BSES Yamuna Power Limited vs Ved Prakash Anr & Anr

Mini Pushkarna, J

The present writ petitions have been filed challenging the various orders, all dated 21st July, 2025 passed by the Consumer Grievance Redressal Forum (“CGRF”), whereby, the CGRF has passed the following directions:

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Learned counsel appearing for the petitioner submits that the CGRF has erred in issuing these directions to the petitioner-BSES Yamuna Power Limited, to engage with the Municipal Corporation of Delhi (“MCD”) and issue notices to the MCD at two stages. He submits that the said directions issued by the CGRF are beyond the statutory scheme and not sustainable in law.

Responding to the present writ petition, learned counsels appearing for the MCD submit that as regards the list of unauthorized construction, the said information is already available on the website of the MCD. Learned counsels appearing for the MCD submit that as and when such information is required by the petitioner, the same can be seen from the website of the MCD.

They further submit that the officials of the MCD are enjoined upon to render any assistance to the CGRF, as and when any information with regard to any status of the property is sought by the CGRF. They further submit that the CGRF is within its authority to call for record from the MCD, which the MCD shall provide, as and when such directions are issued to the MCD by the CGRF.

Accordingly, considering the submissions made before this Court, it is directed that the BSES Yamuna Power Limited, at the time of grant of any fresh electricity connection, shall assess the status of the property from the website of the MCD and take action accordingly.

As regards the status of any property, it is clarified that the CGRF is within its power to summon or call for any record from the MCD.

Accordingly, the orders dated 21st July, 2025 issued by the CGRF are modified to the extent that the petitioner, i.e., BSES Yamuna Power Limited is not required to issue notices at two stages to the MCD, as directed in the impugned orders.

With the aforesaid modification, the present writ petitions, along with the pending applications, stand disposed of.