LEENA DEVI Vs. J.S.E.B.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel for the respondent-J.S.E.B. '

(2.) Learned counsel for the petitioner submits that this petitioner purchased a piece of land from her erstwhile owner on 26th March, 2001 through a registered sale-deed. After purchasing the same, she constructed kuccha house over it and applied for electricity connection by paying requisite fee and security deposit on 10th Nov., 2009, which would be evident from Annexures 2 and 3, but still electricity connection has not been given and hence, the petitioner has come to this Court for a direction to the authorities to give electricity connection as the petitioner has come to know that electricity connection would not be given until payment of the amount which was due against the erstwhile owner is paid by the petitioner. But, on that ground the Electricity Board, cannot refuse fresh connection to the petitioner, who had been in no manner connected with the previous owner.

(3.) Learned counsel by referring to Clause 5.5 of the Electricity Supply Code as amended by the Jharkhand State Electricity Regulatory Commission (Electricity Supply Code 1st Amendment Regulation, 2007) submitted that the Electricity Board is duty bound to give a fresh connection to the petitioner, even if some amount is due to be paid by the erstwhile owner.