SUNIL SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner has received a demand notice under Section 56 of the Indian Electricity Act dated 10.9.2013 which he has brought on record through I.A. No. 6772 of 2013 with a prayer to restrain the respondents from disconnecting his electric line. Upon payment of 50% of the amount of demand before the competent authority of the respondents, they are restraining from disconnecting the electric line of the petitioner.

(2.) The grievance of the petitioner is only in respect of the calculation of the bills. His submission is that due to wrong calculation an exorbitant amount has been shown as due against him in the name of original consumer who was his mother. But he does not dispute that being a son of the original consumer connection has been continued and he is under obligation to meet any outstanding dues of the respondents against the connection.

(3.) Hence, in view of the submissions of Mr. Anand Kumar Ojha, learned counsel, who has been requested by this Court to assist in the matter, petitioner is granted liberty to file a formal objection before the Electrical Executive Engineer with regard to the amount of the bill and wrong calculation. If the said objection is filed, the Electrical Executive Engineer shall be under obligation to consider the same, if necessary, in the presence of the petitioner, and thereafter shall hand over the calculation with correct bill to the petitioner for payment of remaining amount. Petitioner is also directed to complete the formalities and take steps for his substitution in place of the original consumer, who is no more. The writ application is disposed of