Calcutta High Court (Appellete Side)
Sukumar Majhi vs The Chairman on 7 January, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 195 07.01.2014
W.P. No. 9350(W) of 2013 KC Sukumar Majhi Vs. The Chairman, WBSEDCL & Ors.
Mr. Apurba Bhatacharya.
...for the petitioner.
Mr. Kamal Kanti Naskar.
...for the WBSEDCL.
Heard learned counsel for the petitioner and the distribution company.
Complaint of the petitioner is that in spite of making application and paying the quoted amount, supply has not been effected in respect of his premises.
Learned counsel appearing for the distribution company submits on instruction that work order has been issued to an approved agency for effecting service connection to the premises of the petitioner but because of objection raised by some local people, connection could not be effected. However, learned counsel for the distribution company was unable to disclose the identity of such local people. In my opinion, in the absence of any encroachment on third party land for carrying the supply line, mere objection from local people ought not to deprive an applicant for electricity connection from getting the supply. In the given factual context, I dispose of the writ petition by directing the distribution company to take steps for giving supply to the petitioner. In the event the supply line is required to be carried through any third party land and there is objection from such land owner, then the distribution company shall take recourse to the provisions of Works of Licensees Rules, 2006. In any event the petitioner shall be informed by the distribution company in 2 writing of the steps they are taking in pursuance of this order within a period of seven days from the date certified copy of this order becomes available.
The writ petition stands disposed of in the above terms. Since this writ petition is being disposed of without calling for any affidavit, allegations made in the writ petition shall be deemed to have not been admitted.
There shall, however, be no order as to costs. Urgent photostat certified copy of this order be given to the parties expeditiously, if applied for.
(Aniruddha Bose, J.)