W B S E B Vs. ANUP MONDAL

JUDGEMENT

(1.) THE petitioner had rushed to this Court straightaway after the final assessment order which was assessed at Rs. 90,072/-. Before that the petitioner had already paid Rs. 22,518/-. In our opinion it will not be necessary to go along with this appeal because the petitioner instead of approaching this Court should have filed the statutory appeal. THE petitioner shall file the appeal within two weeks from today. Once this appeal is filed, the same will be disposed of within two months thereof. Needless to mention that the petitioner shall make a further payment of Rs. 9,000/- towards the requisite for filing the statutory appeal. THE appellate authority will consider the pendency of the writ petition while considering the question of limitation. THE appeal shall be disposed of at any rate within two months from its filing. According to the original writ petitioner the supply of electricity has not been disconnected. It shall not be disconnected if the petitioner within 15 days pays Rs. 9,000/- as directed by this Court. THE application and the appeal (treating the same on the day's list) are disposed of with these observations. THE writ petition being W. P. No. 22257(W) of 2005 is also disposed of.

(2.) PLAIN copy of this order, duly countersigned by the Assistant Court Officer, be supplied to the parties. Appeal and application disposed of with observation.