Patna High Court - Orders
Dr. Lila Singh vs The Bihar Electricity Board & Ors on 22 February, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12474 of 2014
======================================================
Dr. Lila Singh W/o Sri Bhupendra Narayan Singh, Resident of A-2/1,
Purnendu Nagar, P.O. - Veterinary College, P.S. - Phulwari Sharif, Dist. -
Patna.
.... .... Petitioner
Versus
1. The Bihar Electricity Board, Vidyut Bhawan, Bailey Road, Patna through
its Chairman.
2. The Chairman-cum-CMD, South Bihar Power Distribution Company
Limited, Vidyut Bhawan, Bailey Road, Patna.
3. The Electrical Superintending PESU (West Circle), Patna.
4. The Electrical Executive Engineer, Electric Supply Division, Khagaul,
Danapur.
5. The Asst. Electrical Engineer, Electric Supply Sub-Division, Danapur,
Akashwani Road, Khajpura, Patna.
.... .... Respondents
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjay Kumar, Adv.
For the Respondent/s : Mr. A.K.Ojha, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 22-02-2016Heard Sri Sanjay Kumar, learned counsel for the petitioner and Sri A.K.Ojha, learned counsel, who has appeared on behalf of Respondent/ South Bihar Power Distribution Company Ltd.
The petitioner, invoking writ jurisdiction of this Court under Article 226 of the Constitution of India, has made a prayer for directing the Respondents to correct the energy bill. Learned counsel for the petitioner tried to persuade the Court that maliciously and arbitrarily the energy bill has been raised. It was also submitted by learned counsel for the petitioner that the meter Patna High Court CWJC No.12474 of 2014 (2) dt.22-02-2016 2/2 installed in the premises of the petitioner is defective and for changing the same he has made the representation before the authority concerned.
The Court is of the opinion that it would be difficult to examine the energy bill, which has been issued from the office of Assistant Electrical Engineer. The petitioner, if so advised, may file a detailed representation before Respondent no.4/ the Electrical Executive Engineer, Electric Supply Division, Khagaul, Danapur. If such representation is filed within six weeks from today, Respondent no.4 / Electrical Executive Engineer, Electric Supply Division, Khagaul, Danapur is required to examine the same and pass appropriate order. If he considers that the energy bill has incorrectly been issued he may pass order for correcting the same. Even in case of refusal, it would be necessary to pass a reasoned order and communicate the same to the petitioner within eight weeks from the date of filing of such representation.
With above observation and direction, the writ petition stands disposed of.
(Rakesh Kumar, J) NKS/-
U