Calcutta High Court (Appellete Side)
Md. Ayes Koroni vs West Bengal State Electricity ... on 8 July, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
08/07/2021 Item No.20.
Court No.8.
AB Through Video Conference W. P. A. 7499 of 2020 With I A CAN 1 of 2020 Md. Ayes Koroni Vs West Bengal State Electricity Distribution Company Limited & Others Mr. Kishore Mukherjee, Mr. Sankha Subhro Roy ...for the Petitioner. Mr. Srijan Nayek, Ms. Rituparna Maitra, Mr. Arindam Mitra ...for the WBSEDCL. The petitioner is aggrieved by the final order of assessment.
Learned advocate appearing for the petitioner submits that, the petitioner cannot prefer an appeal in view of the fact that the order of the assessment was not furnished to him.
The Distribution Company is represented. In the facts of the present case, it would be appropriate to request the Distribution Company to furnish a copy of the final order of assessment to the petitioner within a fortnight from date. The petitioner is at liberty to prefer an appeal against such order under the provisions of the Electricity Act, 2003. If 2 such appeal is filed within a fortnight from the date of receipt of the order of the provisional assessment, the appellate authority is requested to consider such appeal within the period as prescribed under the Act of 2003 for preferring an appeal.
W.P.A. No.7499 of 2020 along with interim application are disposed of, accordingly.
Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Debangsu Basak, J.)