Ajay Singh @ Sri Ajay Singh vs The State Of Bihar
2023 Latest Caselaw 2442 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.6874 of 2023
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Ajay Singh @ Sri Ajay Singh, Son of Prithvi Singh, Resident of Village- Dihra, P.S.-Bhabua, District-Bhabua at Kaimur.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Energy Department, Patna.

2. The Executive Engineer, South Bihar Power Distribution Division, Kaimur (Bhabua)

3. The Addl. Executive Engineer, SBPDCL, Kaimur, Bhabua.

4. The S.D.O. SBPDCL, Kaimur Bhabua.

5. The Junior Electric Engineer, SBPDCL, Kaimur Bhabua.

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

For the Petitioner/s : Mr.Vinod Kumar Seth, Advocate For the State : Mr. Subhash Pd. Singh, G.A.-3 For the Respondent/s 2 to 5 : Mr. Rajesh Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 16-05-2023

The petitioner's grievance is against the excess

billing by the Energy Department, Patna of the State of Bihar.

The learned Standing Counsel appearing for Respondent Nos. 2

to 5, officers of the department, submits that there is a

Consumer Grievance Redressal Forum at every district. The

petitioner would be left remedy to approach the aforesaid forum.

Patna High Court CWJC No.6874 of 2023 dt.16-05-2023

Leaving such liberty, the writ petition would stand

closed.

                                                     (K. Vinod Chandran, CJ)
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Uploading Date          17.05.2023
Transmission Date