NABIN AGARWAL Vs. C E S C LTD

JUDGEMENT

(1.) All the three writ petitions bearing W.P. No. 1439 of 1999, W.P. No. 320 of 2001 and W.P. No. 2563 of 2001 have been assigned before this Court for final adjudication. All the aforesaid three writ petitions were heard analogously and are being disposed of by this common judgment as common questions of facts and law are involved.

(2.) The petitioners in the writ petitions bearing W.P. No.1439 of 1999 and W.P. No. 320 of 2001 have challenged the disconnection of supply of electricity by the respond-ents-CESC Ltd. and also prayed for a direction upon the said CESC Ltd. for restoration of the supply of electricity at the premises in question.

(3.) The other writ petition bearing W.P. No. 2563 of 2001 was filed at the instance of one of the tenants known as 'Ma Kali Metals Private Limited' for restoration of the supply of electrical energy at the industrial shed of the said tenant at a portion of the premises in question upon payment of a sum of Rs. 1,66,382/- towards the outstanding dues determined on the basis of consumption of electricity on proportionate basis.