Baby Rani @ Bebi Rani vs The State Of Bihar on 25 March, 2026

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Patna High Court - Orders

Baby Rani @ Bebi Rani vs The State Of Bihar on 25 March, 2026

Bench: A. Abhishek Reddy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.452 of 2026
                 ======================================================
                 Baby Rani @ Bebi Rani Wife of Vijay Kumar Vimal, Resident of Village-
                 Piprahi, Ward no.5, P.S.-Gamhariya, District-Madhepura.

                                                                       ... ... Petitioner/s
                                                Versus
           1.    The State of Bihar through the Principal Secretary Energy Department,
                 Govt. of Bihar, Patna.
           2.    The Bihar State Power Holding Company Limited, through its Chairman
                 cum Managing Director Vidyut Bhawan, Bailey Road, Patna
           3.    The Chief Engineer Bihar State Power Distribution Company Limited,
                 Vidyut Bhawan, Bailey Road, Patna.
           4.    The District Magistrate/Collector District Madhepura.
           5.    The Electric Superintending Engineer, North Bihar State Power Distribution
                 Company Limited Madhepura.
           6.    The Electrical Executive Engineer, Electric Supply Division Madhepura,
                 District - Madhepura.
           7.    The Assistant Electrical Engineer, Electric Supply Division, Singheshwar,
                 District - Madhepura.
           8.    The Junior Engineer, Electric Supply Division, Singheshwar, District -
                 Madhepura.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Kumar Vishoka Nand, Adv.
                 For NBPDCL             :      Mr. Kumar Priya Ranjan, Addl. SC.
                                        :      Mr. Sandeep Kumar, Adv.
                                        :      Mr. Sudarshan Bhardwaj, Adv.
                 For the Respondent/s   :      Mr. Vivek Prasad, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
                                       ORAL ORDER

3   25-03-2026

Learned counsel appearing on behalf of the petitioner submits that as per the earlier order dated 22.01.2025 passed in CWJC No. 11274 of 2024, this Court has directed the petitioner to deposit 50% of Rs. 3,80,717/-. However. the petitioner has only deposited an amount of Rs. 95,000/-. Learned counsel submits that he will advise his client to deposit the balance Patna High Court CWJC No.452 of 2026(3) dt.25-03-2026 2/2 amount of Rs. 1,80,000/- after deducting the Rs. 95,000/- and approach the respondent No. 6 herein.

2. Having regard to the above made submission, the petitioner is directed to deposit the balance amount of Rs. 85,000/- and approach the respondent No. 6 ventilating her grievance by way of representation within a period of two weeks from today. After deposit of the above mentioned amount and representation being given, the authority shall consider the same and grant the new electricity connection. The petitioner is also directed to approach the CJM, Madhepura by way of an application/ complaint under Section 154(5) of the Electricity Act, 2003 and the authority shall consider the same and pass necessary orders in accordance with law. Any orders passed shall be communicated to the parties.

3. With the above direction, the present writ petition stands disposed of.

(A. Abhishek Reddy, J) Ayush/-

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Patna High Court - Orders