PAWAN KUMAR Vs. J.V.V.N. LTD

JUDGEMENT

(1.) THE prayer made in the present writ petition is that the respondents, authorities of the Jodhpur Vidhyut Vitran Nigam Ltd., Bikaner (for short, hereinafter referred to as 'JVVNL') may be directed to extend the time for depositing the amount vide demand notice Annex.2 dated 21.01.2010 demand a sum of Rs.51,500/ - for release of power connection of 30 HP for agricultural field of the petitioner and release of electricity connection in favour of petitioner in compliance of order issued by the concerned authority on 16.03.2011 (Annex.6) since the petitioner could not deposit the said amount in pursuance of the demand notice within time.

(2.) IN view of non -deposit of the said amount, the application of petitioner seeking power connection came to be rejected by the respondent, JVVNL, however, vide Circular Annex.6 dated 16.03.2011, such rejected application/s were sought to be revived in pursuance of the meeting held on 04.03.2011 and such persons, who could not deposit the amount for release of power connection, were given one more opportunity to deposit the demanded sum for power connection between the period 1st April 2011 to 30th April 2011.

(3.) MR . Mahaveer Bishnoi, learned counsel for the petitioner, relying upon the decision of a coordinate bench of this Court in SBCWP No.1433/2012 - Sardara Ram Vs. Jodhpur Vidyut Vitran Nigam Ltd. & Ors., decided on 27.04.2013, submits that direction may be given to the respondents -authorities to release the power connection upon deposit of the said amount even now.