KARTICK CHANDRA GHOSH Vs. WEST BENGAL STATE ELECTRICITY BOARD
LAWS(CAL)-2000-5-7
HIGH COURT OF CALCUTTA
Decided on May 03,2000

KARTICK CHANDRA GHOSH Appellant
VERSUS
WEST BENGAL STATE ELECTRICITY BOARD Respondents

JUDGEMENT

- (1.) By this writ application the petitioner has challenged Memo No. ADH/24/636 dated Oct. 12, 1998 issued by the West Bengal State Electricity Board thereby refusing to grant new electric connection to the petitioner so long "no objection" is obtained from Public Health Engineering Directorate.
(2.) The petitioner applied for a new domestic connection in the required form before the Board on April 21, 1998. As mentioned above, by the memo impugned herein the Board expressed its inability to give such connection for want of "no objection" from the Public Health Engineering Directorate.
(3.) Being aggrieved, the petitioner has come up with this application.;


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