Biswanath Somadder, J. - (1.) The appeal is treated as on day's list and taken up for consideration along with the connected application.
(2.) The instant appeal arises out of a judgment and order dated 12th June, 2018, passed by a learned Single Judge in W. P. 4434 (W) 2017 (Kishore Kumar Mondal vs. West Bengal State Electricity Distribution Company Limited & Ors.).
(3.) The only issue before the learned Single Judge was with regard to non-supply of electricity connection to the writ petitioner, being the appellant herein. At the time of final hearing of the matter, the learned Single Judge took into consideration an enquiry report of the concerned District Magistrate dated 13th February, 2018.;