Calcutta High Court (Appellete Side)
West Bengal State Electricity ... vs Sk. Kader Ali & Ors on 23 March, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
3.11
W.P.No. 5074 (W) of 2011
West Bengal State Electricity Distribution Company Limited.
v.
Sk. Kader Ali & Ors.
Mr. Srijan Nayak
... for the petitioner.
It is submitted that affidavit of service has been filed showing that notice has been given
to the respondents. Counsel submits that though the private respondents did not comply with the
requirements necessary for effecting supply, the Ombudsman has directed the petitioner to pay compensation.
In view of the submission, I think it will be appropriate to admit the petition and stay the operation of the impugned order.
For these reasons, I admit the petition and stay the operation of the impugned order. The respondents shall file opposition within four weeks; reply, if any, shall be filed by a week thereafter. Liberty to mention the petition for final hearing. Certified xerox.
h ( Jayanta Kumar Biswas, J)