Calcutta High Court
Bivas Chandra Adak vs The State Of West Bengal & Ors on 11 November, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP 1005 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BIVAS CHANDRA ADAK
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 11th November, 2014.
Mr.Chinmoy Pal, Adv.
Mr. Anirban Sen, Adv.
..for the petitioner.
Mr.Sk.Mujibar Rahman, Adv.
..for the State.
Mr.S.G.Mukherji, Adv.
Mr.A.K. Boral, Adv.
..for the respondent nos. 5 and 6.
Mr.R.Guchhait, Adv.
..for CESC Ltd.
The Court:- The landlord has applied for an electric meter. CESC Authorities are agreeable to grant supply to the landlord. It is submitted that, the private respondents who are tenants have resisted the CESC Authorities from installing the meter.
On behalf of the private respondents, it is submitted that, CESC Authorities should install the new meter at the place where the existing meters are located.
2
I have considered the rival contentions. The landlord is entitled to get electric supply. CESC Authorities are willing to provide electric supply to the landlord. It is submitted on behalf of the CESC Authorities that, the private respondents had resisted the CESC Authorities when it went to give electric supply to the landlord through the new meter.
In such circumstances, CESC Authorities will endeavour to install the new meter at the place where other meters are located at the premises at the first instance. In the event, such place is found insufficient, the CESC Authorities will install the new meter in favour of landlord at any other place which the CESC Authorities find convenient at the said premises. In doing so, the CESC Authorities will be at liberty to obtain police help as and when required.
The Officer-in-Charge, Amherst Street Police Station is directed to render adequate police protection to the CESC Authorities upon an application to such effect being made by the CESC Authorities to implement this order.
The CESC Authorities will endeavour to install the new meter within a period of fortnight from date. Needless to mention, the writ petitioner will comply with the formalities for the new supply.
WP No. 1005 of 2014 is allowed accordingly. There will be no order as to costs.
(DEBANGSU BASAK, J.) dg2