.K.B. Pujara, learned advocate for the respondent. The Rule is fixed forthwith on consent.

(2.) By way of the present petition, the petitioner has inter alia prayed for commanding the respondent to grant fresh new electricity connection bearing Electric Service No.1446957 to the petitioner and further for holding and declaring that the petitioner as a lawful occupier of the residential premises is entitled to get electric connection.

(3.) The brief facts leading to filing of the petition are as under :