RAM JANAM OJHA Vs. J.S.E.B.

JUDGEMENT

(1.) THIS application has been preferred by petitioner for direction on the respondents to grant him a fresh electrical connection in the premises in question.

(2.) ACCORDING to petitioner, the premises in question was allotted in his favour by the Housing Board and he applied fresh electrical connection but it has not been allowed as certain dues have been shown against the erstwhile owner/occupant of the premises.

(3.) IN the circumstances, the case is remitted with liberty to petitioner to approach the Assistant Electrical Engineer, Adityapur, Jamshedpur. If the petitioner produces any letter of allotment of the house in question and applies for fresh electrical connection, the respondents will not force the petitioner to deposit any amount as was due against the erstwhile occupant. In such case, the authorities will be liable to give fresh electrical connection immediately on receipt of such evidence relating to allotment of the house and requisition of requisite fees and forms.