JUDGEMENT
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(1.) The Article 226 petition is disposed of directing the official of the West Bengal State Electricity Distribution Company Limited to decide the petitioner's application for new connection after making necessary enquiry, recording proceedings and hearing parties, if necessary, within three weeks from the date of communication of this order. The reasoned decision shall be communicated to all at once. If necessary, the licensee will be free to exercise power under Section 163 of the Electricity Act, 2003 and also to take police help at the petitioner's expense. No costs. Certified xerox.;
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