SURAJIT ADAK Vs. C E S C LIMITED

JUDGEMENT

(1.) CESC, a licensee under the Electricity Act, 2003, could not give supply of electricity to the petitioner for objection raised by the third respondent.

(2.) Counsel for the third respondent submits as follows. The petitioner is not a bona fide tenant. He is not paying rent, nor has he obtained permission from the third respondent for taking supply of electricity.

(3.) In my opinion, none of the above things can be treated as a good ground for refusing supply of electricity to the petitioner. Admittedly, he is an occupier of a portion of the premises and he needs supply of electricity. Under the circumstances, in view of the provisions of section 43 of the Electricity Act, 2003 he is entitled to supply of electricity. Needless to say that the third respondent is free to take steps for his eviction and recovery of rent arrears.