SMT VEENA G BAIRY Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) Learned counsel for the petitioner has pointed out that the documents relating to the properties in question were already supplied to the respondent Assistant Executive Engineer way-back on 14.05.2015 vide Annexure-L in pursuance of the previous notice Annexure-K dated 08.05.2015. But again by the impugned communication Annexure-A dated 05.09.2015, respondent has asked for all the documents all over again at the threat of disconnection of power supply. Hence, the present writ petition has been filed.

(2.) The Respondent BESCOM has not filed any Statement of Objections in this Court. However, learned counsel for the respondent BESCOM has submitted before the Court that there is a question of title dispute also with regard to the said land. However, no document in writing to this effect has been produced before the Court.

(3.) Prima facie Respondent Authority of the BESCOM has no jurisdiction to decide the question of title and civil dispute between the parties and it is only for the competent civil court to enter into such questions. Nothing is specifically pointed out in the Annexure-A dated 5.9.2015 as to what are the documents required besides the documents already furnished to the said Authority Annexure-L dated 14.05.2015.