- (1.) The Court:- The petitioner in this WP under art.226 dated January 30, 2012 is questioning the disconnection of supply of electricity to him by West Bengal State Electricity Distribution Company Limited, a licensee under the Electricity Act, 2003, and the order of provisional assessment passed by the assessing officer of the licensee under s.126 of the Act.
(2.) Alleging that inspection of the premises on January 18, 2012 revealed that the petitioner was consuming electricity by hooking a device up to the licensee s supply line, the officials of the licensee disconnected the supply. In the written complaint sent to the officer in charge of the police station concerned the following was stated: seized s packed, sealed and labelled in presence of local witness. The signature is obtained in the seizure list.
(3.) On the basis of the complaint an FIR was registered on January 19, 2012 under s.135 of the Electricity Act, 2003. Simultaneously the assessing officer of the licensee initiated assessment proceedings under s.126 of the Act and passed the order of provisional assessment.;