SRI G. SRINIVASA REDDY Vs. CHIEF ELECTRICAL INSPECTOR

JUDGEMENT

(1.) The petitioner-Mr.G.Srinivasa Reddy aggrieved by Annexure-F Communication dated 15.1.2013 and Annexure-A dated 4.6.2014 has approached this Court in the present writ petitions.

(2.) Since the Respondent-Chief Electrical Inspector to Government directed the disconnection of power supply in view of certain observations made in its communication Annexure-F dated 15.1.2013 and consequently, the power connection was disconnected, upon filing of the writ petitions, under the orders of this Court, however, the power connection was restored by the Respondent - Bangalore Electricity Supply Co. Ltd. (BESCOM).

(3.) The Deputy Chief Electrical Inspector, Bengaluru Additional East, Bengaluru, vide Annexure-P1 dated 8.9.2014 produced with the rejoinder filed on 15.3.2016 has however reported that most of the observations made in the earlier communication Annexure-F dated 15.1.2013 have been attended to by the petitioner, except at Sl.No.21 - 14th floor, Wiring work, which is stated that it was not attended.