Patna High Court - Orders
Karuna Hospital Proprietor Dr. ... vs The State Of Bihar on 29 August, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9788 of 2023
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Karuna Hospital Proprietor, Dr. Kamendra Singh @ Kamendar Kr. Singh,
Gender-Male, aged about 45 years, Son of Nand Ji Singh, Residence of Ara
Road, In Front of D.A.V. School, P.S.-Bikramganj, District-Rohtas, PIN-
802220.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Chief Additional Secretary, Energy Department, Government of Bihar,
Patna.
3. The District Magistrate-cum-Second Appellant Authority, Rohtas.
4. The Additional Collector-cum-First Appellant Authority, Rohtas.
5. The Sub-Divisional Public Grievance Redressal Officer, Bikramganj.
6. The Executive Engineer, Electric Supply Division, Sasaram.
7. The Assistant Electrical Engineer (Revenue), Electric Supply Division,
Sasaram.
8. The Assistant Electrical Engineer, Electric Supply Sub-Division,
Bikramganj, Rohtas.
9. The Junior Engineer, Electric Supply Sub-Division, Bikaramganj, Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Kumar Ranjan, Advocate.
Mr. Varun Kumar, Advocate.
Mr. Rajnish Kumar Dubey, Advocate.
For the State : Mr. Abbas Haider, SC-6.
For the Respt. No. 6 to 9: Mr. Vinay Kirti Singh, Senior Advocate with
Mr. Akhileshwar Singh, Advocate.
Mr. Venkatesh Kiriti, Advocate.
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
4 29-08-2024Having regard to the fact that the petitioner is having an alternative and efficacious remedy of approaching the Consumer Grievances Redressal Forum (CGRF) under Section 42 (5) of the Electricity Act, 2003, this Court is not inclined to Patna High Court CWJC No.9788 of 2023(4) dt.29-08-2024 2/2 entertain the present writ petition. The present writ petition is disposed of granting liberty to the petitioner to approach the CGRF within a period of four weeks from the date of the receipt of the copy of this order. In case, any application/representation being made, the CGRF shall endeavour to pass necessary orders within a period of four weeks thereof strictly in accordance with law.
2. It is needless to mention that before passing any order the petitioner shall be given an opportunity of hearing. Any order passed shall be communicated to the party.
3. With the above directions, the present Writ Petition stands disposed of to the extent indicated.
(A. Abhishek Reddy, J) shakir/-
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