- (1.) The Court: The first petitioner, a society registered under the West Bengal Societies Registration Act, 1961, cannot sue in its own name and hence the art. 226 petition at its instance is not maintainable. However, I think it will be appropriate to permit the second petitioner, who claims to be the secretary of the society, to proceed with the petition.
(2.) It has been alleged that the licensee that was requested to increase the height of the existing high-tension line so that accident such as the one happening sometime ago may not happen again has not taken any step for the purpose, though the amount mentioned in the licensee's quotation was duly deposited in February, 2010.
(3.) Counsel for the licensee submits that there is nothing to show that the consumer supplied the materials according to the list enclosed with the quotation. According to counsel for the petitioners steps were not taken for the reason that the licensee did not give further information in the matter.;