KANAK LATA SHARMA Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE writ petition has been preferred by the petitioner against the letter dated 9th August, 2002 issued by the Assistant Electrical Engineer, Upper Bazar, Ranchi, whereby he refused to grant the electrical connection in the premises of the petitioner on the ground that until, unless the dues of Rs. 48,411/ - pending in the name of erstwhile consumer is not paid, no electrical connection can be given.

(2.) THE petitioner claims to have purchased the land from Co -operative Society by registered sale -deed dated 19th July, 2000 (Annexure -1). According to the counsel for the petitioner, the respondents cannot force the subsequent owner/consumer to pay the dues of the erstwhile occupant/ consumer. Reliance is being placed on the decision of the Supreme Court in Isha Marbels v. BSEB, reported in (1995) 2 SCC 648.

(3.) THE learned counsel for the Board referred to registered sale deed to suggest that the vendor has made wrong statement that the land was free from all encumbrances. Such submission is to be rejected as the petitioner cannot suffer for any statement made by the vendor. Further, there cannot be electrical energy dues against a premises, but it can be against an occupant/consumer.