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Judgment
Date : 06-08-2026 Heard learned counsel appearing on behalf of the petitioners as well as learned counsel appearing on behalf of the respondents.
The present writ application has been filed for the following relief(s):-
“(i)For issuance of a writ in the nature of mandamus commanding the respondent authorities, particularly respondent no. 5 & 6 i.e. The Executive Engineer, Electric Supply Division, South Bihar Power Distribution Company Limited, Patliputra, Patna (Bihar) and the Assistant Electrical Engineer, Electric Supply sub- Division, South Bihar Power Distribution Company Limited, Patliputra, to accept the application of petitioner for an electrical connection and allow them to deposit the requisite amount for supply of an electrical connection to the premises of the petitioner situated Rajiv Nagar Police Station & Digha Police Station, District- Patna.
(ii)For holding that in view of the order passed by the Hon'ble Supreme Court in Civil Appeal No. 7572/2011 (Sri Chandu Khamaru Vs. Smt. Nayan Malik and others), the owner/occupier of the premises has a statutory right for an electric connection and it is the duty of every licensee under section 43 of the Indian Electricity Supply Act, 2003 to give supply of electricity to such premises within one month of receipt of the application.
(iii)For holding that in view of Clause-4.13(B) of the Bihar Electricity Supply Code, 2007, even the person, who is not able to produce the proof of ownership of the premises are allowed to take electric connection on submission of certain documents.
(iv)For necessary direction upon the respondent authorities to provide electricity supply to the premises of the petitioner within one month of the receipt of the application of the petitioner for electric connection.”
Learned counsel for the petitioners submits that the petitioners tried to submit on-line application for new electric connection but the said on-line application has not been accepted. The petitioners have been informed by the respondent authority that electric connection to the premises situated in Rajiv Nagar Area shall not be allowed.
Learned counsel for the petitioners further relies upon Clause 4.13(B) of Chapter 4 of Bihar Electricity Supply Code, 2007, which requires the respondents to grant electric connection even on encroached Government / Semi Government / Public land subject to furnishing of documents as required under the Supply Code. Learned counsel submits that the petitioners are ready to furnish all the documents along with requisite fees as required under Clause 4.13(B) of Chapter 4 of Bihar Electricity Supply Code, 2007.
Learned counsel, Mr. Ajay Kumar Gautam appearing on behalf of the South Bihar Power Distribution Company Limited submits that if the petitioners submit on-line application for grant of electric connection along with all the requisite documents as per the Bihar Electricity Supply Code, 2007, the respondent Nos. 5 & 6 shall consider the application of the petitioners in accordance with law and take appropriate decision within a period of one month from today.
Having heard learned counsel for the parties and taking into consideration the rival submissions, the present writ application is disposed of with a direction to the petitioners to submit on-line application along with all the requisite documents within a period of two weeks from today and if such on-line application is filed by the petitioners, the respondent Nos. 5 & 6 shall be obliged to consider the same and take appropriate decision in accordance with law within one month from the date of receipt of application of the petitioners.
With the above directions, the writ petition stands disposed of.