- (1.) 07/17.08.2016 Heard learned counsel for the parties.
(2.) Petitioner seeks fresh electrical connection in respect of the premises at plot no. 205/P, area 7.05 acres, Mauza -Motijharna, Thana - Taljhari, Rajmahal District Sahebganj in respect of which the lease has been transferred by two registered deeds of transfer dated 15.4.2011 executed between the erstwhile lessee M/s Otan Das and Company, Partner Sri Jai Kisan of village Sindhipara, Post, Thana and District Pakur and also M/s Jai Bharat Construction Company and the Deputy Commissioner, Sahebganj with the petitioner (Annexure -2 series). Petitioner has through sale letter executed by the vendor M/s Jai Bharat Construction Company and M/s Otan Das and Company dated 28.3.2011 respectively (Annexure -1 series) purchased all the plants and machineries existing at Motijharna, P.S. Taljhari, Sahebganj and taken possession thereof.
(3.) On presentation of application for fresh electrical connection, Annexure -3, an endorsement was made that a dues of Rs.23,72,631/ - are outstanding against M/s Otan Das and Company and Jai Bharat Construction Company. Connection has been denied accordingly, which has compelled the petitioner to approach this Court.;