S.J. Mukhopadhaya, J. - (1.) THE Counsel for the petitioner is allowed to implead Jharkhand State Electricity Board, through its Secretary, Kusai Colony, Ranchi as party Respondent No. 7.
(2.) MR . Anoop Kumar Mehta who has appeared on behalf of the other respondents accepts notice. Heard the Counsel for the petitioner and Mr. Anoop Kumar Mehta, on behalf of Respondents 2 to 5 and 7.
(3.) THE case of the petitioner is that the Respondents have not provided electrical connection to petitioner for domestic use though he applied on 30th December. 1999. He alleged mala fide against Respondent No. 6. Md. Ilyas Hussain.;