NATHUNI GIRI Vs. THE CESE LIMITED AND ORS.

JUDGEMENT

(1.) By this writ petition, the petitioner seeks forthwith removal of the meter installed on 5th July, 2013 in favour of the private respondent.

(2.) The case of the petitioner is that he is the owner of premises no.16B, Dr. Rajendra Road, Kolkata 700 020 and the private respondent resides at premises no.16A, Dr. Rajendra Road, Kolkata 700 020.

(3.) On an application filed by the private respondent which application is without the consent of the petitioner supply has been effected to the private respondent on 5th July, 2013. On the day when such supply was effected, the petitioner was not present in the subject premise. Padlock was broken of the meter board position.