J.Bhattacharya, J. - (1.) The petitioner's application for obtaining water connection to his premises being Holding No. 627/535 Mohalla Chhotogalli Lane, Chinsura, was rejected by the municipal authorities on the ground that such connection cannot be given unless all the owners of the said holding give consent for taking water connection by the petitioner in the said premises.
(2.) Admittedly the petitioner is the co-owner of the said premises.
(3.) The only question which has cropped up in this writ petition is as to whether a co-owner can obtain water connection in a joint property without obtaining consent from the other co-owner.;