Patna High Court
Rajesh Kumar vs The State Of Bihar on 30 January, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17441 of 2022
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Rajesh Kumar Son of Sidhnath Prasad Chaurasiya, Residence of Village-
Karahasi, Post- Karahasi, District- Buxar- 802102.
Present address - Teacher Colony Buxar, Ward no. - 05, District Buxar -
802101
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Sachiwalya, Patna.
2. The Principal Secretary Electricity Department Sachiwalya, Patna.
3. The Chairman Cum-Manging Director, South Bihar Power Distribution
Company Ltd. Second Floor, Vidhut Bhawan, Baily Road, Patna.
4. The Superintendent Electric Engineer Circle- Ara.
5. The Electric Executive Engineer, Division Buxar. South Bihar Power
Distribution Company Ltd.
6. The Electric Assistant Engineer (Town) Sub-Division, Buxar.
7. The Electric Junior Engineer (West Town) Sub-Division Buxar. South Bihar
Power Distribution Company Ltd.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Surendra Kumar Singh, Advocate
For the Respondent/s : M/s Subhash Pd. Singh, GA 3
Indeshwari Prasad Mandal, AC to GA 3
For the SBPDC : M/s Anand Kumar
Rajan Prakash, Advocates
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 30-01-2023
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
"That the Present writ petition craves indulgence
of this Hon'ble Court in representatives capacity
for issuance of writ in the nature of mandamus
for violation of Articles Constitution of India.
Respondent no 19, 21 & 51 A(h) of the 5 has not
Patna High Court CWJC No.17441 of 2022 dt.30-01-2023
consider Representation on 10/09/2018 for
correction to error bill April - 2014 as amounts
of Rs. 11,472/ & May 2014 as amounts of Rs.
26,200/without meter reading bill has deliver to
consumer as yet. As wrong bill has been
increase /growing continue now still months Feb
2022 as growth error amounts of Rs. 3,28,676 as
yet. Therefore at once electric connection has
removed on 18/02/2022 by Junior Electric
Engineer without error bill correction. Which
has been pending on 10/09/2018 before
Respondent no 5 in this - circumstance no right
to remove electric connection without
information to consumer. Previously bill has not
clear show meter reading as yet. As petitioner is
ready any time to paid real electric bill amounts
after error bill correction. DPS charge has
growth by respondent from pending case no -
26/19 before District Consumer Forum Buxar
because Respondent no - 5,6 & 7 has not submit
to WS before Forum within fixed date & time.
And further for issuance of writ or writs
direction or directions as it may deem fit and
proper to this case."
Having heard learned counsel for the parties
finding the Bench not to be in favour with the submissions made
across the Bar, learned counsel for the petitioner submits that
the petitioner shall be content, if the petitioner is permitted to
move an application seeking expeditious hearing of the
Patna High Court CWJC No.17441 of 2022 dt.30-01-2023
proceedings, which are pending before the District Consumer
Forum, Buxar, with a further direction to the said authority to
have the matter decided expeditiously.
Well, none can have any objection to the same.
As such, we allow the petitioner to approach the
competent authority moving an application for early hearing
and with a further direction to the authority to decide the
matter expeditiously within a period of six months from the date
of approaching the petitioner to him.
The petition stands disposed of in the aforesaid
terms.
Interlocutory Application(s), if any, stands
disposed of.
(Sanjay Karol, CJ)
( Partha Sarthy, J)
Spd/-Sujeet
AFR/NAFR
CAV DATE
Uploading Date 31.01.2023
Transmission Date
