Tapen Sen, J. - (1.) This case relates to grant of electrical connection on the premises purchased by the petitioner by a sale deed dated April 20, 1998.
(2.) The grievance of the petitioner is that although he filed an application for grant of a fresh electrical connection on 30.11.2000, yet the respondents are neither rejecting the application nor granting the electricity connection. On the contrary Mr. A.K. Yadav, learned counsel for the petitioner states with reference to paragraph 10 that the respondents are orally informing the petitioner that until and unless the outstanding dues of one Thakur Prasad amounting to Rs. 64.240/ - is cleared by the petitioner, they would not grant him any electricity connection. The learned counsel for the petitioner has relied upon a judgment of the Hon'ble Supreme Court of India in the case of Isha Marbles v/s. Bihar State Electricity Board, reported in as also on an unreported judgment in the case of Durga Prasad Singh v/s. Bihar State Electricity Board disposed of on 11.2.2000 (CWJC No. 3371/1998 (R).
(3.) Learned counsel for the petitioner has also drawn the attention of this Court to an order passed as contained at Annexure 4 and submits that this writ petition can be disposed of in terms thereof. Mrs. Chandra Prabha, learned counsel appearing for the respondent has no objection to the case being disposed of in similar terms.;