BIHAR STATE ELECTRICITY BOARD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) LET respondents file detailed counter -affidavits in three weeks from today. Rejoinder, if any, by the writ petitioner shall be filed in ten days thereafter. The matter shall appear, as per orders, after five weeks.

(3.) MR . Sahay appearing for the Jharkhand State Electricity Board has informed us today that perhaps an amicable solution at this stage may not be possible. Mr. Banerjee. learned Advocate General, has informed us that the Government of Jharkhand has already allocated an amount of Rs. 20 crores for being paid to the National Thermal Power Corporation (NTPC) in the allocation meant for current financial year and that the Government of Jharkhand shall make this payment to NTPC before 31st March. 2001 towards the charges of electricity consumed within the Jharkhand State. In any case, this shall be an on account payment.