MAHENDRA SINGH Vs. M P ELECTRICITY BOARD

JUDGEMENT

(1.) THE learned Single Judge in the writ petition out of which this appeal has arisen has expressed the opinion that the relief of restoration of electric connection can be sought by the present appellant tenant, under section 38 of M. P. Accommodation Control Act, 1961 (hereinafter refer as to Act ). Before dealing with this aspect of the matter it would be apt to notice section 38 of the Act. This reads as under:

(2.) THE learned counsel appearing for the appellant submits that Rent Controlling Authority is not functioning at Gwalior. He further, submits that in proceedings which are taken under section 38 of the Act, it is not possible to get a direction issued to the M. P. Electricity Board.

(3.) IT be seen that M. P. Electricity Board has laid down norms in the matter of supply of electric energy. These conditions are enumerated in para 3 of the instructions. These reads as under: