ATANU MAITYA Vs. WEST BENGAL STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by the decision of station manager of W.B.S.E.B. dated September 16, 2005 declining to give him supply of electricity unless he produced no objection and way leave from one Sukesh Chandra Jana.

(2.) Said Sukesh Chandra Jana is the fourth respondent in this writ petition. It has been stated in the writ petition that he is the landlord of the petitioner who is running a shop from the premises concerned.

(3.) It has been stated in the petition that in the capacity of tenant the petitioner had been enjoying electricity through the meter standing in the name of his landlord, but in August 2005 supply was disconnected illegally. There is no dispute that the petitioner submitted his application for supply of electricity through a separate meter. Said Sri Jana submitted an objection to such application. He stated that since the land and property belonged to him, no meter should be given to the petitioner for supply of electricity. These are the reasons why the station manager declined to give supply.