Altamas Kabir, J. - (1.) The short point involved in this appeal is whether the learned Single Judge had jurisdiction to issue an interim order in terms of prayers g (i) and (ii) of the writ petition by his order dated 21st June, 2004, in the writ application filed by the respondent No. 1 herein. In order to appreciate the stand taken on behalf of the appellants, prayers g (i) and (ii) are reproduced hereinbelow :- "(g) Appropriate direction be given directing the respondent Nos. 1 to 6 and each of them: (i) to post a police picket comprising of at least 15 armed police personnel including two Armed Officers, at the entrance of the factory of your petitioners situated at No. 46, Dasarath Ghosh Lane, P.S. Bantra, Dist. Howrah in compliance with section 13 of the Indian Police Act, 1861 read with paragraph 25, Chapter VII of the Police Regulations, at the cost of the petitioners. (ii) to ensure free ingress and egress of the petitioners' officers, employees and callers to the said factory of the petitioners situated at No. 46, Dasarath Ghosh Lane, P.S. Bantra, District-Howrah and free movement of truck, lorries and trailers carrying out its activities to the said factory without any interference, obstruction by any anti-social elements or outsiders, including the respondent No.8, and also to ensure that no one moves around the entrance of the said factory or threat the workers with arms or weapons and that no unlawful assembling, unlawful intimidation or any breach of peace takes place in the locale, in and around the premises No. 46, Dasarath Ghosh Lane, P.S. Bantra, District Howrah."
(2.) It is the case of the petitioners that by an agreement dated 27th June, 2001, the appellant herein leased out its factory situated at premises No. 46, Dasarath Ghosh Lane, P. S. Bantra, Dist. Howrah, to the writ petitioners for a period often years with provision for renewal for a further period of ten years, at a monthly rental of Rs.40,000/-. One of the covenants contained in the Lease Deed requires the lessee, namely, the writ petitioners to pay to C.E.S.C. Limited, as and when required, a sum of Rs.5 lakhs on account of the past electricity dues of the demised premises and for obtaining re-connection of the existing power line in the demised premises. It was also agreed that the lessor would refund the said sum of Rs.5 lakhs at the rate of Rs. 10,000/- per month to the Lessee and/or such amount would be adjusted against the monthly rent of Rs.40,000/-. It was also stipulated that the lessee would pay the electricity charges on the basis of units as consumed from the relevant meter lying in the demised premises within the stipulated period contained in the electricity bills to be received from C.E.S.C. Limited, without any deduction or abatement whatsoever.
(3.) According to the writ petitioners, on or about 5th June, 2004, the electric supply to the factory was disconnected by C.E.S.C. Ltd. without any notice of disconnection. Inasmuch as, attempts were allegedly made by the respondent No. 8 in the writ petition, who is the appellant No. 2 herein, to disrupt the running of the writ petitioners' business the writ petitioners first moved an application under section 144(2) of the Code of Criminal Procedure before the learned Sub-Divisional Magistrate (Executive) Sadar, Howrah. By an order dated 7th June, 2004, on the said application, the learned Executive Magistrate directed the police authorities to maintain peace in the area of the said factory. Inasmuch as, in spite of such order the writ petitioners/respondent Nos. 1 and 2 herein, continued to be threatened and there was every apprehension of a serious breach of peace, a writ petition under Tender No. 243 of 2004, was filed by the said respondent Nos. 1 and 2 on 9th June, 2004, challenging such disconnection of electricity to the demised premises. During the hearing of the said writ petition, the C.E.S.C. Limited disclosed two letters dated 15th April, 2004 and 1st June, 2004, issued by the appellant No. 2 herein allegedly on behalf of the appellant No. 1 company instructing the C.E.S.C. authorities to disconnect the electric connection to the factory of the respondent Nos. 1 and 2.;