S.J.MUKHOPADHAYA, J. - (1.) IN both the cases, as common prayer made to give effect to Clause 15.2.8 of the industrial Policy, 2001 of the State of Jharkhand, they were heard together and are being disposed of by this common order.
(2.) IT appears that the electrical connection of both the petitioners was disconnected on the basis of inspection report, load having found excess to the sanctioned load. As both the petitioners disputed the aforesaid fact, prayed for restoration of connection and further prayed to give effect to Clause 15.2.8 of the Industrial Policy. 2001. During the pendency of both the writ petitions, their electrical connection has been restored. The only grievance remains relating to give effect to Clause 15.2.8 of the Industrial Policy, 2001.
(3.) COUNSEL for JSEB submitted that the Industrial Policy. 2001 of the State of Jharkhand is not binding on the JSEB. If any policy decision is taken by the State under Section 78A of the Electricity (Supply) Act, 1948, in that case, the Board can act as per such policy decision of the State Government.;