- (1.) Originally the writ petition was filed alleging inaction of CESC in not granting separate new electric supply line to the writ petitioner. The short case made out in the writ petition as follows : One
(2.) M/s. Campa Wire Industries being the pro forma respondent No. 5 obtained financial accommodation from the West Bengal Financial Corporation for setting up its small scale industries for manufacturing wire at premises No. 435 Jessore Road, Calcutta. The pro forma respondent indeed set up industrial unit and obtained electric connection from the respondent No. 1. Thus there was contractual relationship between the respondent No. 5 and the respondent No. 1 as licensee and consumer.
(3.) The respondent No. 5 thereafter committed default in paying off the loan granted by the respondent No. 6 and in terms of the agreement the plant and machinery and other assets being possessed by the respondent No. 5 were taken over by the respondent No. 6 and the same was ultimately sold by an agreement in writing to the writ petitioner.;