SUJIT KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is in occupation of a flat at Premises No.33, Rabindra Sarani, Word No.4, Ranaghat (M) and is also the promoter of the said building. The petitioner deposited quotation fee for installing new transformer before the concerned authorities. The representation along with a No Objection, issued by the Chairman, Board of Administrator, Ranaghat Municipality on February 1, 2021, was also submitted by the petitioner for having an electricity transformer installed in front of the said building.

(2.) However, despite the required formalities having been complied with the petitioner, it is alleged that the West Bengal State Electricity Distribution Company Limited (WBSEDCL) has not installed such transformer or provided electricity connection as yet to the individual flat owners of the building.

(3.) Learned counsel appearing for the distribution licensee submits that due to resistance offered by private-respondent no. 7 such connection could not be given upon installing the required transformer, as per the petitioner's application.