Patna High Court
Manju Devi vs The State Of Bihar And Ors on 22 August, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23849 of 2018
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Manju Devi Wife of Suresh Singh @ Sri Suresh Prasad Singh Resident of Sri
Krishna Memorial Road, New Area, P.O. and P.S. and District- Nawada,
permanent resident of Village and P.O.- Okhariya, P.S.- Kauwakole, District-
Nawada
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors Bihar
2. The Principal Secretary, Department of Energy, Government of Bihar, Patna
3. The Commissioner Magadh Division, Gaya
4. The District Magistrate, Nawada
5. The Circle Officer, Nawada
6. The Bihar State Power Holding Company Ltd. through its Chairman cum
Managing Director, Vidut Bhawan, Bailey Road, Patna
7. The South Bihar Power Distribution Company Ltd. through its Managing
Director, Vidut Bhawan, Bailey Road, Patna
8. The Chairman-cum-Managing Director, Bihar State Power Holding
Company Ltd., Vidut Bhawan, Bailey Road, Patna
9. The General Manager, South Bihar Power Distribution Company Ltd., Patna
10. The Superintending Engineer, Electric Supply Sub-Division, Nawada
11. The Executive Engineer, Electric Supply Sub-Division, Nawada
12. Anil Kumar Bharti, the then Assistant Engineer, Electric Supply Sub-
Division, Nawada
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Prabhat Ranjan Singh
For the SBPDCL : Mr.Dr.Anand Kumar
: Mr.Rajan Prakash
: Ms.Anuradha Mishra
For the Respondent/s : Mr.Yogendra Prasad Sinha
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 22-08-2025
1. Heard the Learned counsel for the
petitioner as well as the Learned counsel for the
respondents.
Patna High Court CWJC No.23849 of 2018 dt.22-08-2025
2. The writ petition is filed for the following
reliefs:-
"(i) That the respondent 2nd sets
may be directed to immediately remove
the transformer installed upon the
private raiyati land of the petitioner
bearing Khata No. 259, Plot No. 2728,
area 41/4 decimal situated in Sri Krishna
Memorial Road, New Area, in the
township of Nawada.
(ii) That the respondents may
be directed to not harass the petitioner
and not make demand and cost of
estimate and cost of shifting of
transformer from the house of the
petitioner since the transformer has
been fraudulently installed in the
private house of petitioner in the
absence of the petitioner without
obtaining her consent or knowledge and
has caused serious prejudice to the
petitioner and if any amount is to be
realized it should be realized from the
pocket of respondent 3rd set who had
fraudulently installed the transformer in
the vacant position of Private house of
petitioner at the instance of some
influential local politicians.
(iii) That the respondents may
be directed to make payment of
Patna High Court CWJC No.23849 of 2018 dt.22-08-2025
compensation of Rs. 10 lacs to the
petitioner for unnecessary harassment,
litigation cost and mental tension.
(iv) That any other relief or
reliefs may be allowed which may be
just proper and equitable in the opinion
of this Hon'ble Court."
3. At the very outset, Learned counsel for the
respondents contended that since this matter is
squarely covered under the order dated 26.06.2024
passed in CWJC No. 17625 of 2016 (Lalmuni Devi
Vs. The State of Bihar & Ors.) by this Court in
which this Court has passed the order in light of the
judgment passed by the Hon'ble Apex Court in the
case of The Power Grid Corporation of India
Limited vs Century Textiles & Industries Ltd &
Ors. reported in 2017(2) PLJR (SC) 152, this writ
petition may also be disposed of on the same terms
and conditions.
4. After perusal of the aforesaid judgment,
the Learned counsel for the petitioner seeks liberty
to file appropriate application for compensation
before the appropriate forum.
5. Having regard to the submissions made by
the Learned counsel for the petitioner, the present
Patna High Court CWJC No.23849 of 2018 dt.22-08-2025
writ petition stands disposed of in terms of the
aforesaid judgment passed in CWJC No. 17625 of
2016 (supra) in light of the judgment passed by the
Hon'ble Apex Court in the case of The Power Grid
Corporation of India Limited (supra) with liberty
to the petitioner to seek necessary compensation by
approaching the concerned District Judge and in
case, any such petition is filed within a period of four
weeks from the date of receipt of copy of this order,
the same shall be examined and considered on
merits by the appropriate forum and shall be
disposed of as expeditiously as possible.
6. With the aforesaid direction the writ
petition stands disposed of.
7. Interlocutory Application, if any, shall
stands disposed of.
(G. Anupama Chakravarthy, J)
vinita/-
AFR/NAFR NAFR
CAV DATE
Uploading Date 22.08.2025
Transmission Date
