PROTIK PRAKASH BANERJEE,J. - (1.) The writ petition has been filed complaining of forcible installation of pole such that overhead wires are strung across the roof of the writ petitioner's house. The petitioner has complained that he has been completely prevented from accessing his roof.
(2.) What is more alarming are the allegation in paragraphs 7, 8 and 10 of the writ petition which are set out hereinbelow:- "7. Your petitioner states that after conversion, the petitioner constructed a building. The petitioner is a supporter of Opposition Party and under the instruction of the local Panchayat which is of the ruling party, the distribution company, since 2012 have been trying to install over-head electricity line on the property and house of the petitioner, which has been mentioned in earlier paragraph. 8. Your petitioner states that since 2012, he has made different representations to the respondent distribution company and requested the company to install electricity line over the house of the petitioner. 10. Your petitioner states that on 31.08.2016, the petitioner again made a representation to the respondent authorities it was stated therein, that on 27.08.2016 some local people came to the house of the petitioner for forcefully installing the aforesaid electric line over the house of the petitioner without any prior intimation. Even when the petitioner restrained them from doing so they assaulted the petitioner and thereafter they forcefully installed the electric line. Soon after the incident the petitioner lodged a general diary before the Amdanga police station being G.D. No. 968. The respondents duly received the representations of the petitioner but no action regarding the mater has been taken by the respondents/distribution company."
(3.) Today Mr Chaudhuri appearing for the distribution licensee has produced instructions which were given to him by his client under a memo issued by the Superintending Engineer (E), Barasat RE Project, WBSEDCL which is taken on record. The work was undertaken under the rural electrification project under the RGGVY-XII Plan. One of the documents enclosed with the instructions is a letter dated November 4, 2016 from the competent officer of the distribution licensee which reads as follows:- "Dear Sir, With refers to above subject matter and your letter, it is hereby informing you that after a lot of pressure by political people, Panchayat Member, Pradhan and also villagers of Jeerat Village, our labour contractor M/s Radha Krishna Enterprise was compelled to draw stinging of 6 nos LT pole for providing few service connection there. These 6 nos poles were erected by our labour in this project but all materials used including conductor are the property of WBSEDCL. Written documents from Panchayat Member and Pradhan are attached herewith.";