- (1.) DESPITE the matter being called on yesterday and today also, none appears for the respondent/writ petitioner.
(2.) BY this appeal, the small judgment and order of learned trial Judge dated 29th August, 2003 has been assailed. The respondent/writ petitioner approached before the learned single Judge with a prayer for energizing his submersible pump in a cultivable land upon payment of all lawful costs and expenses. After hearing the parties, the learned single Judge has directed by the impugned order to energise the respondent/writ petitioner's pump without realising any costs of die transformer which was and is required to be installed to energise the pump. The Board appellant is aggrieved only with the portion of the aforesaid order for non -realisation of the charge of transformer.
(3.) THE learned single Judge in order to justify His Lordship's judgment and order has relied on the decisions rendered in the case of Banamali Chowdhury v. West Bengal State Electricity Board and Ors., reported in, 2002 ( 1) CHN 262 and also in the case of Kartick Chandra Ghosh v. West Bengal State Electricity Board and Ors., reported in : AIR 2000 Cal 218.;