TAHIR KHAN Vs. JAI DEV SINGH & ORS

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is directed against the order dated 21.4.2015 passed by the learned District Judge, Nahan, whereby he allowed the appeal of respondent No. 1/plaintiff No. 1 by setting aide the order passed by the trial Court and directed the respondents No. 1 to 3 to consider the application of the petitioner for release of temporary electricity connection in accordance with law and rules subject to the final decision of the main suit.

(2.) The case has a chequered history. The petitioner in the year 2002 filed a petition for eviction of respondent No. 1 from the shops situated at Gunughat Nahan, District Sirnmour. The respondent No. 1 had contested the same on the ground that the petitioner was not the landlord and the petition was dismissed by the learned Rent Controller on 31.12.2005. The appeal preferred against the same was also dismissed and the matter is now pending adjudication in revision before this Court.

(3.) In the year 2012, the tenants, who had been previously occupying the premises, namely, Rama Thakur and Abdul Khaliq applied for disconnection of the electricity connection/meter, which was in their names and the same was accordingly disconnected.