PRASHANT KUMAR GUPTA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) In this writ application the petitioner has prayed for quashing the order dated 18-10-2000, whereby the petitioner was asked to deposit the electric dues of previous consumer Subodh Kumar Prasad amounting to Rs. 59,369/- before providing fresh electric connection in the name of the petitioner.

(3.) The petitioner's case is that he has taken the premises in question on rent from Smt. Punam Prasad and has applied for electric connection. Under the tenancy agreement it is mentioned that the tenant will get his own electric connection from Bihar State Electricity Board. The petitioner accordingly applied for electric connection in the tenanted premises bearing plot No.69, ward No.2B, situated at Madhukam, Ratu Road, Ranchi. When the respondent-Board did not take any decision the petitioner moved this Court by filing CWJC No.2656/2000 (R). The writ application was disposed of on 22-8-2000 with a direction to the respondent No.2, an officer of the Board, to take a decision on the application of the petitioner for supply of electricity in the premises in question. The respondent accordingly took a decision that before supply of new electric connection a sum of Rs. 59.369/- has to be deposited by the petitioner.