ANAND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prashant Pandey, learned counsel for the petitioner, learned Standing Counsel for the State respondent no.1 and Sri Udit Chandra, learned counsel for the respondents no.2 and 3.

(2.) Learned counsel for the petitioner submits that the petitioner is tenant of a small shop measuring 7'4'' x 7' in House No. CK-48/207 Rehmat Market, Hadha Saray, Varanasi. It is alleged that he is tenant of the aforesaid shop since 1997 and he uses alternative sources of energy. Now, he wants an electric connection and for that purpose moved an application on 22/2/2022 before the respondent no.3 for electric connection in the aforesaid premises, but the respondents are not granting electric connection on the pretext that there are certain dues in respect of the building in which the shop of the petitioner is situated.

(3.) Aggrieved with the non-grant of electricity connection by the respondents, the petitioner has filed the present writ petition praying for the following relief:-