Calcutta High Court (Appellete Side)
Sri Bibekananda Mondal vs The State Of West Bengal & Ors on 2 April, 2015
Author: I.P. Mukerji
Bench: I.P. Mukerji
1 02.04.2015
Sl. 12 Ct.No.18 aa W.P. 15205 (W) of 2003 Sri Bibekananda Mondal Vs. The State of West Bengal & Ors.
Mr. Shamim ul Bari Mr. Indradeep Pal ...for the petitioner Mr. S. S. Kole ...for the WBSEB Long ago on 6th August, 1997 the writ petitioner obtained an order from this court in WP No. 13008(W) of 1997 directing the West Bengal State Electricity Board to supply electricity connection to him.
Complaining of non-compliance, a contempt application was taken out which was disposed of on 13th January, 2000 by directing the Station Superintendent, Mathurapur Group Electricity Supply to take all steps in the matter. Steps could not be taken due to local resistance. This writ application is pending since its filing in 2003. It is more a question of compliance of the initial order dated 6th August, 1997 passed by P. C. Ghosh, J. The person or persons obstructing carrying out of this order are well aware of it. But in the next 18 years following, they have not been able to obtain any variation of the same. Therefore, the court feels that there is no obligation to direct notice to them once again. I direct the Station Superintendent, Mathurapur Group Electricity Supply to immediately comply with the order dated 6th August, 1997 of this court with the help of the local police. If necessary, the Superintendent of Police, South 24 Parganas is to 2 act on this order. Electricity connection has to be positively given to the writ petitioner by 24th April, 2015.
Affidavits were not invited. The allegations contained in the writ petition are deemed not to have been admitted.
Urgent certified photo copy of this order, if applied for, be given to the learned advocates for the parties upon compliance of all requisite formalities.
( I.P. Mukerji, J. )