ASPAK KHAN Vs. JODHPUR VIDHYUT VITRAN NIGAM

JUDGEMENT

(1.) The case is listed in the 'Orders' category on the application for preponement of the date, however, with the consent of learned counsel for the parties, the writ petition is being heard and decided finally today itself.

(2.) The present writ petition has been filed by the petitioner who is the resident of Pali and who is in the occupation of the house where the electricity connection is being asked for. The petitioner had applied for an electricity connection for his dwelling house by filing an application to the respondent Nos.1 and 2 but the official respondents denied the electricity connection on the ground that no legal document of his occupying the premises was filed for grant of electricity connection.

(3.) Heard learned counsel for the parties.