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Nurel Huda Sardar vs The West Bengal State Electricity ... on 14 February, 2019

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

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14.02.2019

.

Item no. 20.

ap W.P. No. 26196 (W) of 2018 Nurel Huda Sardar Versus The West Bengal State Electricity Distribution Company Limited & Ors.

Mr. Satyendra Agrawal.

..For the petitioner.

Mr. R.M. Chattopadhyay.

...For the WBSEDCL.

Mr. Siraj Gooptu.

...For the State.

An appeal has been preferred by the petitioner upon failure of his challenge to a bill raised as regards the unauthorized consumption of electricity. Criminal proceedings are also pending against the petitioner.

The petitioner complains that the appeal has not yet been disposed of by the Appellate Authority.

The learned Counsel for the Distribution Company submits that the hearing of the appeal has been concluded on 12th June, 2018.

In the circumstances, let the Appellate Authority dispose of the appeal as expeditiously as possible, preferably within a period of one month from the date of communication of the order.

With the aforesaid direction, the instant writ application stands disposed of.

There will be, however, no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties upon compliance of all formalities.

(Rajasekhar Mantha, J.)