- (1.) It is submitted that issue involved in this case is identical with the one involved in W.P.No.14101(W) of 2010 (Smt. Sampa Sen v. The Calcutta Electricity Supply Corporation Limited & Ors.).
(2.) The final order made in Sampa's case is as follows: "Counsel for CESC submits that in compliance with the order dated July 1, 2010 electricity to the petitioner has already been restored. He prays for disposal of the art.226 petition itself giving CESC and other respondents liberty to proceed according to law. Counsel for the other respondents submit that they have good reasons to say that the petitioner was not entitled to get electricity from CESC. The admitted position is that electricity to the petitioner was disconnected without following the provisions of law. Hence I find no reason to go into the question whether the petitioner was entitled to get electricity. The question is to be examined, if at all, by the licensee that gave electricity. In view of the above-noted situation, I dispose of the petition ordering as follows. The respondents, especially CESC, will be free to take all necessary steps according to law."
(3.) In view of the relief Sampa has got in her case, counsel for the parties submit that the petitioner in this case is also entitled to get an order commanding CESC to restore electricity at once.;