- (1.) In this writ application the petitioner seeks a direction upon the respondents to forthwith grant electrical connection in the premises occupied by the petitioner within the Ranchi Industrial Area Development Authority.
(2.) The petitioner's case, infer alia, is that the petitioner's company was incorporated sometime in June, 1999 in March, 2000 the petitioner was granted a lease of the land in question by the Ranchi Industrial Area Development Authority (in short, "RIADA") In Kokar Industrial Area. The lease was granted for a period of 90 years by virtue of registered deed of lease dated 23.3.2000. In May, 2000 the petitioner applied before respondent No. 5, the Assistant Electrical Engineer, Electric upply Sub-Division, Kokar-II, Ranchi cor a new connection of a 3 phase 11 K.V. line for a contract demand of 200 KVA. Thereafter the petitioner has been continuously requesting and representing the respondents for giving electrical connection but that was denied by the respondents on the ground that an erstwhile occupier of the land namely, M/s. Bharat Agrico is liable to pay the electrical dues for the supply of the electricity in the same premises, unless their dues be cleared by M/s. Bharat Agrico. fresh connection cannot be given to the petitioner.
(3.) The matter was taken up on 5.7.2000 and this Court passed order directing the Board to file counter-affidavit stating the reasons for not giving electricity in the premises of the petitioner and also disclosed the actions taken against M/s. Bharat Agrico for the recovery of the dues.;