Samapti Chatterjee, J. - (1.) The petitioner has filed the present writ petition for direction upon the Distribution Company to restore the petitioner's industrial connection.
(2.) Learned Advocate for the petitioner submits that against final assessment bill, the petitioner has already paid Rs. 10 lakhs out of which only Rs. 3 Lakhs odd is due and payable. Therefore, unless paid by the entire balance amount , the question of restoration of the petitioner's industrial connection does arise.
(3.) Considering the submissions advanced by the learned Advocate appearing for the parties and after perusing the records, I direct the petitioner to pay Rs 50,000/- restoration charges within three weeks from date. After such amount is paid along with the restoration charges as indicated above, then the Distribution Company is directed to restore the petitioner's industrial connection without any further delay but positively within 48 hours.;