Delhi High Court - Orders
Sanjay Kumar vs Bses Yamuna Power Ltd And Ors on 30 March, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4031/2026 with CM APPL. 19684/2026 and CM APPL.
19685/2026
SANJAY KUMAR .....Petitioner
Through: Mr. Kamlesh Kr. Mishra, Ms. Shivani
Verma, Mr. Rajeev Dubey and Ms.
Renu, Advocates.
versus
BSES YAMUNA POWER LTD
AND ORS. .....Respondents
Through: Mr. Manish Kumar Srivastava, Mr.
Moksh Arora and Mr. Santosh
Ramdurg, Advocates for R-1/BSES.
Mr. Anirudh Dusaj, ASC for DERC/
R-2.
Mr. Shiven Varma, panel counsel for
GNCTD with Mr. Rudraksh Mathur,
Advocate for R-3 (through VC).
Mr. M.S. Oberoi, standing counsel for
MCD with Ms. Pransha, Advocate for
R-5/MCD.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 30.03.2026
1. The present writ petition has been filed seeking directions to the respondent no.1/ BSES Yamuna Power Limited ('BYPL') to grant electricity connection at the property bearing no. T-661/A-2 Second Floor, Right side Gali No. 21, Durga Mohalla Baljeet Nagar Patel Nagar, New Delhi-110008 ('subject property').
W.P.(C) 4031/2026 Page 1 of 3This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/03/2026 at 20:59:40
2. Counsel for the petitioner draws the attention of this Court to the Annexure P-6 attached with the present petition, i.e., judgment dated 13th November, 2025, passed by this Court in W.P.(C) 7618/2023 titled as BSES Yamuna Power Limited v. Bhagwati and Anr. and submits that the petitioner is entitled for electricity connection, as there is no requirement of No Objection Certificate ('NOC') from the Municipal Corporation of Delhi ('MCD'), in case, there is any unauthorized construction in the property in question.
3. Issue notice.
4. Notice is accepted by counsel for respondents no. 1, 2, 3 and 5.
5. Counsel for respondent no. 1/ BYPL submits that it has no objection to the grant of fresh electricity connection to the petitioner, provided, the petitioner applies afresh with regard to providing of electricity connection and complies with all the codal and commercial formalities for grant thereto.
6. Counsel for the petitioner points out that in respect of separate portion of the same property, directions were passed in W.P.(C) 19762/2025 titled as Indrawati Devi v. BSES Yamuna Power Ltd. And Ors. on 24th December, 2025 (Annexure-P7 to the present writ petition).
7. Counsel are ad idem that similar directions may be passed in the present petition.
8. Accordingly, the following directions are passed:
I. Petitioner shall submit a fresh application for grant of electricity, within a period of one week from today.
II. The petitioner shall comply with all the codal and commercial formalities as may be directed by the respondent no. 1. III. Upon the petitioner complying with all the formalities and other W.P.(C) 4031/2026 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/03/2026 at 20:59:40 directions, as may be issued by the respondent no. 1/BSES Yamuna Power Limited, the respondent no. 1 shall proceed to grant electricity connection to the petitioner expeditiously, preferably, within four weeks of receiving the application from the petitioner. IV. Petitioner shall continue to deposit the current demand towards the electricity connection, as raised by respondent no. 1. V. In case, the petitioner defaults in making payment towards the electricity dues as raised by respondent no. 1, respondent no. 1 shall be at liberty to take appropriate action in accordance with law.
9. With the aforesaid directions, the present writ petition along with all pending applications stands disposed of.
AMIT BANSAL, J MARCH 30, 2026 Rzu W.P.(C) 4031/2026 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/03/2026 at 20:59:40