Sri Manik Chandra Mukherjee vs The Damodar Valley Corporation & Ors.

On the prayer made on behalf of the petitioner, leave is granted to the learned Advocate appearing on behalf of the petitioner to add the State of West Bengal service through the Secretary, Government of West Bengal, Land & Land Reforms Department as party respondent to this proceeding.

Since Mr. Santanu Kumar Mitra, learned Advocate entered appearance on behalf of the State respondents, the formality of serving a copy of this writ petition to the added respondent stands dispensed with.

This writ petition is filed by the petitioner assailing inaction on the part of the respondent no.3 in considering his representation dated March 2, 2016 (Annexure - P/2 at page 20 to this writ petition).

The above representation has been filed by the petitioner in respect of raising objection against construction of electric pillars and for laying of high voltage lines by Damodar Valley Corporation. The same is still pending.

I direct the respondent no.3 to dispose of the above representation of the petitioner by passing a reasoned order in accordance with law within eight weeks from the date of communication of this order after giving an opportunity of hearing to the petitioner and a representative of the respondent no.1 as also to communicate such order to all concerned within a period of fortnight thereof.

I make it clear that I have not expressed any opinion with regard to the merits of the claim of the petitioner and all points are kept open.

Accordingly, this writ petition stands disposed of.

There will be, however, no order as to costs.

Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of all necessary formalities.