- (1.) We have heard Sri Brijesh Shukla, learned counsel for the petitioner and Sri Baleshwar Chaturvedi, who has accepted notice on behalf of respondents.
(2.) With the consent of the learned counsel for the parties, writ petition is being finally disposed of at the admission stage itself without calling for a counter affidavit.
(3.) Facts lie in a narrow campus and relevant for the purposes of the case are as under : The petitioner is a tenant of House no. 78-F/22, Katar Shahid, Indira Chowk, Moradabad. There is a dispute going on with the landlord and on his refusal to accept rent, the petitioner is depositing the same under Section 30 of U. P. Act No. 13 of 1972. On account of ongoing dispute and in order to create pressure upon the petitioner-tenant to vacate the accommodation, the landlord got the supply of electric energy disconnected. It appears that thereafter the petitioner made an application on the prescribed form for grant of new electricity connection and submitted it in the office of respondent no. 4 on 23.09.2013 but the same was returned back to the petitioner with endorsement that since the landlord has refused to give no objection to the electricity connection as such the same cannot be provided. Thereafter, the petitioner made various representations and visited the office of respondent no. 4 but when no action has been taken and he has not been granted new connection for supply of electrical energy, he has approached this Court by filing writ petition seeking the following main reliefs : (I)to issue a writ, order or direction in the nature of mandamus commanding the respondent no. 4 to accept the Form of the petitioner for installation of new electric meter in his name premises House No. 78-F/22, Katar Shahid Indra Chowk, Moradabad and supply electricity to the petitioner.;