Sanjana vs Bses Yamuna Power Ltd
2021 Latest Caselaw 2308 Del

Citation : 2021 Latest Caselaw 2308 Del
Judgement Date : 25 August, 2021

Delhi High Court

Sanjana vs Bses Yamuna Power Ltd on 25 August, 2021

                                      $~52
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                             Judgment delivered on: 25th August, 2021

                                      +       W.P.(C) 7846/2021

                                      SANJANA                                                ..... Petitioner

                                                                 versus

                                      BSES YAMUNA POWER LTD                                  ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner :      Mr. Harbeer S. Chadha, Advocate

                                      For the Respondents :      Mr. Rishabh Raj Jain, Advocate

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J.

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondent to grant an electricity connection to the property of the petitioner being House No. 545, Baba Farid Puri, Patel Nagar, New Delhi.

3. It is contended that petitioner has been residing in the subject property since her marriage in 2014. Learned counsel for the petitioner submits that connection has not been provided on the

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.08.2021 Signing Date:26.08.2021 13:35:38 23:01 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

ground that petitioner has applied for a connection for house No. 545, however, house of the petitioner is not 545.

4. Learned counsel for the respondent under instructions submits that the house of the petitioner is right next to a Shiv Mandir which bears a number 515. He, however, concedes that the numbering in the area is not systematic. A rough site plan has been filed which has been prepared after an inspection which states that there is a property by the number 140/545 which is at a distance of about 60 meter from the site for which connection has been applied for.

5. Learned counsel for the respondent submits that the exact number of the property of the petitioner could not be identified as there was no other indication except for the contention of the petitioner.

6. It is further submitted that complaint has been received on 28.07.2014 from the Shiv Mandir Charitable Trust contending that one Smt. Kaushalaya used to reside in the Mandir for cleaning the temple premises and her son along with his wife and children had started residing in the Mandir illegally and they are seeking to have an electricity meter installed.

7. Learned counsel for the respondent submits that the complaint alleges that the portion of the petitioner is property no. 515 which he

is claiming to be property no. 545 and that is the reason why the electricity connection could not be granted.

8. Perusal of the documents filed along with the petition show that petitioner, her husband and children all have Aadhar Cards issued by the Government of India at the address House No 545, Baba Farid Puri, West Patel Nagar, Central Delhi.

9. Further petitioner has placed on record a ration card which has been approved by the Food Supply Officer on 15.10.2014 which also mentions the address as 545, Baba Farid Puri, West Patel Nagar. Voter ID Card of the petitioner has also been placed on record of the same address.

10. It is clear that petitioner has several documents which have been issued by the Government authorities showing that she is a resident of house no. 545 Baba Farid Puri, West Patel Nagar, New Delhi. There is no material placed on record by the respondent to counter this or to show that the property she is occupying bears some number other than house no. 545.

11. In view of the above, Respondents are directed to grant an electricity connection to the petitioner subject to petitioner complying with the commercial and other formalities as per the rules.





                                                                                              Digitally Signed
Signature Not Verified                                                                        By:JUSTICE SANJEEV
Digitally Signed By:KUNAL                                                                     SACHDEVA
MAGGU                                                                                         Signing Date:25.08.2021
Signing Date:26.08.2021 13:35:38                                                              23:01
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.

12. It is clarified that the grant of electricity connection or this order would not confer any special equities in favour of the petitioner and would not be construed as conferring or recognising the title of the petitioner to the said property or with regard to the identity of the said property.

13. Petition is allowed in the above terms.

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

SANJEEV SACHDEVA, J AUGUST 25, 2021 'rs'