RAGHUNATH K.N. Vs. BANGALORE ELECTRICITY SUPPLY COMPANY LTD.

JUDGEMENT

(1.) IN these writ petitions, petitioner is seeking a writ of mandamus against the respondents -the Bangalore Electricity Supply Company (for short 'BESCOM') and the Assistant Executive Engineer (Electrical), BESCOM, Rajajinagar, Bangalore, to sanction permanent power supply to the installations bearing R.R. No. NIMSEH 32010 to 32016 by considering the representation submitted by the petitioner on 27.05.2013. It is the case of the petitioner that he has constructed a building in property bearing No. 80/C situated at 20th B Main, I R Block, Rajajingar, Bangalore -10. According to the petitioner, apartment constructed over this property was strictly in accordance with the building bye laws and also in compliance with the other mandatory statutory provisions. It is his assertion that the BBMP has sanctioned the building plan on 16.06.2004 permitting the petitioner to construct the flats.

(2.) THE BESCOM sanctioned power supply to the building constructed by the petitioner during the year 2007 by installing separate meters bearing R.R. No. NIMSEH 32010 to 32016. Petitioner's neighbour -respondent No. 3 herein made allegations of deviations in the construction by filing complaint before several Authorities. The Assistant Executive Engineer of the BBMP passed an order holding that there was deviation in the construction and hence, ordered for demolition of a portion of the building.

(3.) I have heard the learned counsel for the parties and perused the materials on record.