Delhi High Court - Orders
Bses Yamuna Power Limited vs Sh. Manish Khan & Anr on 11 March, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3096/2026 & CM APPL. 14926/2026
BSES YAMUNA POWER LIMITED .....Petitioner
Through: Mr. Manish Srivastava, Mr. Moksha
Arora & Mr. Santosh Ramdurg,
Advocates with Mr. Rahul Keshav,
Senior Manager.
versus
SH. MANISH KHAN & ANR. .....Respondents
Through: Ms. Avnish Ahlawat, Standing
Counsel DTC with Mr. N.K. Singh,
Ms. Aliza Alam & Mr. Mohnish
Sehrawat, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 11.03.2026
1. The present writ petition has been filed seeking the following reliefs:
"A. Pass an Order setting aside the Order dated 12.12.2025 passed by the Ld. CGRF in C.G. No. 376/2025 titled as "Manish Khan Vs. BSES Yamuna Power Limited".
B. Direct Respondent No. 2 i.e., to ascertain the statutory distance between Shop No. B-7, Gandhi Kusht Samiti, Tahirpur, Delhi - 110096 and the high-tension line.
C. To call for the original records of the proceedings before the Ld. CGRF in C.G. No. 376/2025 titled as "Manish Khan Vs. BSES Yamuna Power Limited"."
2. Mr. Srivastava, counsel appearing on behalf of the petitioner submits that the impugned order has erroneously directed the petitioner to release a W.P.(C) 3096/2026 Page 1 of 2 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 13/03/2026 at 22:25:45 new electricity connection in favour of respondent no. 1, in violation of the provisions of DERC (Supply Code), 2017, CEA Safety Regulations, 2023 and Electricity Act, 2003.
3. It is submitted that the electricity connection was denied by the petitioner as the horizontal distance between the premises of the respondent no.1 and the High Tension (HT) wire was less than 2.3 metres as required under Regulation 63 of CEA Regulations, 2023. Therefore, grant of electricity connection would create a safety hazard.
4. Issue notice.
5. Notice is accepted by counsel appearing on behalf of the respondent no. 2.
6. Counter affidavit, be filed within four (4) weeks from today. 6.1 Counter affidavit shall state the horizontal distance between respondent no. 1's premises and the HT lines and whether the grant of electricity connection to respondent no. 1 would be a safety risk.
7. Issue notice to respondent no. 1 through all permissible modes.
8. Reply be filed within four (4) weeks.
9. In view of the aforesaid submissions, there will be a stay of the impugned order dated 12th December, 2025 till the next date of hearing.
10. List on 4th May, 2026.
AMIT BANSAL, J MARCH 11, 2026 at W.P.(C) 3096/2026 Page 2 of 2 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 13/03/2026 at 22:25:45