PARSHURAM CHOUDHARY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the respondent Bihar State Electricity Board and the Bihar State Housing Board. In view of the supplementary counter affidavit filed on behalf of the Housing Board after joint inspection by all the parties including the representatives of the Bihar State Electricity Board and in view of the fair stand taken by the learned counsel appearing for the Bihar State Electricity Board at the time of hearing, this writ application is being disposed of by consensual order as under.

(2.) In view of the fact that the concerned electric wire is going through the land of the petitioner inside the boundary wall and there is 20 feet road which is adjacent to boundary wall, the Bihar State Electricity Board is directed to take measures so that the wire is shifted outside boundary wall of the petitioner within four weeks from today.

(3.) Learned counsel for the petitioner fairly admits that if the wire is shifted outside the boundary wall then his grievance would stand settled. Accordingly, this writ application stands disposed of.