Sunil Kumar (Advocate) vs The Union Of India
2022 Latest Caselaw 1003 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9976 of 2020
     ======================================================

Sunil Kumar (Advocate), aged about 58 years, Son of Late Ram Dayal Resident of 14, Emerson Road, Danapur Cantt. P.O. Danapur Cantt. P.S. Danapur, District- Patna (Bihar)- 801503 At present General Secretary Danapur Cantonment Civilians Welfare Society, Regd. No. 695, Danapur Cantt. Patna.

... ... Petitioner/s Versus

1. The Union of India Ministry of Defence through the G.O.C. cum Present Cantonment Board, Bihar and Jharkhand, Sub-Area Danapur Cantt. Patna 801503.

2. Sri Hemant Parmar Adm. Commandant, Head Quarter Cell, Bihar and Jharkhand, Danapur Cantt., Patna 801503..

3. The Garrison Engineer, MES, Danapur Cantt. Patna 801503.

4. The B.S.O., Danapur Cantt. Patna 801503.

5. The Chief Executive Officer, Cantonment Board, Danapur Cantt., Patna 801503.

6. The Bihar State Electricity Board through the Technical Secretary to the Chief Engineer, Supply and Distribution Bihar State Electricity Board Vidut Bhawan, Baily Road, Patna

7. The Chief Engineer, Patna Electric Supply Undertaking (P.E.S.U.) Mangles Road.

8. South Bihar Power Distribution Co. Ltd., Patna.

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

For the Petitioner/s : Mr. Daya Shanker Prasad, Advocate For the Respondent/s : Dr. K. N. Singh, ASG ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA) Patna High Court CWJC No.9976 of 2020 dt.08-02-2022

Date : 08-02-2022

The matter has been heard via video conferencing.

The petitioners have sought a writ in the nature of

certiorari for quashing the disconnection of electricity and water

supply by MES authorities.

Disconnection notice reads as under:

"NOTICE: DISCONNECTION OF

ELECTRICITY AND WATER SUPPLY BY MES

1. This is to intimate to you that due to overload and non feasibility, electricity and water supply being provided to your leased property by MES are being ceased with effect from 07 Sep. 2020.

2. You are advised to get alternate connection from civ source to avoid any inconvenience.

Sd/-

(Hemant Parmar) Col Adm. Comdt.

for Stn Cdr."

On the last date of hearing, we had called upon Dr. K N

Singh, learned Additional Solicitor General to seek instructions in

the matter and assist the Court. He today submits that the

electricity connection would not be disconnected for a period of

three months and in the meantime, the petitioner may make

alternative arrangement as per the requirement of law.

Patna High Court CWJC No.9976 of 2020 dt.08-02-2022

We are satisfied with the statement and feel that no

further adjudication is necessary.

The writ petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

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