ARCHANA DEVI Vs. CHAIRMAN, B.S. ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Prakash Kumar, learned counsel for the respondents-Bihar State Electricity Board and its functionaries.

(2.) The writ petition was filed seeking direction to the respondent-Board to grant domestic electric connection for the premises of the petitioner, for which she had tiled an appropriate application in the prescribed form and also deposited the prescribed fee on 14.4.2007 but the same has remained pending.

(3.) A counter affidavit has been filed on behalf of the respondent-Electricity Board admitting the case of the petitioner as regarding the application being filed on 14.4.2007 together with the application fee of Rs. 30/-, security deposit of Rs. 1,300/-, service connection charge for Rs. 180/-and meter testing fee for Rs. 50/-. it is next contended that upon examination of the request made by the petitioner it came to knowledge of the respondent-Board that in the year 1965 the ground floor of the premises in question had been rented out to one Babu Hazari Lal by the vendor of the present property. The said tenant after obtaining NDS-II electric connection bearing Consumer No. 3351/ 29506400 went into arrears of electricity dues and ultimately the electric connection was disconnected on 27.5.2004 for non-payment of the arrear dues of Rs. 22768/- and finally the meter was removed on 10.5.2006. The said fact is manifest from Annexure-7.