Calcutta High Court (Appellete Side)
Renu Gupta vs Cesc Ltd. & Anr on 2 March, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
March 02, 2021
ARDR
(21)
WPA 1322 of 2021
Renu Gupta
Vs.
CESC Ltd. & anr.
Mr. Indranil Halder,
...for the petitioner.
Mr. Suman Ghosh,
...for the CESC Ltd.
The petitioner is a tenant of a Premises No.
48/A, Karl Marx Sarani, Kolkata 700 023.
The petitioner submits that she is in settled
position of the premises that this fact is not disputed
by any of the respondents.
The petitioner complains of failure on the part of the respondent Corporation to supply an electric meter to the premises of the petitioner.
The respondent Corporation is represented and submits that they are unable to carry out an inspection due to the disputes raised by the private persons.
I have heard the parties.
I am of the view that the respondent Corporation be directed to carry out an inspection in accordance with law after fulfillment of all the prescribed statutory compliances at the premises of the petitioner for installation of a new electric connection. 2 The Officer-in-Charge, South Port Police Station is directed to give the officers of the respondent Corporation all assistance in carrying out the aforesaid inspection.
Needless to say that the respondent Corporation will comply with all formalities and the petitioner will pay all the costs and charges with regard to the inspection to be carried out by the respondent Corporation.
The aforesaid exercise is to be completed within a fortnight from date.
It is made clear that the new connection will be given to the petitioner subject to fulfillment of all necessary formalities within a period of two months from date.
In the event, the respondent Corporation faces any obstruction from any quarter to implement this order, the police authorities are directed to give all necessary police assistance to the respondent Corporation both during the time of inspection and for connection of the electric meter.
The police authorities are directed to render adequate police assistance, if so approached.
With the aforesaid directions WPA 1322 of 2021 is disposed off. There will be no order as to costs.
(Ravi Krishan Kapur, J.)