NATHMAL KAJARIA Vs. RAM NARAIN RATHI

JUDGEMENT

(1.) THIS is a composite application under Article 227 of the Constitution and Section 439 of the Code of Criminal Procedure challenging a conviction under Sec, 31 of the West Bengal Premises Tenancy Act, 1956 and an order of restoration of electric connection to tile opposite party's premises.

(2.) THE opposite party Ram Narain Rathi is a monthly tenant in respect of a room in premises No. 15/1 Sovaram Basak Street, Calcutta under the petitioner Nathmal Kajaria who is said to be a partner of the petitioner, the firm of Nathmal Dwarkadasi, Petitioner Ram Kishore Dubey is a durwan looking after the properties of his employers, the other two petitioners.

(3.) THE allegation 1st that on a stated elate the electric supply to the opposite party's premises was disconnected by the petitioners Nathmal Kajaria and Ram Kishore.