No further direction is warranted where the department reports restoration of the agricultural electricity connection.

The petitioner sought an agricultural electricity connection for his land at Mouza Gogi, Araria.

Although poles, wires and a meter had been installed, he alleged that the last pole was about one kilometre from his land, leaving him unable to irrigate while electricity bills were issued

The Electricity Department stated that the connection had been provided and restored following verification, and that an erroneous bill had been corrected and the excess adjusted

The petitioner maintained that the connection remained more than one and a half kilometres from his land and boring, and was therefore unusable for irrigation

The petitioner filed the writ petition seeking a usable connection at his agricultural land

Whether the petitioner was entitled to a direction requiring the respondents to provide a usable agricultural electricity connection at his land

Whether any further direction was warranted in light of the Department’s statement that the connection had been provided and restored and the billing error corrected

The judgment does not identify or apply any specific statute, regulation, precedent, or articulated legal doctrine.

The Court considered the Department’s statements that the agricultural connection had been provided and restored after departmental verification and that the erroneous bill had been corrected and the excess amount adjusted

It permitted the petitioner to approach the concerned authority if he continued to face a specific technical difficulty

The Court relied on the Department’s account of the connection, restoration, and bill correction in concluding that no further direction was required in the writ petition

Although the petitioner disputed that the connection was located at or usable for his land, the Court did not resolve that factual disagreement; instead, it left the petitioner at liberty to seek redress from the concerned authority if a specific technical difficulty persisted

It left the petitioner at liberty to approach the concerned authority for redress of any continuing specific technical difficulty with the connection

Any interlocutory applications were also disposed of