Allahabad High Court
Karmaveer vs State Of U.P. And 9 Others on 6 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:132844-DB Court No. - 39 Case :- WRIT - C No. - 23628 of 2025 Petitioner :- Karmaveer Respondent :- State Of U.P. And 9 Others Counsel for Petitioner :- ,Vidya Kant Tripathi Counsel for Respondent :- C.S.C.,Tarun Agrawal Hon'ble Arindam Sinha,J.
Hon'ble Manjive Shukla,J.
1. Mr. Vidya Kant Tripathi, learned advocate appears on behalf of petitioner and submits, under challenge is reasoned order dated 28th May, 2025 made by respondent no.3 refusing to disconnect the electric supply to private respondent no.6. He submits, said respondent is trespasser, having no right to occupy. As such, there be given direction for disconnection of the supply.
2. Mrs. Shubhra Singh, learned advocate, Standing Counsel appears on behalf of State. Mr. Tarun Agrawal, learned advocate appears on behalf of respondent no.3 and submits, the reasoned order was made following direction in order dated 21st April, 2025 of co-ordinate Bench disposing of petitioner's earlier writ petition. He submits, the writ petition be dismissed.
3. It appears from impugned order, the supply company caused inspection and physical verification of possession, in respect of the supply through concerned meter installed. Apropos, a paragraph from impugned order is reproduced below.
"Mr. Sanjay is in the occupancy of the premises on which meter has been fixed. Accordingly, there are no sufficient grounds for NPCL to remove or shift the electricity meter at this stage. However, it is clarified that the installation of the electricity meter or the sanction of a power connection does not, in any manner, confer ownership or tenancy rights upon any party, and shall not be treated as evidence of title or possession in any future proceedings."
4. There does not appear to be any error on face of impugned order. Petitioner has also not been demonstrate it is perverse. There is no reason for us to interference.
5. The writ petition is dismissed.
Order Date :- 6.8.2025 Gaurav (Arindam Sinha, J.) (Manjive Shukla,J.)