JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this Article 226 petition dated June 21, 2010 is seeking a mandamus commanding the respondents to reconnect his supply of electricity.
(2.) Alleging theft of energy West Bengal State Electricity Distribution Company Limited disconnected the petitioner's supply of electricity on October 24, 2006. A supplementary assessment bill dated October 26, 2006 was issued claiming Rs. 95,645/-. The assessing officer issued notice of hearing. The petitioner appeared before the assessing officer on June 21, 2007.
(3.) After hearing the petitioner the assessing officer passed an order of final assessment dated June 21, 2007. The petitioner received the order, but did not take any step either for payment or for lodging an appeal. In the criminal case the Criminal Court passed an order dated February 3, 2007 (at p.31) discharging the petitioner on the grounds that the proceedings were illegal from the inception.;