S.J. Mukhopadhaya, J. - (1.) ALL the cases relate to grant of electrical connection in the respective premises of petitioners.
(2.) THE petitioner, Harsh Kumar Sahu of W.P.(C) No. 7013/02 has challenged the letter No. 799 dated 4th October, 2002 whereby the respondents refused to give electrical connection to the petitioner on the ground of dues against the owner of the premises. According to petitioner, Harsh Kumar Sahu, he purchased the land from one Smt. Poonam Devi by registered sale -deed dated 2nd August. 2002 and applied for electrical connection on 4th September, 2002. The vendor, Smt. Poonam Devi earlier purchased the land from Mahesh Kumar Sanwaria and the dues are against the name of erstwhile occupant, Mahesh Kumar Sanwaria.
(3.) IN this case no counter affidavit has been filed on behalf of the respondents, nor the facts aforesaid disputed.;