SANJIT KUMAR PAUL Vs. BHASKAR PAUL

JUDGEMENT

(1.) This appeal is directed against the interlocutory order of the learned Single Judge dated 30th of November, 2021 passed in WPA No. 16560 of 2021 whereby the writ petition has been kept pending and by way of interim direction CESC Limited has been directed to give a new electric connection to the writ petitioner (respondent No. 1 herein) from same meter board which is already existing in the premises in question.

(2.) The submission of the learned Counsel for the appellant is that the partition is already held between the parties, therefore, learned Single Judge has proceeded on the incorrect premises.

(3.) Learned Counsel for the respondent No. 1 has submitted that though the partition has taken placed but there is not demarcation.