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Judgment
R.K. Merathia, J.—Mr. Agrawal, learned Counsel appearing for the Petitioner submitted that this writ petition was filed for giving fresh electricity connection to the writ Petitioner, which was refused on the ground of dues of the erstwhile owner M/S Brahmanand Mineral Water Products Pvt. Ltd. to the tune of Rs. 22,40,586/.
Pursuant to the order dated 11/12/2009 a counter affidavit has been filed by the Respondent Electricity Board in which the Respondent Board could not show any connection between the Petitioner and the previous owner.
Mr. Rajan Raj, learned Counsel appearing for the Respondent Electricity Board submitted that pursuant to the said order, the electricity connection has already been given to the Petitioner.
As the Respondents Electricity Board has not been able to show any connection between the Petitioner and the previous owner, the fresh electric connection could not be refused on the ground of dues by the previous owner.
As the fresh electricity connection has already been given, no further order need be passed in this writ petition.
The Respondent Electricity Board has not said anything as to what steps have been taken against the said erstwhile owner of the premises for realization of the dues. The Board should look into the matter and proceed to realize the legal dues from the erstwhile owner in accordance with law.
With these observations and directions, this writ petition stands disposed of.