Calcutta High Court (Appellete Side)
Emeli Murmu vs The West Bengal State Electricity ... on 21 February, 2025
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
15
jks 21.02.2025
WPA 3916 of 2025
Emeli Murmu
Vs.
The West Bengal State Electricity Distribution
Company Limited & Ors.
Mr. Md. Kutubuddin
... ... for the petitioner
Mr. S.S. Koley ... ... for the W.B.S.E.D.C.L
Affidavit of service is filed by the petitioner and the
same shall be kept with the record.
Learned counsel appearing for the petitioner prays
for a direction upon the respondent no.3 to supply
permanent electricity connection to the petitioner's submersible pump set, which is fitted to the shallow tube well installed on her own plot under police Station Habibpur, District-Malda.
Learned counsel appearing for the respondent authorities submits that if the petitioner complies with all necessary formalities, the distribution company shall supply permanent electricity connection to the petitioner's submersible pump within three months from date.
Heard learned counsel for the parties. Learned counsel appearing for the petitioner is requested to complete all necessary formalities within two weeks from date and the distribution company is also requested to supply permanent electricity connection to the petitioner's submersible pump set, fitted at her own -2- plot within four weeks from the date of compliance of all formalities.
With the above observations, WPA 3916 of 2025 is accordingly disposed of.
There will be no order as to costs.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)