SUBHASH KUMAR Vs. JHARKHAND BIJLI VITRAN NIGAM LIMITED

JUDGEMENT

(1.) The present case is taken up through video conferencing.

(2.) The present writ petition has been filed for issuance of direction upon the respondents to show cause as to how and under what authority of law, they have directed to shift the distribution transformer installed within the premises of the petitioner and to install the same at the distance of 100 meters from the said premises which, according to the petitioner, is violative of Clause 6.12 of the Jharkhand State Electricity Regulator Commission (Electricity Supply Code) Regulations, 2015 (in short, "the Regulations, 2015").

(3.) Heard learned counsel for the parties.