S.J.MUKHOPADHAYA,J. - (1.) ELECTRIFICATION of Rural Areas: Reference may be made to the order dated 11th August, 2006 whereby, the status/progress report was called for from the respondent -Board with regard to the rural electrification. In compliance of the said order an affidavit has been filed by the Board stating that a detailed report regarding the status of rural electrification in the State of Jharkhand has been prepared. The said report said to have been submitted before the Jharkhand State Electric Regulatory Commission for its suggestion. A copy of the status report has been annexed as Annexure -A to the said affidavit. From a perusal of the said report it appears that in a number of villages, electrification has been done during the year 2001 -06. Curiously enough the names of the villages where electrification has been done have not been disclosed.
(2.) MR . V.P. Singh, learned counsel appearing for the Board submitted that within a short time a full detail of the villages of different districts in the State of Jharkhand where electrification has been done shall be furnished. We, therefore, allow three weeks time to enable the Board to furnish a full description of the villages which have been electrified during the last six years. In order to ascertain the truthfulness of the report that may be submitted by the Board, we direct the Deputy Commissioners of six districts, namely, East Singhbhum, West Singhbhum, Latehar, Garhwa and Palamau to call for a report from the Block Development Officers regarding the villages which have been electrified. The said report shall be submitted by the Deputy Commissioner of the concerned district before this Court within the aforesaid time.
(3.) MR . Sahay, learned counsel appearing for the State shall immediately communicate the order to the Deputy Commissioner of the concerned district for immediate compliance.;