PARESH BHIMJI MOTIWARAS Vs. DEPUTY ENGINEER AND ORS

JUDGEMENT

(1.) THE appellant original writ petitioner seeks to challenge the judgment and order dated 8.2.2011 passed by the learned Single Judge in Special Civil Application No.13934 of 2010, whereby the learned Single Judge refused to grant any relief to the appellant original petitioner and rejected the petition.

(2.) THE appellant herein, is owner of M/s. Swastik Enterprise at GIDC Plot NO.281/5 -6, Udyognagar, Porbandar. He applied for electric connection, which was refused in view of Clause 4.1.11 of Electricity Supply Act and related matters. Clause 4.1.11 of the Regulation as provided under the Electricity Supply Code reads as under:

(3.) AS the respondents refused to provide electric connection, the appellant preferred writ petition being Special Civil Application No.13934 of 2010. It appears that the learned Single Judge took notice of the fact that the appellant and his family members have entered into series of litigations by filing many petitions, Civil Suits and taking into consideration the conduct of the appellant, learned Single Judge came to the conclusion that no discretionary relief could be granted in favour of the appellant under Article 226 of the Constitution.