LAWS(PAT)-2002-5-55

BIHAR STATE ELECTRICITY BOARD Vs. KISHORI DEVI

Decided On May 09, 2002
BIHAR STATE ELECTRICITY BOARD Appellant
V/S
KISHORI DEVI AND ETC. Respondents

JUDGEMENT

(1.) Both the appeals arise out of a common order dated 28-11-2000 passed by a learned single Judge of this Court and the points involved in both the appeals being one and the same, they have been heard together and are being disposed by this common order.;

(2.) LPA No. 20 of 2001 arises out of CWJC No. 5353 of 2000 which was filed by respondent-Smt. Kishori Devi for a direction to the appellant-Bihar State Electricity Board (hereinafter referred to as the Board) to restore electric connection which was disconnected without notice to her by the Assistant Electrical Engineer (Revenue), Bankpur Supply Division, Patna University, Patna on the ground that on surprise checking it was found that electrical energy was being used beyond the sanctioned load given to her.

(3.) LPA No. 25 of 2001 arises out of CWJC No. 8831 of 2000 which was filed by the four shopkeepers who are tenants of the aforesaid Smt. Kishori Devi (hereinafter referred to as the landlady).