JUDGEMENT
-
(1.) Mr Bhattacharya appearing for the private respondents has
questioned the maintainability of this art.226 petition filed by sixteen petitioners
together.
(2.) In view of the objection Mr Gayen appearing for the petitioners has prayed
for leave to proceed with the petition at the instance of only the first petitioner.
He has prayed for leave to the other petitioners to file appropriate separate
petitions, if necessary.
(3.) Mr Gayen has submitted that Raju Lama applying for supply of electricity
(at p.24) is alleging that for objection of the private respondents CESC has not
given him supply.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.