Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the Petitioner.
(2.) PETITIONER , Om Prakash Sharma has preferred this writ petition with a prayer that Respondents be directed to connect the electricity connection of the Petitioner's house forthwith. From the averments made in the writ petition, it appears that the Petitioner is residing in Plot No. B -202 situated at Laxminarainpuri, Surajpole, Jaipur, which was in the name of Dhanna Lal, who is said to have been expired on 14.10.2007. Electricity and water connection bills were being issued in the name of Late Shri Dhanna Lal. It is stated that after the death of Late Shri Dhanna Lal, the Petitioner is living in the disputed house as an owner.
(3.) FROM Para No. 4 of the writ petition, it appears that one Rajendra S/o. Late Shri Dhanna Lal, who inducted his name in the electricity bill, after death of his father, did not deposit the amount of bill, therefore, electricity connection of the plot in question was disconnected.;