Calcutta High Court (Appellete Side)
Kalimuddin Mia vs The West Bengal State Electricity ... on 24 November, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side Present : The Hon'ble Mr Justice Jayanta Kumar Biswas W.P.No.19347(W) of 2011 Kalimuddin Mia
-vs-
The West Bengal State Electricity Distribution Company Limited & Ors.
Mr. Golam Mohiuddin ....for the petitioner Mr. Rajarshi Chatterjee ....for the licensee Heard on : November 24, 2011 Order on : November 24, 2011 The Court : The art.226 petition is disposed of directing the licensee under the Electricity Act, 2003 to decide the petitioner's application for supply of electricity for operating a pump on the basis of the certificate (at p.15), within three weeks from the date of communication of this order. After making enquiry, recording proceedings and hearing parties, the licensee shall give a reasoned decision that shall be communicated to all at once. If the petitioner is entitled to supply, then supply shall be effected immediately. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sb