HANUMAN DAS AGARWALLA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr. Prabir Chatterjee learned counsel for the petitioner. Nobody appeared on behalf of the respondents.

(2.) FROM the order dated 28.10.1997 it appears that this writ application was admitted for final hearing along with CWJC No. 296 of 1999(R) as the similar points were involved in both the cases. However, CWJC No. 296 of 1997{R) has already been disposed of by judgment dated 19.2.1989.

(3.) IN that view of the matter this writ application is also disposed of in the same terms and conditions as mentioned in the judgment passed in CWJC No. 296 of 1997(R) and analogous cases, directing the petitioners to pay the amount in terms with one or other energy bills received by them against the arrears of M.M.G. charges for the period July, 1993 to July 1996 immediately and if such amount is paid within a period of eight weeks, the respondent -Board will not charge any amount towards delayed payment. However, if any one or other petitioner fails to pay the same within the aforesaid period of eight weeks from today then the Board and its authorities will be entitled to raise demand for payment of delayed charge, if not made.