- (1.) THIS writ petition has been filed with the following prayers: - (a) by way of writ, order or directions the respondent no. 1 to 3 may be directed to restore the electric connection of the petitioner firm of 100 H.P. at its unit situated at Plot No. G -31, H.A. RIICO Industrial Area, Geegal, Ajmer. (b) by way of writ, order or directions the respondent no. 3 may be directed to give separate electric connection to the petitioner in Plot No. G -31, H.A. RIICO Industrial Area, Geegal, Ajmer. (c) by way of writ, order or directions the order dated 8.12.2011 passed by the Executive Engineer (CD -II), AVVNL, Ajmer may kindly be quashed and set aside. (d) Any other appropriate order or directions which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner. (e) Cost of the writ petition may also be awarded in favour of the petitioner. Respondent no. 4 Smt. Prem laddha is present in person, whose presence has been marked on the order sheet of the court.
(2.) HEARD the Learned Counsel for the parties and perused the writ petition. Counsel for the parties have stated that this petition be disposed of in terms of the compromise arrived at between the parties.
(3.) CONSEQUENTLY , this petition is disposed of as under: - i) The petitioners have paid (under protest) to the respondent no. 4 a sum of Rs. 62462/ - in cash as reimbursement of the amount stated to have been deposited by the respondent no. 4 with the Ajmer Vidhyut Vitran Nigam Limited (hereinafter 'AVVNL') towards the enhancement of load extension from 10 H.P to 54 H.P. at the petitioner's unit situate at the Industrial Plot No. G -31, H.A., RIICO Industrial Area, Geegal, Ajmer, which has been rented out by the petitioners from the respondent no. 4. In the event the petitioner is able to establish on basis of receipt issued by the respondent no. 4 specific to the reimbursement that the aforesaid amount had earlier been reimbursed to the respondent, the petitioner would be entitled to a refund against future rent thereof or adjustment with registered notice in regard thereto to the respondent no. 4. ii) AVVNL is directed to release the connection of 54 H.P. at the petitioner's unit situate at the Industrial Plot No. G -31, H.A., RIICO Industrial Area, Geegal, Ajmer within a period of seven days from today. iii) The petitioners will continue to pay rent from month to month to the respondent no. 4 on pain of an eviction petition under Section 9 of the Rajasthan Rent Control Act, 2001 in the event of any default. The writ petition stands disposed of, accordingly.;