- (1.) : For getting adequate and continuous electricity supply for the people of the State of Jharkhand, this Court is hearing the Public Interest Litigation since 2001 i.e. from just after one year of the creation of the State of Jharkhand. Ten years have passed. Several orders have also been passed in 10 years each running in several pages and on 15.02.2011, it was informed to this Court that Regulatory Commission is taking proceeding against the Board and to that also 5 months have passed.
(2.) LEARNED counsel for the Regulatory Commission submitted that even notice u/s 142 of the Electricity Act, 2003 for penal action has been given to the Board for non -compliance of the directions issued by the Regulatory Commission from time to time. Since more than 10 years have passed to the filing of this writ petition, therefore, Commission is directed to submit interim report with respect to the measures taken for providing adequate and continuous supply of electricity to the public of the State of Jharkhand.
(3.) THE interim report may be submitted on 1st of September, 2011 after giving advance copy to the learned counsel for the Board, Regulatory Commission, State and the learned counsel for the petitioner and it must be given at least 10 days in advance. I.A. No. 2281 of 2011 ;