Manish Gupta vs Bses Rajdhani Power Limited And ...
2021 Latest Caselaw 2965 Del

                                      $~11
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 29.10.2021

                                      +     W.P.(C) 11243/2021 & CM APPL. 34618/2021
                                      MANISH GUPTA                                        ..... Petitioner

                                                                versus

                                      BSES RAJDHANI POWER LIMITED AND ANOTHER
                                                                          ..... Respondents

                                      Advocates who appeared in this case:
                                      For the Petitioner:        Mr. I.C.Mishra, Advocate.
                                      For the Respondent:        Mr. Sunil Fernandes, Standing Counsel, BSES-
                                                                 RPL with Mr. Shubham Sharma, Advocate for R-1
                                                                 (through VC).
                                                                 Mr. Arush Khanna, Advocate for R-2 (through
                                                                 VC)
                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                                  JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondent to grant an electricity connection to the premises in occupation of the petitioner being the first floor of House No.1215, Behind DC Office, Nala Road, Kapashera, New Delhi.

2. Learned counsel appearing for BSES Rajdhani Power Ltd submits that the said respondent does not have any objection to grant

Signature Not Verified W.P(C) 11243/2021 Digitally Signed 1 By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:30.10.2021 Signing Date:30.10.2021 18:19:52 18:07 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

of an electricity connection subject to obtaining NOC from the other owners of the property. He submits that as per the documents apart from the petitioner, his brother Ashok Gupta and respondent No.2 are the owners of the property.

3. An NOC from Mr. Ashok Gupta has been annexed as Annexure P-6.

4. Learned counsel appearing for respondent No.2 submits that in case the connection is being applied for only in respect of the first floor of the subject property he has no objection to grant of the electricity connection.

5. In view of the above, petition is disposed of with a direction to the respondent BSES Rajdhani Power Ltd to expeditiously consider the application of the petitioner in accordance with law and in case the application is allowed, grant the connection forthwith. Petitioner shall comply with the requisite commercial and other formalities for the grant of the connection.

6. It is clarified that the grant of the electricity connection will be without prejudice to the rights and contentions of the co-owners of the property.

SANJEEV SACHDEVA, J.

OCTOBER 29, 2021/rk

Signature Not Verified W.P(C) 11243/2021 Digitally Signed 2 By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:30.10.2021 Signing Date:30.10.2021 18:19:52 18:07 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.