Manoj Kumar Mandal vs The Chairman, South Bihar Power ...
2023 Latest Caselaw 2385 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6590 of 2023
     ======================================================

Manoj Kumar Mandal Son of Sitaram Mandal R/o Village- Jiyauddinpur, P.O.- Babupur More, P.S.- Sabour, District- Bhagalpur.

... ... Petitioner/s Versus

1. The Chairman, South Bihar Power Distribution Co. Ltd. Govt. of Bihar undertaking, 2nd Floor, Vidyut Bhawan, Bailey Road, Patna.

2. Electric Executive Engineer, Electric Supply Division, Rural Sabour, P.S.-

Sabour, District- Bhagalpur. (A distribution Franchise of South Bihar Power Distribution Company Ltd., Bhagalpur).

3. Electric Executive Engineer, Electric Supply Division, Bhagalpur (Eastern).

4. Assistant Electrical Engineer, Electric Supply Division, Bhagalpur (Eastern), Bhagalpur.

5. Assistant Electrical Engineer, Electric Supply Sub Division, Aliganj, District- Bhagalpur.

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

For the Petitioner/s : Mr.Chandrasekhar Sharma, Advocate For the Respondent/s : Dr Anand Kumar, Advocate Mr. Rajan Prakash, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-05-2023 Heard learned counsel for the respective parties.

2. In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) For issuance of writ in the nature of certiorari to quash the order dated 15.02.2023 passed by Consumer Complaint Redressal Forum Bhagalpur passed in Complaint Case No. 86/2019 communicated vide Memo No. 119 dated 16.02.2023 by which proceeding is closed and directed to pay the amounts of final and last bill.

(ii) For issuance of further writ in the nature of mandamus commanding Patna High Court CWJC No.6590 of 2023 dt.15-05-2023

and directing the Respondents concerned to solve the complain of the petitioner and proper verify the bill amount so that petitioner may deposit the same.

And/or pass such other order or orders as deem fit and proper in the interest of justice."

3. The petitioner without exhausting remedy of appeal

before the State Consumer Forum has approached this Court.

Accordingly, the present petition stands disposed of reserving

liberty to the petitioner to invoke remedy before the State

Consumer Forum. State Consumer Forum is hereby directed to

take note of Section 14 of the Limitation Act, 1963 or any other

provision which provides for condonation of delay.

(P. B. Bajanthri, J) Vikash/-

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