RANJANA MAHAPATRA (KANU) Vs. CHAIRMAN, WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED AND ORS

JUDGEMENT

(1.) The District Magistrate, 24-Parganas (South) (hereafter the D.M.) has been impleaded as respondent no. 6 in the writ petition in compliance with the direction contained in the earlier order dated 29th Jan., 2018. The facts giving rise to this writ petition have been recorded in such order.

(2.) Since the private respondent objects to supply of electricity to the petitioner and consequently the petitioner is unable to produce before the distribution licensee 'no objection' in Format-A, referred to in Regulation 3.2.1 of the West Bengal Electricity Regulatory Commission (Standards of Performance of Licensees Relating to Consumer Services) Regulations, 2010, it is for the distribution licensee to apply before the D.M for permission to carry out works for the purpose of supplying electricity to the petitioner, in terms of Rule 3 of the Works of Licensees' Rules, 2006.

(3.) This writ petition, accordingly, stands disposed of directing the distribution licensee to apply for permission before the D.M. within a week. Upon receipt of such application, the D.M. shall proceed to dispose of the same in accordance with law. Let such exercise be completed within a month from date of receipt of the application from the distribution licensee.