Calcutta High Court (Appellete Side)
Rameshchandra Bera vs The West Bengal State Electricity on 22 March, 2013
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 37 W.P. No. 5493(W) of 2013 22.03.2013
KC Rameshchandra Bera Vs. The West Bengal State Electricity Distribution Company Limited & Ors.
Mr. Sujit Kumar Rath, Mr. Anirban Saha.
... for the petitioner.
Mr. Rammohan Chattopadhyay.
... for the W.B.S.E.D.C.L. Mr. A.H. Mollah.
... for the State.
The complaint of the petitioner is that no step is being taken for effecting permanent supply of electricity in respect of his application for the same. The said application was made on 27th November, 2012 for the purpose of energising a submersible pump.
Let quotation be issued to the petitioner within a period of five weeks from the date of communication of this order, if the application is in order. Along with the quotation, an estimated timeframe should be given in writing informing the petitioner the time it would take for effecting supply after deposit of the quoted amount and compliance of other formalities. After such quotation is raised and the information as disclosed above is communicated to the petitioner, future course would be dependent upon deposit of the quoted amount, and compliance of other requisite formalities. If there is any defect or deficiency in the application, the said fact along with the nature of the defect shall be communicated to the petitioner in writing within a period of two weeks from the date of communication of this order. The time schedule for raising the quotation in such a situation shall run from the date of curing 2 the defect, or filing of fresh application if the existing application suffers from any incurable defect.
With this direction, the writ petition stands disposed of. Since this writ petition is being disposed of without calling for any affidavit, allegations made in this writ petition shall be deemed to have not been admitted.
There shall, however, be no order as to costs. Urgent photostat certified copy of this order be given to the parties expeditiously, if applied for.
(Aniruddha Bose, J.)