Akashdeep Singh vs BSES Rajdhani Power Ltd & Anr.

Sanjeev Sachdeva, J

CM APPLN. 4097/2021 (Exemption)

Allowed, subject to all just exceptions.

W.P. (C) 1438/2021 & CM APPLN. 4096/2021 (interim dir)

Petitioner seeks a direction to the respondent no. 1- BSES-RPL to restore the electricity connection. It is contended that even though no bills are

pending, electricity supply has been disconnected by respondent no. 1/BSES-RPL.

Learned counsel appearing for respondent no. 1/BSES-RPL submits that though no dues are pending, however, the electricity connection was

disconnected because respondent no. 2 who is the registered consumer requested for surrender of the meter and disconnection of the electricity

supply and it was at the request of the registered consumer that the electricity connection has been disconnected.

Learned counsel for the petitioner submits that the petitioner was originally a tenant of the property, however, there was an agreement to sell

between respondent no. 2 and the petitioner, consequent whereto the petitioner is a prospective purchaser. He submits that petitioner is in possession

of the subject property even though a suit for eviction has been filed by respondent no. 2 against the petitioner. He submits that no decree of

possession has till date been passed. He further submits that the petitioner is willing to apply for a fresh independent connection in his favour.

Learned counsel for respondent no. 1/BSES-RPL submits that apart from the regular security deposit of Rs. 6600/-, since the petitioner does not

have any title document in his favour, he would need to deposit an additional security deposit of Rs. 5000/-. Learned counsel for the petitioner is

agreeable to the said deposit.

In view of the above, the writ petition is disposed of with liberty to the petitioner to apply for an independent electricity connection in his own name.

On an application being filed by the petitioner, respondent no. 1 shall expeditiously process the application and if the application is in order and all

commercial and other formalities are completed, electricity connection shall be granted within two working days. It will not be obligatory on the part of

the petitioner to furnish a No Objection Certificate from respondent no. 2.

It is clarified that this order as well as grant of an electricity connection shall not grant any special equities in favour of the petitioner and same

would be without prejudice to the rights and contentions of the parties.

The petition is disposed of in the above terms.

Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.