Sunil Ambwani, Dinesh Maheshwari, JJ. - (1.) We have heard Sri Bal Mukund Singh for the petitioner. Sri Mahboob Ahmad appears for U.P. Power Corporation Ltd.
(2.) The petitioner has applied for electricity connection in House No. 295, Madhawapur, Bairahana, District Allahabad. The Sub Divisional Officer (R/B) has rejected the petitioner's application on the ground that there is a civil case pending in respect of the property in which electricity connection has to be installed, and thus unless the Court directs, the electricity connection cannot be given.
(3.) It is submitted by the petitioner that the supply of electricity is essential to life, and thus the denial of electricity connection clearly amounts to denying right to life. A dispute is pending between the husband of the petitioner and the landlord in Misc. Case No. 537 of 1997, on the ground that the landlord has refused to accept the rent, on which the petitioner is regularly depositing the rent in court.;