DOLLY SAHA Vs. CESC LTD

JUDGEMENT

(1.) These two writ applications were heard analogously as common questions of law and fact are involved herein.

(2.) One Dolly Saha is the petitioner in W.P. No. 3730(W) of 2000 while Sm. Laxmi Rani Saha, her mother-in-law is the petitioner in the other writ application viz. W.P. No.4934(W) of 2000.

(3.) The grievance of Dolly against CESC is that although no amount is due and payable for the consumption of electricity through the 440 volt meter standing in her name, the CESC authority is demanding additional amount alleged to be due for the consumption of electricity through the meter which stood in the name of Basanta Saha, since deceased, her father-in-law although the said meter was disconnected in the year 1990 and thereafter she obtained a new meter in her own name.