CHANDAN KUMAR MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ petition the petitioner has contended that he is a owner of a piece of agricultural plot of land bearing No. 170 of Talda Mouza under Sabang Development Block in the District of Paschim Medinipore by purchase in 2006. He installed a submersible pump for supply of water to the said agricultural plot of land before coming into force of the West Bengal Ground Water Resources (Management Control and Regulation) Act, 2005 with the permission of the Senior Geologist, Division No. 1, State Water Investigation Directorate, Water Investigation and Development Government of West Bengal. He submitted an application being No. AD/07/(06-07)/Agr dated 11.10.2006 on the basis of which the respondent No. 5, The Station Manager, Sabang Group Electricity Supply, West Bengal State Electricity Distribution Company Limited, has offered a quotation demanding a sum of Rs. 1,57,935/- only fur such supply connection. He deposited the amount on 28th May, 2007 against proper receipt. But his service connection was not effected within reasonable time. So he issued a reminder on 24th December, 2007 which also remained unattended to.

(2.) Thereafter he moved a writ petition being W.P. No. 16230(W) of 2008 before this Hon'ble Court which was disposed of by order dated 12th September, 2008 in presence of the respondent distribution company with the following directions:

(3.) On 06.12.2008 the respondent No. 5 issued a notice to the petitioner intimating that in view of objection raised by some local people regarding installation of such supply connection the petitioner is required to submit the way leave clearance/permission. The petitioner contends that after acceptance of the quotation the respondent cannot deny supply of electricity at the instance of some objectors since it is the duty of the respondent distribution company limited to install the service connection at the plot of land possessed by the petitioner where submersible pump has been installed.