- (1.) It is submitted that the petitioner has entered into an agreement of sale of the Unit in question and there is no concern or connection whatsoever between the seller and the petitioner, but the Assistant Engineer has refused to grant electrical connection to the petitioner; against the settled position of law; that the electrical connection cannot be refused on such ground. It is further submitted that if in future it is found that there is any concern or connection whatsoever between the seller and the petitioner, the Board will be entitled to recover the dues of the seller from the petitioner.
(2.) Mr. V.K. Prasad, learned counsel appearing for the Jharkhand State Electricity Board (for short "the Board"), on the other hand, submitted that if that is the stand of the petitioner, the Board has got no objection. In the circumstances, the respondents are directed to pass order on the application of the petitioner for electrical connection keeping aside the ground of dues on the seller. The respondents are further directed to proceed against the seller for realisation of the dues in accordance with law. If it is found that there is any connection or concern whatsoever between the seller and the petitioner, the Board will also proceed for realisation of the dues of the seller against the petitioner. The Board will pass order on the petitioner's application as early as possible and preferably within one week from the date of receipt of a certified copy of this order.
(3.) With these observations and directions, this writ petition is disposed of. However, no costs.;