$~2
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of Decision: 06th October, 2025
+ 	W.P.(C) 11365/2025
	SMT. DEEPTI & ANR.					       .....Petitioners
				Through:	Mr. Parmesh Kumar and Mr. Sachin
     Chaudhary, Advs.
     Mob: 9311738762
     Email:
     sachinchoudhary.co.in@gmail.com

				versus

	TATA POWER DELHI DISTRIBUTION LTD. 
     & ORS.							    .....Respondents
Through:	Mr. Moksh Arora and Mr. Santosh Ramdurg, Advocates for TPDDL
	Mr. Rohit Oberoi, Mr. P.P. Ahuja, Mr. Archit Vashistha, Mr. Umang Bhatia, Ms. Devanshi Madan, Advocates for R-2 
	Mob: 9810383816
	Mr. Abhishek Khanna, SPC for R-3 (Through VC)
	Mob: 9953432792
	Email: abhi@khannaandkhannalawfirm.com
	 

	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J (ORAL):

1. The present writ petition has been filed seeking directions to the respondent no. 1, to install a new independent permanent electricity connection in the name of the petitioner no. 1, at the shop no. 2, Raj Medicose, i.e., Medical Store, A-136, Wazirpur Industrial Area, New Delhi-110052. 
2. It is to be noted that vide order dated 01st August, 2025, this Court has already noted the stand of respondent no. 1 that the main dispute is between the petitioners and respondent no. 2, and that respondent no. 1 is willing to install a new electricity meter, without going into the issue of ownership of the property in question.
3. At this stage, learned counsel appearing for respondent no. 2 submits that merely because an electricity connection is being sought by the petitioners, that may not be taken as any proof of ownership in favour of the petitioners, or confer any special right in favour of the petitioners.
4. At this stage, learned counsel appearing for the petitioners submits that the petitioners are only seeking an electricity connection in the premises in question, and that on the basis of electricity connection, they shall not seek any title or ownership right over the property in question.
5. Accordingly, considering the submissions made before this Court, it is directed that the respondent no. 1 shall install a new electricity meter in the property in question, without going into the issue of ownership or title of the property in question.
6. The petitioners, as well as respondent no. 2, shall cooperate with respondent no. 1, and shall not create any hindrance, at the time of the installation of the electricity meter by respondent no. 1.
7. It is clarified that on the basis of today’s order, the petitioners shall not claim any special equities in their favour or claim any right, title or interest over the property in question, which shall be subject matter of appropriate proceedings between the parties.
8. The petitioners shall comply with all the codal and commercial requirements. 
9. The petitioners shall pay the electricity bill as per the demand which is raised by the respondent no. 1, and shall continue to do so, on a month to month basis.
10. It is clarified that since the electricity connection is being granted on the application of the petitioners, liability with regard to the same shall not be saddled on respondent no. 2. 
11. Let the needful be done by respondent no. 1 expeditiously, within a period of one week, from today.
12. With the aforesaid directions, the present writ petition is accordingly disposed of.


MINI PUSHKARNA, J
OCTOBER 6, 2025/SK



					
                                                       	                           

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