MADHU SUDAN MITTAL Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Mr. Aparesh Kumar Singh, Amicus Curiae, has shown his inability to appear in this case due to his personal reason, but after knowing the personal reason; learned counsel appearing for the Jharkhand state Electricity Board, the State and the Jharkhand State Regulatory Commission as well as this Court are of the opinion that Mr. Singh, Amicus Curiae, can continue to assist in this matter where no personal interest of any body is involved, but in a public interest litigation matter, there is no conflict of interest of learned counsel with any of the parties, nor he has any favour or bias for any party.

(2.) Therefore, we expect that he may continue to assist this Court in this matter.

(3.) This bulky file is not because of bulky petition but because of the orders passed by this Court in the last ten years. If all the orders are published, it will become a good book dealing with the problems of electric supply in the State of Jharkhand and more particularly only for the capital city of State of Jharkhand, Ranchi.