RASHMIKABEN RATILAL MODI Vs. TORRENT POWER LIMITED

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for direction directing the respondent Company to give electricity connection to the premises of the petitioner being property bearing No.150/C, Purushottam Park, Chandkheda, Ahmedabad forthwith on appropriate terms and conditions.

(2.) Heard Mr. Nirav Thakkar, the learned advocate appearing for the petitioner and Mr. Anuj Trivedi, the learned advocate appearing for the respondent No.1.

(3.) The petitioner herein has approached this Court challenging the inaction on the part of the respondent in not providing property of the petitioner being C-150, Purushottam Park at Chandkheda, Ahmedabad, with electricity connection on an application made by the petitioner herein seeking electricity connection, and the petitioner herein has paid requisite charges for availing the connection, which is duly produced at Annexure "A" at page-12.