- (1.) We have decided to dispose of the present appeal with the consent of the parties and by dispensing with all formalities. This is an appeal from an order dated January 09.2012 passed by a learned Single Judge of this Court in W.P. No. 20084 (W) of 2011. The appellant before us was the writ petitioner. By filing the said writ petition the writ petitioner, appellant herein, had. inter alia, prayed for a Writ in the nature of Mandamus commanding the respondents to provide new electric connection to the premises as mentioned in the writ petition. He also prayed for an interim order directing the Electricity Company to provide temporary electric connection to his occupied portion of the premises in the meantime.
(2.) The case as made out in the writ petition is that he is a permanent resident of a certain portion of the premises in the District of Paschim Medinipur. where he lives with his family. In the month of July, 2007 he has made an application for a new connection of electricity for domestic purpose at the said portion of the premises. After the initial formalities were completed, the petitioner had received a notice from the West Bengal State Electricity Distribution Company Limited (hereinafter referred to as "Distribution Company') by which he was informed that during inspection of the said premises the company had received an objection from the father of the writ petitioner who figures respondent No. 4 in both the writ petition as well as the present appeal.
(3.) The petitioner has stated that three of his brothers residing in the said premises have been given new electric connection in the month of July 2011. It is further stated that he is in occupation of certain portion of the said premises as co-owner.;