G.C. Gupta, J. - (1.) This application is for a writ in the nature of mandamus directing the respondent Nos. 1, 2 and 3 to supply high tension energy to the tune of 2750 Kilowatt to the petitioner at its factory at Falta Industrial Growth Centre. A prayer has also been made for a writ in the nature of certiorari and a writ prohibiting the respondents Nos. 1, 2, and 3 from demanding the dues of Falta Steels Private Ltd. from the petitioner Nos. 1. There is also a prayer for a declaration that the petitioner No. 1 is not liable to pay outstanding dues of Falta Steels Private Ltd., and a declaration that the West Bengal State Electricity Board (hereinafter referred to as the 'Board') cannot insist upon liquidation of the outstanding dues of Falta Steels Private Ltd. as a condition precedent and a prayer for mandatory injunction directing the Board to commence supply of high tension energy to the petitioners in terms of their requisition dated 5th April, 2005.
(2.) It would at once become clear from the prayers made by the petitioners themselves that the Board has not refused to supply electricity to the petitioners altogether. They have, on the contrary, refused to supply unless the dues of the erstwhile consumer namely Falta Steels Private Ltd., are paid. In paragraph 14 of the writ petition the following allegations have been made: Your petitioners have now been informed by the WBSEB, albeit verbally, that unless the previous arrear dues of Falta Steels Pvt. Ltd. are cleared, electricity will not be supplied to your petitioner No. 1 at its factory at Falta Industrial Growth Centre, Sector III, Plot Nos. A -1, A -2, Falta, P.O. Nainan, P.S. Diamond Harbour, District 24 -Parganas (South). This condition precedent his been communicated by the officers of the WBSEB to Sri Jitendra Agarwal, the Director of your petitioner No. 1 when he went to enquire about the fate of your pettioner No. 1's application.
(3.) In paragraph 10 of the affidavit -in -opposition affirmed by one Sri Benoy Sen on 6th July, 2005 the contents of the paragraph 14 have been virtually admitted and the following statements have been made: As stated hereinbefore the petitioners have no right to obtain connection of electricity to the said industrial unit and/or factory, and, in any event of the matter without payment of the said outstanding dues of Rs. 5.66 crores of the Board.;