MAYA SINGH vs WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED AND ORS

0 3.09.2026
Item No. 02 & 03 (DL)
Court No.07
(Samar)

IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION



W.P.A. 18656 of 2026
CAN 1 of 2026

Maya Singh
-Vs-
The West Bengal State Electricity
Distribution Company Limited & Ors.

With

W.P.A. 20834 of 2026

Smt. Kalpana Bakshi
-Vs-
West Bengal State Electricity
Distribution Company Limited & Ors.




Mr. Sourajit Dasgupta,
Ms. Sahanaj Parveen.
… for the petitioner in WPA 18656 of 2026 &

for the respondent nos.6 & 7 in WPA
20834 of 2026.


Mr. Indradeep Paul,
Ms. Sulagna Sarkar,
Mr. Sougata Pal Das.
….for the State in WPA 18656 of 2026.


Mr. Debajit Mukherjee.
… for the WBSEDCL (In both writ petitions).



Mr. Shounak Mukhopadhyay,
Mr. Soumyadeb Sinha,
Ms. Suranjana Chatterjee.
….for the petitioner in WPA 20834 of 2026
& respondent no.6 in WPA 18656 of 2026.

Mr. Arka Chakraborty,
Ms. Antara Das.
…for the respondent nos.7 & 8.





1. Since the parties in both the writ petitions are
somewhat common, therefore, both the writ
petitions are being disposed of by a common
order.

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2. WPA 18656 of 2026 has been filed by one
Maya Singh praying for electricity connection
at her residential premises. WBSEDCL is, in
principle, ready and willing to effect electricity
supply but it has not been able to do so in
view of the objection raised by the respondent
nos. 6 to 9. The respondent no. 6 in WPA
18656 of 2026 is the writ petitioner in WPA

20834 of 2026.
3. The writ petitioner in WPA 20834 of 2026 has
also approached this Court with a similar
grievance and here again, the WBSEDCL
authorities are ready and willing to effect
supply but they could not do so in view of the
objection raised by the respondent nos. 6 and
7 in the said writ petition. The respondent no.
7 in WPA 20834 of 2026 is the husband of the
writ petitioner in WPA 18656 of 2026.
4. It thus reveals that there are cross objections
as regards supply of electricity to the

petitioners of both this writ petitions.
5. By an earlier order passed by this Court in the
two writ petitions, an inspection was
conducted by the WBSEDCL in presence of all
the parties to the two writ petitions however,
WBSEDCL has not been able to come to a
conclusion as regards an alternative route

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along which electricity line can be carried to
both the writ petitioners thereby obviating the
objections raised by the private respondents
in both the writ petitions.
6. Since the only impediment in effecting
electricity supply to the petitioners is non
availability of alternative route/way leave, the
same, in the opinion of this Court must be
resolved by the appropriate authority under

the Works of Licensee Rules 2006.
7. In terms of the Rule 3 thereof, the District
Magistrate of the relevant District is one such
authority.
8. Accordingly, the petitioners of both these writ
petitions (i.e. Maya Singh and Smt. Kalpana
Bakshi) are granted liberty to approach the
District Magistrate, South 24-Parganas with
appropriate representations detailing their
grievances.

9. If such representation(s) is (are) made, the
said District Magistrate shall consider and
dispose of the same, in accordance with law
after drawing appropriate proceedings,
conducting inspection (or causing the same to
be conducted) and hearing all the parties.
10. It is made clear that the inspection that
would be caused to be conducted (or

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conducted) by the District Magistrate shall
take place in presence of all the parties and
all the parties would have opportunity to
indicate the alternative route that will be
considered by the District Magistrate. Copies
of the inspection report shall be supplied to all
the parties and all of them would be entitled

to take exception thereto.

11. The District Magistrate shall upon
considering the material before it and the case
stated by all the parties would take
appropriate decision within a period of eight
weeks from the date of making of the
representation(s). Needless to mention that
the District Magistrate shall pass a reasoned
order and communicate the same to the
parties within a week from the passing
thereof.
12. The District Magistrate shall fix a time
within which, electricity would be effected in
favour of the two writ petitioners through the
alternative route fixed by the District
Magistrate, upon decision in such regard
being taken by the District Magistrate.
13. With the above observations, WPA
18656 of 2026 and WPA 20834 of 2026
stands disposed of. No Costs.

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14. CAN 1 of 2026 has been filed by one
Sanjib Mondal who seeks to be added as a
party to WPA 18656 of 2026. It is submitted
that he might be effected by erection of pole
on his land. Since WPA 18656 of 2026 has
been disposed as above there is no scope for
addition of party however, the applicant of
CAN 1 of 2026 shall also be free to approach
the District Magistrate in the same
proceedings that would be drawn up upon the
writ petitioner of WPA 18656 of 2026 making
her representation. The said writ petitioner
may inform the applicant about the
representation made by her before the District
Magistrate for facilitating the participation.
15. Urgent photostat certified copy of this
order, if applied for, be supplied to the parties
subject to compliance with all requisite
formalities.


(Om Narayan Rai, J.)