NALINWALA N KHAMMIWALA Vs. DEPUTY ENGINEER

JUDGEMENT

(1.) THE petitioner, an electricity consumer having electricity connection consumer No.I -233 for running cinema hall has approached this Court invoking Article 226 of the Constitution of India with following prayers:

(2.) THE facts in brief leading to filing this petition as could be gathered from memo of the petition deserve to be set out as under:

(3.) THE petitioner had to move one Misc. Civil Application being MCA No. 3330 of 2009 in Special Civil Application No. 12794 of 1993. Prayers wherein were made as under.