Jayanta Kumar Biswas, J. - (1.) The petitioner in this art.226 petition dated July 4, 2005 is seeking a mandamus commanding the respondents to give him electricity through a separate line and meter.
(2.) Case of the petitioner is this. The petitioner is a tenant with respect to certain portions in premises No. 5/1, Chowringhee Place. The third respondent, West Bengal Film Development Corporation Limited, is the landlord. "the respondent No. 2 and 3 in collusion and conspiracy with each other and joined hands with them neither the respondent No. 3 any sorts of assistance to provide separate electric meter in the name of the petitioner in respect of the said suit premises but till date the respondents No. 1 and have practically sat tight over the matter." (Para.17 at pp.13-14).
(3.) In para. 3(b) of the opposition dated November 18, 2005 filed by CESC it has stated as follows : "Respondent No. 3 is the consumer of High Tension Supply at the said premises under Consumer No. 0104700800. Petitioner is not the consumer of CESC and there is no privity of contract by and between the petitioner and CESC.";