- (1.) THIS appeal is directed against the judgment and order dated 1lth February, 2005 passed by the learned single Judge in the writ petition filed by the appellant in respect of an order dated 11th January, 2005 passed by the Consumers ' Grievance Redressal Forum, Jharkhand State Electricity Board, Ranchi, in Consumer Case No. 46 of 2004.
(2.) AS will appear from the order dated 11.2.2005 passed in the Writ Petition (C) 564 of 2005, the writ petitioner -appellant purchased the premises in question in the year 1989 and thereafter certain disputes were raised on account of non -payment of the electricity bills. On behalf of the writ petitioner -appellant, it has been contended consistently that some of the bills related to the period prior to the purchase of the property in question. The matter had been referred by this Court earlier to the General Manager -cum -Chief Engineer, and thereafter the aforesaid Forum also had the occasion to consider the case as made out by the writ petitioner - appellant. After considering the submissions and the case made out on behalf of the appellant, the Consumer Grievance Redressal Forum, Jharkhand State Electricity Board, Ranchi, by its order dated 11th January, 2005 Equivalent Citation:2005 -JCR -3 -141 passed in the aforesaid Consumer Case No. 46 of 2004, upheld the order passed by the General Manager - cum -Chief Engineer, Jharkhand State Electricity Board.
(3.) DURING the course of hearing of the appeal, we had given liberty to the parties to file affidavits in support of their respective claims relating to the period for which the dues were alleged to have been kept outstanding. From the affidavit filed on behalf of the Jharkhand State Electricity Board, it appears that the disputed period does not relate to the period prior to the period the petitioner purchased the property in question, but it related to a period thereafter. In such circumstance, after examining the charts as annexed both by the petitioner as also the Jharkhand State Electricity Board, we see no reason to interfere with the finding of the learned single Judge in regard to the finding of the Tribunal with regard to the disputed bill.;