JAGANNATH SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the parties. According to the petitioner, he has been allotted House No. JR -148 at Adityapur by Bihar State Housing Board, vide letter No. 838 dated 29th March, 1995. It was under the unauthorised occupation of one Sri V.D. Shukla and after his eviction, the Housing Board reached an agreement with the petitioner on 22nd January, 2001 and given possession to him on 20th February, 2001.

(2.) THERE is no outstanding dues against the petitioner but inspite of representation, the respondents are not giving electrical connection in favour of the petitioner. On the application of the petitioner, respondent No. 3 has given a note that a sum of Rs. 25,244.19 paise is outstanding against the V.D. Shukla, erstwhile consumer. 1995 (2) SCC 648, the case is remitted with a liberty to the petitioner to approach the Electrical Executive Engineer, Electric Supply Division, Adityapur, Seriakela. 4. If any application is preferred by the petitioner enclosing the copy of agreement and the documents to show that the agreement was reached on 22nd January, 2001 and he was given possession on 20th February, 2001, the respondent authority will give fresh electrical connection in favour of the petitioner, on deposition of requisite amount, forms and other documents, without ashing for payment, due against the erstwhile consumer. 5. In such case, it will be open to the respondents to proceed against the erstwhile consumer in accordance with law. 6. The Electrical Executive Engineer is required to take decision and, if necessary, to give electrical connection within seven days from the date, petitioner produces copies of the agreement, documents, relating to possession, and other requisite amount and forms etc.