- (1.) Heard learned counsel for the petitioner and Sri Mahboob Ahmad, learned counsel for the respondents no. 2, 3 & 4.
(2.) Grievance of the petitioner is that he was granted a fresh connection on 31.8.2017 and meter was installed and ceiling certificate was issued. Thereafter, though he was regularly depositing the bill as and when they have been raised but without any reason or without any notice or show cause, the aforesaid connection has been disconnected on 12.01.2018. Learned counsel for the petitioner points out that despite various representations made to the Chief Engineer as well as S.D.O., Kareilabagh, till date nothing has been done and for no rhyme and reason, petitioner and his family members are suffering.
(3.) Sri Mahboob Ahmad, learned counsel for the respondents no. 2, 3 & 4 fairly states that grievance of the petitioner raised in the representation shall be attended to by the respondent no. 4 expeditiously.;