- (1.) The petitioner in this WP under art.226 dated January 18, 2012 is questioning a decision of West Bengal State Electricity Distribution Company Limited, a licensee under the Electricity Act, 2003, dated October 25, 2011 (at p.32).
(2.) Relevant parts of the decision are quoted below: "The undersigned regret to inform you that the erection work for new service connection at your premises by means of erection of 02 numbers poles cannot be continued due to objection over the property and absence of way leave permission. The objectioner have submitted court papers directing to maintain status quo over the property until disposal of title suit. Hence, you are requested to furnish way leave permission or other relevant documents along with the documents relating to the possession of the land for which connection is sought for further processing at this office."
(3.) Mr Banerji appearing for the petitioner submits as follows. Some persons of the locality have wrongfully raised objection to supply of electricity to the petitioner. The licensee should take police help for breaking and removing the resistance so that supply of electricity can be given to the petitioner's premises placing electric lines using the two poles concerning which the objection has been raised.;