Delhi High Court - Orders
Shoaib Zafar vs B.S.E.S Yamuna Power Ltd. & Anr on 13 April, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11446/2022, CM APPL. 33779/2022
SHOAIB ZAFAR ..... Petitioner
Through: Mr. S.D. Ansari and Mr. I. Ahmed,
Advocates alongwith petitioner in
person.
versus
B.S.E.S YAMUNA POWER LTD. & ANR. ..... Respondents
Through: Mr. Manish Srivastava, Advocate for
respondent Nos. 1 and 2.
Mr. Ajay Digpaul, Sanding Counsel
for MCD.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 13.04.2023
1. By way of the present petition filed under Article 226 of the Constitution of India, the petitioner has sought direction to respondents and its officials to install new electricity connection and provide the electricity supply at second floor of property bearing no. 5957-58 & 5990 & 5991, Plot No. 92, Situated at Basti Harphbol Singh, Sadar Bazar, Delhi-110006 or in alternate the old existing electricity connection bearing CA No. 100509393 installed in the property in question be restored.
2. I have considered the averments made in the present petition, this Court deems it expedient that Municipal Corporation of Delhi (MCD) be impleaded as party. Accordingly, on the oral request of learned counsel for the petitioner, MCD is impleaded as respondent No. 3. Let an amended Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:18.04.2023 11:17:09 memo of parties be filed and placed on record before the next date of hearing.
2. Mr. Ajay Digpaul, learned Standing Counsel who represents MCD and is present in Court, is directed to accept notice. He seeks copy of the petition. Let a copy of the petition be served to him alongwith Status Report filed by respondent Nos. 1 and 2 to enable him to obtain instructions.
3. Renotify on 17.05.2023.
MANOJ KUMAR OHRI, J APRIL 13, 2023/ga Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:18.04.2023 11:17:09