- (1.) The petitioners in this art.226 petition are alleging that without obtaining their consent the licensee under the Electricity Act, 2003 has used their properties for giving supply of electricity to the private respondents, and that the officer concerned of the licensee has failed and neglected to consider their written objection.
(2.) It is submitted that notice of the case has been given to the private respondents. However, none appears for them.
(3.) After considering the case, I am of the opinion that it will be appropriate to dispose of it directing the officer to whom the representation was made to look into the grievances and give a reasoned decision.;