JOYMALYA BAGCHI, J. - (1.) THE writ petitioner has filed the instant petition being aggrieved by the failure and neglect on the part of the respondent No. 1 electric company to provide electric connection to her premises.
(2.) THE case of the petitioner is that the petitioner's husband purchased the premises in question namely, 4B, Chunapukur Lane, Police Station Muchipara, Kolkata - 700 012 by a registered deed of conveyance on 20.05.2006 and the petitioner is occupying the said premises. The respondent No. 4 claims himself to be a tenant in the said premises under a different landlord. Due to the obstruction of respondent No. 4 the petitioner in spite of compliance of all necessary statutory formalities and payment of charges was not provided with new electric connection at the said premises. Mr. Ghosal appearing for the petitioner submitted that the petitioner has a right to get new electric connection in view of section 43 of the Electricity Act, 2003 and submitted that respondent No. 4 had no authority to obstruct such supply of electricity.
(3.) MR . De appearing for the respondent No. 1 electric company stated that the supply could not be given due to the obstruction by respondent No. 4.;