Krishna Kumar Singh vs The State Of Bihar
2025 Latest Caselaw 39 Patna

Patna High Court

Krishna Kumar Singh vs The State Of Bihar on 2 May, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.4202 of 2025
     ======================================================
     Krishna Kumar Singh Son of Late Braj Kishore Singh, Plot No.-1280, R/o
     Village- Dewariya, P.S.- Garkha, District- Saran, Chapra.


                                                                     ... ... Petitioner/s
                                          Versus
1.   The State of Bihar through Principal Secretary, Energy Department, Govt. of
     Bihar, Patna.
2.   Chief Secretary, Govt. of Bihar, Patna, Old Secretariat, Patna.
3.   District Magistrate, Collectoriate Compound, District- Saran.
4.   Sub-Divisional Officer, Sadar, Chapra, Saran.
5.   Circle Officer, Garkha, Saran.
6.   Anchal Amin, Circle- Garkha, Saran.
7.   Chairman, North Bihar Power Distribution Company Ltd. Registered Office
     Vidyut Bhawan, Bailey Road, Patna.
8.   Electrical Superintending Engineer, Chapra, Saran Division.
9.   Electrical Executive Engineer, Electric Supply Division, Chapra West.
10. Assistant Electrical Engineer, Chapra (Rural), Saran.


                                                                 ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :       Mr. Mukesh Kumar Singh, Adv.
     For the NBPDC            :       Mr. Ritesh Kumar, Adv.
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                 and
                 HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Date : 02-05-2025

Heard the learned counsel for the parties. Patna High Court CWJC No.4202 of 2025 dt.02-05-2025

2. A transformer has been installed in the

middle of the road of Village - Dewariya at Khesra No.

908.

3. From the own pleading of the petitioner, it

appears that the transformer in question is located very

near to his house.

4. There could be a vested interest in the

issue.

5. Nonetheless, finding that a transformer at

an inappropriate place could lead to a dangerous

situation, as has been experienced in the past, we deem it

appropriate to direct the petitioner to represent before the

District Magistrate, Saran regarding such placement of

the transformer.

6. The District Magistrate, Saran, in turn, shall

seek instructions from the Electric Superintending

Engineer, Chapra, Saran Division and shall instruct

accordingly, if at all the information is found to be correct.

7. With the afore-noted observation/direction, Patna High Court CWJC No.4202 of 2025 dt.02-05-2025

the writ petition stands disposed off.

8. Interlocutory application(s), if any, also

stands disposed off.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J)

Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          05.05.2025
Transmission Date       N/A