SANGEET LODHA, J. - (1.) By way of this writ petition, the petitioner has challenged the action of the Sub Divisional Officer, Balotra in directing Jodhpur Vidhyut Vitran Nigam Limited (JVVNL), to disconnect the electricity supply of the petitioner inasmuch as, on the spot inspection, leakage/seepage was found in the gutter/drain built of RCC adjacent to the wall inside the industry.
(2.) Precisely, the case of the petitioner is that after carrying out the repairs, the minor leakage found already stand sealed, which stands verified by the inspecting team of Rajasthan State Pollution Control Board (RSPCB), Balotra yet, the electricity supply of the petitioner is not being restored by the respondents.
(3.) Aggrieved by the action of the respondents, the petitioner had earlier filed an appeal before the National Green Tribunal (NGT), Principal Bench, New Delhi, however, the same was dismissed by the NGT observing that since no written order has been passed by the authority concerned under Section 33A of the Water (Prevention and Control of Pollution) Act, 1974 and therefore, the jurisdiction of the Tribunal under Section 16 of the NGT Act, 2010, cannot be invoked. Hence, this petition.;