Budhram S/O Malaram Saini vs Managing Director, Ajmer Vidyut ...
2023 Latest Caselaw 3639 Raj/2

[2023:RJ-JP:18040]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 26158/2018

Budhram S/o Malaram Saini, Aged About 50 Years, R/o Moti
Singh Ki Dhani, Ward No 41, Jhunjhunu, District Jhunjhunu,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       Managing Director, Ajmer Vidyut Vitran Nigam Limited,
         Ajmer, Rajasthan.
2.       Superintending Engineer, Jhunjhunu Circle, Ajmer Vidyut
         Vitran Nigam Ltd, Distt- Jhunjhunu.
3.       Assistant Engineer, Ajmer Vidyut Vitran Nigam Ltd,
         Jhunjhunu, Distt- Jhunjhunu (Rajasthan)
                                                                 ----Respondents

For Petitioner(s) : Mr. Rohitash Kumar Saini for Ms. Kamlesh Kumari For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

1. The petitioner has preferred the present writ petition with

the prayer that the respondents may be directed to disconnect the

illegal electricity connection taken on the land Khasra No.1870 of

the petitioner.

2. Counsel for the petitioner submits that one Vinod Kumar has

taken electricity supply connection at his Hotel, Sara Palace,

Agrasen Circle, Jhunjhunu. Counsel further submits that an Officer

of the respondents-Corporation Ltd. has already instructed his

subordinates to disconnect the electricity connection in the name

of consumer Vinod Kumar at this Hotel, Sara Palace, Agrasen

Circle, Jhunjhunu.

[2023:RJ-JP:18040] (2 of 2) [CW-26158/2018]

3. Considered the submissions made by counsel appearing for

the petitioner and also perused the pleadings and documents of

the petition.

4. The petitioner is seeking directions to the respondent-

Corporation for disconnecting the electricity supply connection in

the name of consumer- Vinod Kumar at his Hotel, Sara Palace,

Agrasen, Circle, Jhunjhunu, submitting that the electricity

connection in the name of Vinod Kumar is illegal. Counsel for the

petitioner could not point out how the electricity connection in the

name of consumer- Vinod Kumar at his Hotel, Sara Palace,

Agrasen Circle, Jhunjhunu is illegal. The petitioner has also not

impleaded consumer- Vinod Kumar as party respondent against

whom, he is seeking directions.

5. Counsel for the petitioner also could not make out how the

connection issued in the name of Vinod Kumar at his Hotel, Sara

Palace, Agrasen Circle, Jhunjhunu is adversely affecting him.

Merely writing a letter by an Officer to subordinates for

disconnection of supply of electricity of the consumer at his own

property, cannot be ground for disconnection of electricity supply

connection unless it is observed that in this manner the

connection issued to any such consumer is illegal.

6. This Court finds no merits in the present writ petition,

therefore, the present writ petition is dismissed.

7. Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /98

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