AMRENDRA KUMAR Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the parties.

(2.) This unfortunate dispute between the mother and son with respect to electrical consumption has been sought to be raised in the present proceeding filed under Article 226 of the Constitution of India. It is admitted case of the parties that one Deonandan Sinha was the father of the petitioner. One Smt. Chandrakanti Sinha, wife of aforesaid Deonandan Sinha, is own mother, according to the claim made by the petitioner, whereas she is step-mother, according to the claim of the respondent- Bihar State Electricity Board (herein after referred to as the "Board").

(3.) Subsequently, it appears that two meters installed in the ground floor were found removed from the premises some time in the year 1993 and, therefore, dues against the aforesaid two meters, namely, 41200/32708102 and 66210/32708104 were transferred to Account No. 34557/32708100, which were under the use of Sri Deonandan Sinha, who is now deceased. Late Deonandan Sinha came up before this Court and had filed C.W.J.C. No. 3652 of 1997 raising his grievances that dues standing with respect to two removed meters cannot be legally tagged with Account no. 34557 under his use. A Learned Single Judge of this Court by order dated 04.11. 1997 (Annexure-1) disposed of the aforesaid writ petition with a direction to the Electrical Superintending Engineer, East Circle, Patna Electrical Supply Undertaking, to take final decision with respect to dispute raised by aforesaid Deonandan Sinha with respect to tagging the electricity dues with respect to two removed electrical connection with that of electrical connection of Account no. 34557 under the use of the writ petitioner of that case.