M.Y.EQBAL, J. - (1.) HEARD the counsel for the parties.
(2.) IN this writ application the petitioner has challenged the decision of the respondent -Electricity Board refusing to grant fresh electrical connection in the premises of the petitioner. The petitioner purchased a house from Sri Narayan Himatsingka by a registered sale dated 5.12.2001. After purchase the petitioner got his name mutated and has been paying rent to the State of Bihar. The petitioner applied for new electric connection in the premises on 8.12.2001 but the Board refused to give new connection on the ground that some electric charges . are due against the erstwhile owner.
(3.) IN the counter affidavit filed by the respondent -Board it is stated that according to the records of the Board a sum of Rs. 1,72,515.82 paise is due against the erstwhile owner and there is clear instruction and Govt. circular that a fresh connection cannot be given in such premises.;