URMILA DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner is admittedly a tenant occupying a portion of the land belonging to another person. The petitioner had applied for a separate electric connection to the tenanted premises under her occupation which she is using for commercial purposes, exclusively in her name but her grievance is that the respondent Electricity Board has refused to entertain her application at all.

(3.) Learned counsel for the respondent Board explains that the refusal on the part of the Board to accept the petitioner's application is on account of a dispute between the original land owners who have issued a notice to the respondent Board not to supply electricity exclusively and separately to the petitioner in her name in respect of the small Gumti, which the petitioner is operating. Learned counsel submits that the petitioner ought to have obtained a no objection/permission from her landlord for extending the facility of separate and exclusive electric connection in her name in respect of the premises under her occupation and in absence of such no objection/permission, the respondent Board cannot possibly proceed further.