PHULWANTI DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD, RANCHI

JUDGEMENT

(1.) Counsel for the petitioner submitted that only from the counter affidavit, the petitioner learnt about the order passed in the proceeding under Section 126 of the Electricity Act 2003; and that petitioner has not been given opportunity before passing the said order.

(2.) Mr. Mukesh Kumar, learned counsel appearing for the Jharkhand State Electricity Board denied and disputed the said submission, and submitted that petitioner was given full opportunity; and that she had knowledge of the order, but even then she did not file appeal.

(3.) On this, Mr. Pathak, appearing for the petitioner submitted that petitioner will file appeal before the Chief Electrical Inspector under Section 127 of the Electricity Act 2003 within two weeks along with the petition of condonation of delay, but till the appeal is disposed of, the line may be restored on payment of 50% of the bills.