- (1.) The writ petitioner, Taj Mohammed runs a guest house called Taj Guest House at situated on the ground floor of this premises. The writ petitioner claims to be a tenant of this ground floor under the respondent No. 6, Kamal Hamid. He says he pays a monthly rent of Rs. 300/- to Kamal has not appeared.
(2.) His claim is that commercial water connection to the portion of the premises he occupies (for short 'Taj Guest House') be granted. The respondent, Calcutta Municipal Corporation refuses to grant such connection.
(3.) Mr. Alok Ghosh, learned Counsel for the petitioner makes the following submissions: (a) The premises always had a domestic connection. Extra charge on account of excess water supply for Taj Guest House had been raised by the said corporation and paid. (b) He has shown me amongst other sections, Section 239 of the Calcutta Municipal Corporation Act, 1980 and submits that a separate water supply for non-domestic purposes can be granted. (c) As a tenant he has the right to receive such supply. (d) The landlord only has domestic water supply which is not sufficient to meet his requirement.;