ARUN KUMAR MUKHERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD both sides.

(2.) I .A. No. 1430 of 2005 has been filed to modify the order dated 24.7.2002 by which a direction was issued by this court that the Electricity Board should grant electric connection to a consumer after the relevant certificate of occupancy granted by the Bihar Regional Development Authority is filed before it.

(3.) LEARNED counsel for the BRDA on the other hand submitted that the occupancy certificate is required before grant of electricity connection because that is included within the other services as provided under section 53 of the Act.