- (1.) The petitioner in this WP under art.226 dated February 15, 2012 is questioning a decision of West Bengal State Electricity Distribution Company Limited, a licensee under the Electricity Act, 2003, dated November 1, 2011 (at p.29).
(2.) Relevant parts of the decision are quoted below: "In reference to the above this is to inform you that our technical representative attend to affect your New Electric Connection to your premises but they failed due to following reasons 1) Objection raised by local people. "
(3.) So you are requested please rectify the above disput within 15 days and inform us in written, otherwise your service connection may be cancel without further notice.;