ASHIM MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeals are directed against order dated August 6, 2026 passed in WPA 18611 of 2026, WPA 18612 of 2026 and WPA 18609 of 2026.

(2.) By the impugned orders, learned Single Judge directed disconnection of electricity to the subject premises after noticing that the entire construction is illegal.

(3.) The writ petitions are yet to be disposed of.