(1.) ON 9.1.2008, this Court had given five directions. The first direction relates to supply of additional 150 MW electricity by DVC to JSEB. Now J.S.E.B. has filed an affidavit stating therein that DVC is not supplying power to the tune of 150 MW to J.S.E.B. as per the agreement and as per the direction given by this Court.
(2.) AS a matter of fact, on 9.1.2008 this Court had given a positive direction to J.S.E.B. to ensure that it gets additional 150 MW electricity from DVC and DVC to see that the agreed 150 MW of electricity is supplied to J.S.E.B. Before giving this direction, this Court had heard the Advocate General and the Advocate General also had assured this Court that he would see that 150 MW of electricity is supplied to J.S.E.B. But unfortunately it is now noticed from the affidavit filed by "J.S.E.B. that DVC is not complying with the order passed by this Court, even though J.S.E.B. by its letter dated 14.1.2008, reminded DVC about the direction given by this Court on 9.1.2008. It is also requested by J.S.E.B. to DVC in the said letter that 150 MW of electricity may kindly be made available to J.S.E.B. immediately for strict compliance of the order of the High Court in letter and spirit.
(3.) UNDER those circumstances, the Director (Commercial), Damodar Valley Corporation, Commercial Department, DVC Towers, VIP Road. Kolkata, to whom the letter was addressed by J.S.E.B. is directed to be present before this Court on 5.2.2008 to explain as to why the order passed by this Court on 9.1.2008 has not been complied with.