KOKJE, J. - (1.) This is an appeal preferred by the Rajasthan State Electricity Board, Jaipur (for short 'the RSEB' hereinafter), challenging the direction issued by the learned single Judge of this Court to the effect that the respondent be given extension of load on complying with all necessary formalities including payment of all dues.
(2.) Actually, the direction is not about supply of electricity from 11 KV line or 33 KV line which was the main controversy between the parties before the learned single Judge as also in this appeal. However, it appears that the appellants have taken to be direction for supply of electricity on 11 KV line and have therefore, preferred this appeal.
(3.) The contention of the respondents before the learned single Judge was that though it is feasible to supply electricity for the required load of the respondent on 11 KV line, the RSEB is arbitrarily refusing the supply of electricity on 11 K V line and instead was insisting on supply of electricity on 33 KV line.;