AMIT KUMAR SAHOO Vs. SAMIR BARAN SAHOO

JUDGEMENT

(1.) INSTEAD of disposal of the application for stay, we propose to hear out the appeal by treating it as on day's list.

(2.) WE have heard the learned Advocates for the appellant, the writ petitioner/ respondent No. 1 and we requested Mr. Subrata Mukhopadhyay, the learned junior Standing Counsel, to appear on behalf of the State respondents and, accordingly, a copy of the stay application as well as the copy of the memorandum of appeal has been served upon Mr. Mukhopadhyay.

(3.) THE appellant before us was a private respondent No. 9 in the writ application. In the writ application, the writ petitioner complained that the state Electricity Distribution Corporation Ltd. was going to give electric connection to the appellant before us in violation of the West Bengal Ground water Resources (Management, Control and Regulation) Act, 2005, hereinafter referred to as the said Act and the rules framed thereunder, for the purpose of running of a submersible pump.