Calcutta High Court (Appellete Side)
Anil Chandra Naskar vs Calcutta Electric Supply Corporation ... on 18 May, 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.8235(W) of 2011 Anil Chandra Naskar
-vs-
Calcutta Electric Supply Corporation Limited & Anr.
Mr. Sukumar Ghosh (II) Mr. Sandip Ghosh ....for the petitioner Mr. Om Narayan Rai ....for CESC Heard on : May 18, 2011 Judgment on : May 18, 2011 The Court : The petitioner in this art.226 petition dated May 10, 2011 is alleging inaction on the part of CESC in that CESC has not decided his application dated March 18, 2011 (at p.23) under s.10 of the Indian Telegraph Act, 1885.
Counsel for CESC submits under instructions that CESC has taken its decision that the petitioner is not entitled to any compensation.
In view of the above-noted situation, I am of the view that the petitioner's remedy, if any, is under s.16 of the Indian Telegraph Act, 1885.
For these reasons, I dispose of the petition saying that the petitioner is free to approach the District Judge concerned under s.16 of the Indian Telegraph Act, 1885. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sb