- (1.) Heard Sri Suresh Chandra, learned counsel for the petitioner, Sri Shravan Kumar Tripathi for respondent no. 2 and the learned standing counsel. This writ petition has been filed, seeking a writ of mandamus, commanding the respondents to supply an electricity connection in the name of the petitioner at Flat No. MS-4, Second Floor, Pandav Nagar, Meerut. 1. The petitioner claims to have a registered gift deed dated 17.12.2018 in her favour from her mother in respect of property situate at Flat No. MS-4, 2nd Floor, Pandav Nagar, Meerut. The petitioner applied for electricity connection at the above premises after ensuring due compliance and was accordingly granted electricity connection on 24.8.2020. It appears that on an objection raised by her maternal grand mother Sheela Kalra wife of Late Amarnath Kalra that as the aforesaid property is a subject matter of dispute in Civil Suit No. 333/2020 before the Civil Judge (SD), Meerut, respondent no. 2 proceeded to disconnect the power connection on 31.8.2020. The complainant (Sheela Kalra) is reported to be no more.
(2.) The sole ground for disconnection is the mere pendency of the above suit.
(3.) Learned counsel for the Power Corporation in order to defend the impugned action took refuge under Clause 4.4 of the Electricity Supply Code, 2005.;