Calcutta High Court (Appellete Side)
Skc Md. Hossain @ Sk. Mohammad Hossain vs The State Of West Bengal & Ors on 28 November, 2013
Author: Soumen Sen
Bench: Soumen Sen
1 28.11.2013
W.P. 3235 (W) of 2013 Sl.No.219 skc Md. Hossain @ Sk. Mohammad Hossain Vs. The State of West Bengal & Ors.
Mr. Haidar Ali Sk. ... for the Petitioner Mr. Rammohan Chattopadhyay... for W.B.S.E.D.C. Ltd.
The petitioner alleges that due to defective meter the consumption is not being properly reflected in the bills raised by the licensing authority.
The licensing authority shall cause an inspection of the meter upon notice to the petitioner within a period of two weeks from date and shall file a report before this Court on the returnable date.
In the meantime, the petitioner is directed to deposit a sum of Rs.30,000/- within a week from date without prejudice to the rights and contentions of the parties in the pending writ petition.
It is made clear that the payment and acceptance of the aforesaid amount is without prejudice to the rights and contentions of the parties in this proceeding.
In the event the supply of electricity has already been disconnected, upon depositing the said amount, the licensing authority shall immediate restore the line subject to result of this writ petition.
List the matter after three weeks.
Urgent photostat certified copy of this order, if applied for, be supplied to the appearing parties on priority basis.
( Soumen Sen, J. )