Delhi High Court - Orders
Prabha Singh vs Bses Rajdhani Pvt Ltd on 4 May, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5799/2023
PRABHA SINGH ..... Petitioner
Through: Mr. Kartikay and Mr. Shankar,
Advocates.
versus
BSES RAJDHANI PVT LTD ..... Respondent
Through: Mr. Manish Srivastava, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 04.05.2023 CM APPL. 22718/2023
1. Allowed, subject to all just exception.
2. Application is disposed of. W.P.(C) 5799/2023
1. By way of present petition filed under Article 226 of the Constitution, the petitioner seeks following reliefs:-
"1) Issue a writ of Mandamus thereby directing the respondent to provide new electricity connection or restore the earlier electricity of the petitioner at the premises of the petitioner at property bearing House No. C-25/ A, Second Floor, Panchsheel Vihar, Khirki Village, New Delhi.
2) Issue a Writ of Mandamus thereby directing the respondent to recover the dues of the electricity from Ms Amita Singh i.e. actual user of the premises and those who had committed theft over the premises."
Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:09.05.2023 13:05:19
2. Issue notice.
3. Mr. Manish Srivastava, learned counsel for respondent accepts notice and, on instructions, submits that not only unauthorised constructions is carried in the subject property but a theft bill has also been raised. He seeks some time to file a reply in this regard.
4. Renotify on 25.08.2023.
MANOJ KUMAR OHRI, J MAY 4, 2023 ga Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:09.05.2023 13:05:19