PRADIPTA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner purchased a land on March 15, 2011 and started making construction of a house thereon in the year 2017. A High Tension Overhead Electricity Line was drawn in the meantime over the land of the petitioner.

(2.) It is contended that no notice was given to the petitioner in that regard.

(3.) Upon the petitioner giving representation for shifting of the electric line, the same was not acted upon by the respondent-Authorities, upon which a writ petition bearing WPA No.2645 of 2021 was moved by the petitioner, which was disposed of on March 2, 2021, inter alia, directing the Distribution Licensee to show that the petitioner's consent had been taken and compensation had been paid to the petitioner. Subsequently, on April 7, 2021 a hearing was given to the petitioner by the WBSEDCL. On May 3, 2021, the respondent-Distribution Licensee observed that the petitioner may again approach the WBSEDCL for issuance of fresh quotation for shifting of the High Tension Line as per norms of the Distribution Company.