Bhaskar Bhattacharya, J. - (1.) This Mandamus-Appeal under Clause 15 of the Letters Patent is at the instance of two of the respondents in a writ-application under Article 226 of the Constitution of India and is directed against an order dated 21st August, 1997 passed by a learned Single Judge of this Court by which His Lordship while entertaining a writ-application and passing direction for filing affidavit, passed an interim order directing the appellant No.1 before us to seal the existing meter of the writ-petitioner in her presence and that of respondent No.7 in the writ- application and to place the same in the custody of the Chief Electrical Inspector and to install a new meter within 48 hours with further direction to reconnect the electricity.
(2.) Being dissatisfied, the CESC Authority has come up with the present mandamus appeal.
(3.) The respondent No.1 filed a writ-application under Article 226 of the Constitution of India thereby alleging that although no amount was due and payable by her in spite of payment of all the bills, the CESC Authority without giving any reason or without prior notice disconnected the supply of electricity. The writ-petitioner, therefore, prayed for direction upon the CESC Authority to restore the supply of electricity to the writ-petitioner as indicated in the writ application.;