SOFTBYTES COMPUTERS, RANCHI Vs. B.S.ELECTRICITY BOARD

JUDGEMENT

(1.) THE case relates to grant of electrical connection in the premises in question.

(2.) ACCORDING to the petitioner, it took premises on rent/lease covering an area of 1860 sft. in the first floor of M.S. Plot No. 1223, a portion of Holding No. 736 -A, Ward No. 14 within the Ranchi Municipal Corporation area. The petitioner is stated to have approached the Respondent, Assistant Electrical Engineer, Electricity Board, Ranchi for fresh electrical connection, but it was not accepted on the ground of outstanding dues against the two earlier connections, namely, T -5 CS T 844 and T -5 CS T 8052, which were in the name of the mother of the landlord and another Shri Chittranjan.

(3.) RELIANCE was also placed by the counsel on a Supreme Court decision in Isha Marbel v. B.S. Electricity Board, reported in (1995) 2 SCC 648 and an un - reported decision of this Court in Shri Ram Udyog v. B.S. Electricity Board, (CWJC No. 3774 of 1998 - R), disposed of on 19th February, 1999.