S.J.MUKHOPADHAYA, J. - (1.) COUNSEL for the petitioners is permitted to correct the cause title of respondents in the index and synopsis.
(2.) THE petitioners have preferred this application for direction on the respondents to grant electrical connection in their favour with further prayer to declare the note given by the respondent -J.E. on the requisition form is illegal. According to petitioners, they entered into the agreement with the landlord, Shri Vikash Kumar Choudhary in respect to four respective shop/premises situated over plot No. 790 -B, Ward No. 4, Khata No. 50 -C. Mohalla - Piskamore, Hehal, Ranchi. They have applied for separate electrical connection in their respective shop/premises but the J.E. refused to grant such electrical connection on the ground that there was outstanding dues against one M.M. Industries to the tune of Rs. 1,11,485.17 p. which had the office on the same plot.
(3.) MR . A.K. Mehta, counsel for the respondents submits that the higher authority will look into the matter, if the petitioner represents.;