- (1.) The Court : The petitioner in this WP under art.226 dated May 18, 2011 is questioning a decision of West Bengal State Electricity Distribution Company Limited dated March 30, 2011 at p.22 that his failure to remove the extension connection with bamboo support would compel the Company to disconnect the supply.
(2.) It was stated in the decision that the extension of electricity connection with bamboo support was likely to cause danger to human lives. The order was passed citing safety grounds and saying that for avoiding accident the extension connection should be immediately removed.
(3.) I do not find any reason to interfere with the order. No law entitles the petitioner to have an extension connection with bamboo support. It is not the petitioner's case that an extension connection with bamboo support cannot cause any danger to human lives or accident.;