ANGUR BALA PARUI Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. Mr. Sukumar Bhattacharyya, learned counsel for the respondent Nos. 4 to 5, Mr. Debabrata Bhattacharjee and the learned counsel for C. E. S. C. Mr. Soumitra Pal.

(2.) THE petitioner is the tenant of the premises governed by the West bengal Premises Tenancy Act by which the respondent Nos. 4-6 herein are joint landlords. The petitioner has made an application for supply of electricity to the said tenanted premises and has also complied with the requisite formalities including the deposit of money as directed by the electricity authority in that behalf. The electricity authorities have however not given the connection to the said tenanted premises in the occupation of the petitioner on the ground that an objection has been filed before them by the landlords of the premises (Annexure 'e' to the writ petition ).

(3.) THE learned counsel appearing on behalf of the petitioner contended that the statutory duty is cast upon the electricity authorities to supply the electricity to the persons who fulfilled all the requisites and that the same cannot be denied arbitrarily much less on the objection of the landlords. It is also the submission of the learned counsel for the petitioner that supply of electricity is a matter between the petitioner and the electricity Department and upon fulfilment of the conditions prescribed therefor the electricity authorities are bound to supply electricity.