- (1.) The Court : The petitioner in this WP under art.226 dated February 7, 2012 is aggrieved by the things stated by CESC in a letter dated November 5, 2011 (at p.18).
(2.) Relevant part of the letter dated November 5, 2011 is quoted below: Pursuant to receiving your application vide Annexure A for an estimate for obtaining supply of electricity at the above and our subsequent inspection, we would request you to produce the ownership documents, the sanctioned building plan and furnish details of the ultimate load requirements with a floor-wise break-up at this office, on any full working day, between 2:00 PM and 3:30 PM to enable us to proceed further in the matter.
(3.) Counsel for the petitioner submits as follows. The petitioner seeking supply for electricity as an occupier of the premises in question was not under any obligation to produce any of the documents seeking production of which CESC wrote the letter dated November 5, 2011. The petitioner was not informed about any objection to the supply raised by anyone.;