PRASHANT GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application inter alia, praying for direction upon the respondent police authorities to act in compliance with an order dtd. 26/7/2023 passed by an Executive Magistrate, 2nd Court at Alipore in a proceeding under Sec. 144(2) of the Code of Criminal Procedure and for ensuring that respondent nos. 6 to 9 forthwith restore the essential services i.e., electricity and water connections at the premises in question.

(2.) Learned counsel appearing for the petitioner submits as follows. The petitioner has purchased the property in question from the erstwhile promoter/developer of the property but the association of residents started raising dispute as if, the property was a portion of the parking space and could not be utilized for running an office. Earlier water and electricity connection had been provided. However, subsequently the private respondents/members and staff of the building association disconnected those essential services. This prompted the petitioner to approach the Executive Magistrate under Sec. 144(2) of the Code of Criminal Procedure. A favourable order was granted directing the police authorities to ensure that the petitioner gets the essential services. However, the private respondents had been unnecessarily harassing the petitioner and depriving him of his fundamental rights to get water and electricity services. In fact, there was a change approved in the sanctioned plan of the Corporation to that effect, which has been challenged by the association. But, there is no stay on the conversion/alteration in the plan. A Civil Suit filed by the respondent association challenging the sale deed is also pending before a Civil Court and there is only an order of status quo granted there. Reliance is placed on the decision of the Full Bench of this Court in Abhimanyu Mazumdar vs. The Superintendent Engineer and Another reported at AIR 2011 Cal 64 (FB). There this Court decided that right to have electricity supply comes within the sweep of Article 21 of the Constitution of India. Moreover, an owners' association cannot do acts contrary to individuals' rights as guaranteed under Article 19(1)(g) of the Constitution of India. For instance, a right to carry on a business cannot be interfered that unless sanctioned by law. On this reliance is placed on an unreported decision of this Court in Nemichand Bamalwa and Sons (J) and Another vs. State of West Bengal and Others decided on 17/10/2023 in WPA No. 29165 of 2022.

(3.) Learned counsel appearing on behalf of the State relies on the report filed earlier and submits as follows. An investigation was done on the FIR lodged against the members and staff of the association for disconnecting essential services. A charge-sheet has been filed in the same. It appears from the report of the police dtd. 15/9/2023 that during investigation the erstwhile promoter/developer confirmed that they executed the deed no. 190105767 of 2015 in the name of Prasant Gupta and he paid maintenance and electrical charges. The association had no right to disconnect electricity and water connection of the petitioner.