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Judgment
This is a petition under Article 226 /227 of the Constitution
of India seeking a writ in the nature of mandamus directing respondents
No. 1 and 2, i.e. Punjab State Power Corporation Limited and Assistant
Executive Engineer, PSPCL, respectively, to provide provisional
electric meter to Flat No. 17, Royal Apartment, Ludhiana.
As a matter of fact, the meter connection provided to the
owner of the building is for domestic purpose and since the petitioner
seeks to use the premises for commercial purposes, he would be
required to submit the following documents:-
i) To provide the consent letter from respondent No. 3 i.e. the owner of the meter.
ii) Submission of NOC issued by concerned local authority.
iii) Test Report, load etc.
iv) A & A Form i.e. Application & Agreement Form.
It has been undertaken on behalf of the respondents that
provisional meter connection, can be released, only after the compliance
of the above said conditions.
Learned counsel for the petitioner, at this stage, has
submitted that the condition of consent letter from the owner, cannot be
complied with, as there is a dispute. In this context, it will be open to
the petitioner to seek an exemption and in case rules permit, such
exemption will be granted. Otherwise the petitioner will be entitled to
enforce the legal rights, in accordance with law.
Disposed of.