DARSHNABEN NAVNITLAL PARIKH Vs. EXECUTIVE ENGINEER & ORS.

JUDGEMENT

(1.) HEARD Mr. Jani, learned advocate for the petitioner and Ms. Bhaya, learned advocate for respondent No. 2. The petitioner has prayed for below mentioned relief:

(2.) AS a preliminary objection, Ms. Bhaya, learned advocate for respondent No.2 has submitted that alternative remedy is available to the petitioner before the Electricity Consumer Forum and that, therefore, present petition may not be entertained.

(3.) BESIDES this, another reason for not entertaining this petition is that the petitioner has prayed that the respondents may be directed to provide 24 hours electricity supply for residential purpose to the petitioner. In view of the fact that the power supply is subject to several variables including the shortage of power, technical problems sufficient availability of entire power problems, etc.