SWADESH GHOSH Vs. CESC LIMITED

JUDGEMENT

(1.) The writ petitioner is in partnership business with one Shambu Ghosh. In partnership, they run a factory at premises No. 9/H/1, Abanish Chowdhury Lane, Kolkata - 700046. The business carried on by this partnership firm is manufacturing of rubber goods. The factory has two electricity meters, one of them, 2350145K of the writ petitioner. His partner also has another meter with which this case has no real connection.

(2.) On or about 28th August, 2003 (the date appearing in the order of provisional assessment) the electricity connection of the writ petitioner was disconnected by representatives of the respondent/licensee. Their ground was theft of electricity.

(3.) A provisional assessment was made on 28th August, 2003 itself where the provisional assessed sum was Rs. 2,27,0340/ -. This was followed by a final assessment on 2nd October 2003.