- (1.) The petitioners in this art. 226 petition dated November 2, 2011 are seeking the following principal relief: a) A direction be given upon the respondent CESC and its men and agent to give undertaking that in case of default in payment of the electricity charges by the respondent No. 4 for such connection in question, in future the respondent CESC Limited will be debarred to adjust the said outstanding due amount for giving reconnection/fresh electric connection to any other applicant of the said premises in question, i.e. 12/B, Srimanta Dey Lane, Police-Station-Bowbazar, Kolkata - 700 012. The fourth respondent (Manik Jana) applied to CESC, a licensee under the Electricity Act, 2003, for supply of electricity to the premises in question. Manik claimed that as an occupier of the premises he was entitled to supply.
(2.) The second petitioner filed an application before the Executive Magistrate under section 144(2) Cr.PC that Manik, a trespasser, was making wrongful attempts to take supply of electricity to the premises in question.
(3.) Thereafter the first petitioner wrote a letter asking CESC not to give supply of electricity to Manik. By a letter dated October 22, 2011 CESC informed the first petitioner that she was wrongfully preventing people of the licensee from giving supply of electricity to Manik.;