Calcutta High Court (Appellete Side)
Ajmul Hoque & Anr vs State Of West Bengal & Ors on 19 December, 2013
Author: Soumen Sen
Bench: Soumen Sen
1 19.12.2013
jb.(193) W. P. 36167 (W) of 2013 Ajmul Hoque & Anr.
Vs. State of West Bengal & Ors.
Zamiul Alam ... ... For the Petitioners Mr. S. S. Koley ... .. For the W.B.S.E.D.C.L. The petitioners have applied for permanent electric connection with regard to his submersible pump and has deposited the required amount on April 10, 2012 and June 11, 2012, but the licensing authority failed to give connection to the petitioners. It is this inaction on the part of the licensing authority, which prompted the petitioners to file this writ application.
Mr. S. S. Koley, learned advocate, appearing on behalf of the licensing authority, submits that due to pendency of large number of applications, there is some delay, but he assures this Court that steps are being taken to give connection to the petitioner's submersible pump at an earliest.
In view of such submission, the Station Manager, Malatipur C.C.C. Malatipur Group Electric Supply, West Bengal State Electricity Distribution Company Limited is directed to give permanent electricity connection to the petitioners' submersible 2 pump within twelve weeks upon compliance of all formalities by the petitioners. It is needless to mention that in the event at the time of giving connection it is found that the submersible pump is more than 5 H.P., the petitioners would be required to submit required necessary registration certificate before insisting for supply.
With the above directions, the writ application is disposed of without, however, any order as to costs.
Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Soumen Sen, J.)