Delhi High Court
Akashdeep Singh vs Bses Rajdhani Power Ltd & Anr. on 4 February, 2021
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%
Judgment delivered on: 4th February, 2021
+ W.P.(C) 1438/2021
AKASHDEEP SINGH ..... Petitioner
versus
BSES RAJDHANI POWER LTD & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. Priyank Kher, Advocate (through video
conferencing)
For the Respondents : Mr. Rishabh Raj Jain, Advocate for BSES-
RPL (through video conferencing)
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
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)
1. 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
Signature Not Verified
MAGGU
Signing Date:04.02.2021 15:19:51
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
respondent no. 1/BSES-RPL.
2. 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.
3. 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.
4. 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.
Signature Not Verified
MAGGU
Signing Date:04.02.2021 15:19:51
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
5. 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.
6. 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.
7. The petition is disposed of in the above terms.
8. 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
FEBRUARY 4, 2021
'rs'
Signature Not Verified
MAGGU
Signing Date:04.02.2021 15:19:51
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
