ARNAB GANGULY Vs. CESC LTD

JUDGEMENT

(1.) On 24th February 2004 the father of the writ petitioners purchased premises No. 8, Paramhansa Dev Sarani, Post Office Italgacha, Kolkata - 700 079. The writ petitioners came to reside in this premises.

(2.) The erstwhile owner of the premises Smt. Sumati Das had an electricity meter installed there. After the date of sale, the meter remained installed there and admittedly electricity was consumed.

(3.) This writ application is based on an apprehension. The apprehension is that the assessment order which has been passed on 11th December 2008 for unauthorised use of electricity in that meter may be enforced by cutting off supply of electricity which is obtained by the writ petitioners through two meters installed in the premises in September 2008 and December 26, 2008 respectively by the respondent licensee.