VIRENDER SINGH, C.J. - (1.) WHILE taking up LPA No.245 of 2014 relating to one M/s. Sanjeev Trading Company, who was refused fresh electric connection for the reason that more than Rs.40 lacs towards consumption of electricity was due on the said premises, which appeal was ultimately dismissed, the Court took a serious note of the fact that there are several cases from whom huge amount of electricity dues have not been recovered by Jharkhand State Urja Vikas Nigam Limited (for short JSUVNL), as such directed JSUVNL to furnish an affidavit along with complete chart in the shape of a particular format as indicated in the order dated 04.12.2012 whereby the aforesaid L.P.A came to be disposed of finally. Registrar General of this Court was also directed to place the affidavit for treating it as Public Interest Litigation.
(2.) NEEDFUL has now been done in terms of the direction contained in the order dated 04.12.2014. One Kamleshwar Kant Verma, Managing Director of Jharkhand Bijli Vitran Nigam Limited (for short JBVNL), has furnished an affidavit giving details of the defaulters relating to Electricity Supply Circle, Ranchi, Electricity Supply Circle, Jamshedpur, Electricity Supply Circle, Dhanbad, Electricity Supply Circle, Chaibasa and Electricity Supply Circle, Chas.
(3.) LET this affidavit filed by Managing Director, JBVNL, be treated as a material for the instant Public Interest Litigation. Registry is directed to diarise it accordingly. It shall be styled as "Court on its own motion Vs. State of Jharkhand and Others". The following are arrayed as respondents at this stage : - 1. State of Jharkhand through Chief Secretary. 2. Jharkhand State Urja Vikas Nigam Limited through Chairman -cum -Managing Director. 3. Jharkhand Bijli Vitran Nigam Limited through Managing Director. ;