MISHRA BHAWAN TENANTS WELFARE ASSOCIATION Vs. CESC LIMITED

JUDGEMENT

(1.) The present two writ petitions have been filed for similar reliefs. W.P.O. No. 1103 of 2021 has been preferred by certain individuals allegedly having interest in the disconnection of electricity in the building situated at Premises No. 156, Rabindra Sarani, Police Station- Jorasanko, Kolkata-700 007.

(2.) W.P.O. No.1954 of 2022 has been filed by an Association of the Tenants of the said building and its Secretary.

(3.) Insofar as W.P.O. No.1103 of 2021 is concerned, the locus standi of the petitioners to file the writ petition is under challenge by the respondents. At the interlocutory stage, while deciding GA 2 of 2022 on February 14, 2022, it was held prima facie by this Court that the petitioners do not have locus standi to file the writ petition. However, the question of locus standi was kept open to be agitated at the final hearing of the writ petition.