SOUMITRA PAL,J. - (1.) In this writ petition, the petitioner stated to be a physically challenged person and a tenant, at present residing at 21A, Madan Mohan Talla Street, which is also known as 10B, Sir Radha Kanta Deb Lane, Kolkata-700 005 has prayed for a direction upon the Kolkata Municipal Corporation authorities to provide a separate water connection by disposing of the representation dated 28th July, 2011.
(2.) Learned Advocate appearing for the respondent Nos.5 and 6 submits that the writ petition is not maintainable. Moreover, in this proceeding two premises are involved and in one of which his client is having half share in the premises and in another his client is the lessee. It is submitted that the remedy of the petitioner lies by filing an application before the Rent Controller under the West Bengal Premises Tenancy Act, 1997.
(3.) Mr. Bandopadhyay, learned Advocate appearing for the Kolkata Municipal Corporation authorities submits that if an application in statutory form is filed, it shall be considered by the respondent No.3 or any person authorized by him.;