Nand Kumar Sah vs The South Bihar Power ...
2021 Latest Caselaw 6133 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2804 of 2021
     ======================================================

Nand Kumar Sah, Son of late Sanju Prasad alias Sarau Prasad, Resident of Budh Nagar, Road No. 3, P.S.- Kankarbagh, District- Patna, 800020 ... ... Petitioner/s Versus

1. The South Bihar Power Distribution Company Limited, Bihar, Patna represented through its General Manager, Electricity Building, Bally Road, Patna.

2. General Manager South Bihar Power Distribution Company Limited, Patna-

800001

3. JEE-Cum- Racogisation Officer Electricity Supply Division Karbigahia, Patna

4. Abhinav Kumar, JEE/S/Krb (W) Son of Kailash Kumar Sinha Resident of Magadh Colony, Kuerji, P.S.- Digha, District- Patna, 800010

5. Executive Engineer South Bihar Power Distribution Company Limited, Kankarbagh Branch (Tiwari Behar) Branch, Patna

6. Assistant Engineer, Electricity Supply Sub-Division Karbigahia, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Rajesh Mohan, Mr. Hare Ram Sah, Advocates For the Respondent/s : Mr. Vinay Kirti Singh, Sr. Advocate Mr. Vijay Kr. Verma, Advocate Mr. Akhileshwar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 14-12-2021 Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:-

(I) For giving the direction to the authority concerned for issuing the proper electric bill after doing proper inquiry into the matter, when the penalty bill of Rs.2,59,536/- is made against the petitioner. And for quashing the F.I.R. as contained under Annexure no.I to it.

(ii) For the grant of other relief/reliefs to which the petitioner is found entitled to."

Patna High Court CWJC No.2804 of 2021 dt.14-12-2021

Learned counsel for the petitioner states that petitioner's

representation Annexure 2, Page 23 is pending consideration

with the authority and petitioner shall be content, if the petition

is disposed of with a direction to respondent no.5, namely,

Executive Engineer, South Bihar Power Distribution Company

Limited, Kankarbagh Branch (Tiwari Behar) Branch, Patna to

consider and decide the same expeditiously.

Ordered accordingly.

Mr. Vinay Kirit Singh, learned Sr. Counsel appearing

for the respondents, states that the same shall be decided within

a period of two months from today.

Copy assigning reasons thereof shall be supplied to the

petitioner.

Liberty is granted to the writ petitioner to take recourse

to such other remedies as are otherwise available in accordance

with law, if so required and desired.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)


Sanjay/- Ranjan
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Uploading Date          15.12.2021
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