- (1.) Petitioner has approached this Court seeking a mandamus to command the respondents to provide commercial electricity connection.
(2.) Sri Mahboob Ahmad, appearing for the respondents no. 2 and 3, on the basis of instruction received from the Executive Engineer, states that shop where the connection has been applied for is owned by one Fakhrul Hasan and there are outstanding arrears of electricity charges due over the said property and because of that reason petitioner was orally informed that he can get the prepaid electricity connection in the said shop, for which he may complete necessary formalities.
(3.) Learned counsel for the petitioner states that he was never informed about completing of the formalities with respect to prepaid electricity connection.;