MOHAMMAD NAUSHAD Vs. SOUTH BIHAR POWER DISTRIBUTION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Senior Counsel representing respondent nos.1 to 3 and learned counsel representing respondent no.4.

(2.) This writ application has been preferred for a direction to the respondent authorities, particularly, respondent nos.1 to 3 to grant the new electric connection to the petitioner in the tenanted premises in which the petitioner is running his shop.

(3.) Facts of the case are not much in dispute. The petitioner entered into the tenanted premises under a valid agreement with respondent no.4 but over the period they developed a dispute as according to respondent no.4, the petitioner did not vacate the premises on expiry of lease and there had been some issues with respect to payment of rent also. Presently, an eviction suit is going on in the Court of learned Munsif 1st, Patna. Learned counsel for respondent no.4 admits at the Bar that pursuant to the order dated 01.10.2016 passed by the learned Munsif 1st, Patna in Eviction Suit No.35 of 2015, the petitioner had deposited the outstanding amount of Rs.22,400/- which respondent no.4 has already received and then the petitioner is depositing the rent amount in Court each and every month.