Jyotirmay Bhattacharya, J. - (1.) On the prayer of the learned Advocate appearing for the respondent, leave is given to the respondent to file affidavit-opposition to this writ petition within one week after the Christmas Vacation; reply, if any, be filed by the petitioner within two weeks thereafter. Let this matter appear in the list under the heading 'Adjourned Motion' three weeks after the Christmas Vacation.
(2.) Let me consider the petitioner's prayer for interim order in this matter.
(3.) The petitioners are the tenants in respect of different portions of premises No. P-271A, CIT Road, Scheme-VIM, 3rd Floor, Kolkata- 700 054. The petitioners apprehend that the supply of water to the said premises will be disconnected by the Municipal authorities on account of non-payment of rates and taxes of the said premises by their owner/landlord.;