NISHIKANTA BANIK Vs. CESC LIMITED AND OTHERS

JUDGEMENT

(1.) The issue which has arisen for determination in this case arises out of the disconnection of electricity to the writ petitioner's meter by the respondent No.1.

(2.) The petitioner has an industrial unit which manufactures grills, shutters, etc. The industrial unit known as M/s. Lakhi Unit Industries is at 215, Picnic Garden Road. According to the petitioner he has been carrying on this business since 1979 and has been regularly paying the electricity bills as raised by the respondent No. 1 on him. The last bill was paid on 4th July, 1996. The petitioner's case is that he was supplied electricity through meter which, along with other 20 meters of other industrial units, were housed in a room belonging to one Ram Chand Agarwal. The petitioner has claimed that he has no access to the room.

(3.) The supply of electricity to the petitioner's meter was disconnected by the respondent No. 1 on 1st July, 1996. According to the petitioner the employees of the respondent No. 1 had asked the petitioner to produce the current bill. The current bill was in the residence of the petitioner. The petitioner left to bring the current bill but when he returned 20 minutes later he found the supply of electricity disconnected. According to the petitioner the employees of the respondent No. 1 broke open the seal and disconnected the loop connecting the petitioner's supply of electricity to his meter.