Calcutta High Court (Appellete Side)
Shyam Shankar Pandey vs The Calcutta Electricity Supply on 10 December, 2025
S/L 18
10.12.2025
Court. No. 25
sourav
WPA 24937 of 2025
Shyam Shankar Pandey
Vs.
The Calcutta Electricity Supply
Company Limited (CESC) & Ors.
Mr. Udaynarayan Betal
Mr. Mriganka Patra
...for the petitioner.
Mr. Areenava Maiti
... for the State.
Mr. Debanjan Mukherji
... for C.E.S.C.
1.By an order dated November 19, 2025, this Court directed the CESE to inspect the premises of the petitioner to ascertain whether there is a feasible to provide electric connection to the petitioner as prayed for by the petitioner.
2. The CESC has submitted a report wherein it reveals that on the scheduled date, the CESC has carried out inspection at site but the applicant was not present during the inspection. Though the CESC has got the access at the meter shed but due to absence of the applicant, the CESC has not been able to enquire any details about his possession.
3. The learned counsel for the petitioner has denied the contention and the report filed by the CESC to the effect that the petitioner was not present during the inspection at the premises. Whatever it may be, this Court is not going into the disputed facts. Accordingly, the CESC is directed to again inspect the premises on 12.12.2025 at 12.00 noon and the petitioner is directed 2 to remain present on the date fixed at the premises to identify the premises and give answer to the enquiry, if any, made by the CESC for providing electric connection.
4. List this matter on December 17, 2025.
5. In terms of the earlier order, the police authorities may provide proper police assistance to the CESC authorities for inspection of the premises of the petitioner on December 12, 2025.
(Krishna Rao, J.)