- (1.) This case has certain peculiar facts with regard to the liability and apportionment of electricity dues in respect of a premise that came to be succeeded by several owners.
(2.) The original owner of the premise Shri Islam Beg sold part of the premises in favour of one Jitendra Kumar Srivastava in the year 2008. Shri Jitendra Kumar Srivastava in turn sold it to one Smt. Swati Chaurasiya in the year 2009, who in turn sold it to one Shri R.K. Malviya in the year 2011. The petitioner is the fourth purchaser of part of the said premises under a sale deed dated 12/4/2012. The petitioner wanted to absolve himself of any liability of electricity dues and obtain a new connection for the portion which he has purchased.
(3.) An inspection was carried out and a theft proceeding was initiated against the petitioner. The petitioner appears to have filed Writ Petition No.30684/2013 which was disposed of on 10/12/2013 by the following judgment: "The grievance of the petitioner in the matter of new connection being provided in his name at the residential house No.64/1 Keedganj, Allahabad needs to be examined by the respondent no.2 at the first instance. The writ petition is accordingly disposed of with a direction to the petitioner to approach the respondent no.2 along with certified copy of this order within a period of two weeks from today and the respondent no.2 shall look into the grievance of the petitioner and pass an appropriate order within a period of two weeks thereafter. We make it clear that if there are any arrears of the previous connection it shall be necessary that these dues are cleared before new connection is provided.";