MANOJ KANTI DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) None appears on behalf of the respondent No. 5 even after service of a copy of this writ application under her. Let the affidavit of service be kept on record. On the prayer made on behalf of the petitioner leave is granted to the petitioner to add the West Bengal State Electricity Distribution Company Limited as party respondents to this proceeding. Since Mr. Samit Panja, learned counsel appears on behalf of the newly added respondents along with Mr. Mihir Kundu, learned counsel, the formality of serving a copy of the amended writ application upon the newly added respondents is dispensed with.

(2.) This writ application is taken up for final disposal with the consent of the parties.

(3.) This writ application is filed by the petitioner on the ground of inaction on the part of the competent authority of the respondent No. 6 in giving new electricity connection (domestic) at the residence of the petitioner at 89-B, Pioneer Park. Nopara, Post Office and Police Station-Barasat, District-North-24 Parganas.