SAMARESH BANERJEA, J. - (1.) IN the instant writ application the petitioner has challenged the impugned action of the West Bengal State Electricity Board (hereinafter referred to as the Board) in disconnecting the electric supply to Rupmahal Cinema without any notice.
(2.) IT is the case of the petitioner that on 10th May, 1995 at about 4.30 p.m. when the cinema hall was running, some of the personnels of the said Board came to the cinema hall and disconnected the electric supply illegally without any notice. It is the contention of the respondent that such disconnection was made on the ground of pilferage of electricity by tampering the electric meter.
(3.) IT is the case of the respondents in their affidavit that in course of physical verification on 6th May, 1995, it appeared that the concerned meter box were in unsealed condition and a hole of half inch diameter was found at left lower corner of the commercial meter and because of the same the respondents have assessed a sum of Rs. 29,095.63 towards charge for unmetered consumption because of such pilferage.;