KANIKA MITRA Vs. CESC LIMITED

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner is a tenant in respect of the property. It is alleged that the petitioner's electricity connection, which was being enjoyed from the respondent no. 3/ landlord, has been disconnected and the landlord has initiated an eviction suit against the petitioner. In the eviction suit, the landlord made an application for injunction restraining the Calcutta Electric Supply Corporation Limited (CESC Limited) from giving electricity connection to the petitioner, which has been refused by the trial court.

(2.) Due to hindrance created by the landlord, the CESC Limited is not being able to give electricity connection to the petitioner.

(3.) Learned counsel appearing for the CESC Limited submits that the CESC Limited could not even hold an inspection due to resistance by the landlord and seeks to hold such inspection to ascertain whether disconnection has been effected or not.