RAMAWTAR RAJGARHIA Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India for issuance of direction upon the respondent to disconnect the Electricity supply provided under the Consumer No. 170-UV-3577 in Panchayati Tower, Harmu Road, Ranchi.

(2.) The grievance of the petitioner is that the said premises is alloted by him in favour of one lessee namely Aroop Chatarzee who is making default in depositing the dues, pertaining to the consumption of electricity being provided under the aforesaid Consumer Number and therefore he cannot escape his liability.

(3.) Mr. Naveen Kumar learned counsel for the respondent submits that the electricity connection has been provided in the name of the petitioner and therefore liability is upon him to make payment of the electricity dues and if he has Subletted the premises it is in between petitioner and lessee and the respondent is in no way concerned.