- (1.) The petitioners' grievance is that CESC has not given them supply of electricity.
(2.) Mr. Hazra, counsel for the petitioners, submits that since the petitioners occupy a portion of the premises as tenants, they are entitled to supply of electricity; and that CESC, a licensee under the Electricity Act, 2003, is under a statutory obligation to give them supply.
(3.) Mr. Chatterjee, counsel for the private respondent, submits that the petitioners have suppressed the fact that they have filed a suit seeking a declaration that they are occupying the portion in question as tenants. His further submission is that the petitioners, forcibly entering upon the property, are not entitled to supply of electricity, since they cannot be treated as occupier within the meaning of s. 43 of the Electricity Act, 2003.;