- (1.) The Court : The petitioner in this WP under art.226 is aggrieved by rejection of his application for supply of electricity by CESC, a licensee under the Electricity Act, 2003.
(2.) By a letter dated December 16, 2011 (at p.28) the decision was communicated.
(3.) No copy of the letter of objection referred to in the decision was supplied to the petitioner, and names of the persons submitting the letter of objection were not disclosed. Most casually the application for supply was rejected giving a vague information about certain objection.;