GIRISH Vs. SECRETARY KARNATAKA ELECTRICITY BOARD BANGALORE

JUDGEMENT

(1.) THIS writ petition seeks a mandamus directing the respondents to grant a domestic electric connection for the petitioner's residential premises No. 1725/a-16, V Ward, 8th division, K. T. J. Nagar, Davanagere. The facts in brief are as follows:

(2.) THE petitioner claims to have purchased a house building site measuring 30' x 40' in Sy. No. 64/2 within the Davanagere town Municipal limits from one Radha K. Masoor, in terms of a sale deed dated 19th February, 1987. After securing the requisite licence from the City Municipality, Davanagere, the petitioner has constructed a residential building over the said site. According to the petitioner the building so constructed is assessed to payment of property tax by the Municipal Council. Copies of the katha extract in respect of the property and the endorsement issued to the petitioner by the Municipal Council, davangere as also receipts evidencing the payment of property tax have been produced by the petitioner as Annexures-A to D to the writ petition.

(3.) THE petitioner's grievance is that an application seeking electric connection for the aforesaid building was filed by him before the respondent-Board together with a deposit of Rs. 605/-as far back as 23rd July, 1990. The Board has however despite reminders issued by the petitioner refused to sanction the electric connection for the premises without any lawful justification thereby causing serious hardship to the petitioner and his family who is residing in the building. A mandamus is therefore sought directing the respondents to grant an electric connection to the petitioner with such other reliefs as this Court may deem fit in the circumstances.