Manish Choudhury vs General Manager
2022 Latest Caselaw 2585 Gua

                                                                         Page No.# 1/2

GAHC010115432022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/3930/2022

            MANISH CHOUDHURY
            HOUSE NO. 102, DILIP HUZURI PATH, DISPUR, GUWAHATI-781006.



            VERSUS

            GENERAL MANAGER, ASSAM POWER DISTRIBUTION CO. LTD. AND 2
            ORS.
            (APDCL) ASEB CAMPUS, SIX MILE, GUWAHATI-781022.

            2:SUB-DIVISIONAL OFFICER (SDO)
            ASSAM POWER DISTRIBUTION COMPANY LTD.
             (APDCL) ASEB CAMPUS
             SIX MILE
             GUWAHATI-781022.

            3:DR. ANURADHA CHOUDHURY GANGA CLINICAL LABORATY
             G.S.ROAD
             ULUBARI GUWAHATI-781007

Advocate for the Petitioner   : MR I S MAZUMDAR

Advocate for the Respondent : SC, APDCL




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 29-07-2022 Page No.# 2/2

Heard Mr. I.S. Mazumder, learned counsel for the petitioner. Also heard Mr. B.

Choudhury, learned standing counsel, APDCL appearing for the respondent Nos. 1 to 4

who submits that in terms of the order of this Court, temporary electricity connection, for

a period of 90 days has already been given to the writ petitioner and after the judgment

passed by the Hon'ble Supreme Court of India in the case of Dilip (Dead) through

LRS. Vs. Satish & Ors. the APDCL is also ready to consider the applications, if any, filed

by the petitioner for giving permanent connection without insisting on NOC from the

landlady.

Taking note of the submission of Mr. Choudhury and as agreed to by the

petitioner's counsel, this writ petition stands disposed of by permitting the petitioner to

make proper application so as to enable the departmental authority to act in terms of the

decision of the Supreme Court rendered in the case of Dilip (Dead) through LRS

(Supra).

Writ petition stands closed.

JUDGE GS

Comparing Assistant