MAJOR KRIPAL SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE dispute in this case relates to the refusal of the Bihar State Electricity Board to give a separate electric connection for the second floor of the building which, according to the petitioner, is used purely for residential purposes.

(2.) ADMITTEDLY , the ground and the first floors of the building in question were constructed in and around April, 1992. Since then those two floors are being used as a Nursing Home, run by the wife of the petitioner. Initially a portion of those two floors was also used for the residential purpose, by the petitioner and his wife. The building being used primarily as a Nursing Home, the Non -domestic (commercial) category which attracts as a higher rate under the tariff.

(3.) ACCORDING to the petitioner in March, 1993 the construction of the second floor of the building was completed and the petitioner and his wife shifted their residence to the second floor of the building.