AHMEDABAD ELECTRICITY COMPANY LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by Ahmedabad Electricity Company Ltd. (hereinafter referred to as 'the applicant company') seeking partial modification/review of order dated 2/07/2001 passed in Special Civil Application No. 4578 of 1997 (Coram: Justice B.C. Patel (as he then was) and Justice D.A. Mehta).

(2.) The application is principally seeking deletion of direction issued in Para 69(4) of the aforesaid judgment, whereby the applicant company has been restricted from supplying electric connection to a building unless Building Use Permission has been issued either by the Ahmedabad Municipal Corporation and/or Ahmedabad Urban Development Authority, as the case may be.

(3.) Mr. K.B. Pujara, learned advocate appearing on behalf of the applicant company, submitted that the applicant company seeks review/modification of the aforesaid judgment on the following grounds :