- (1.) The Court : This is an application by the writ petitioners for supply of two separate low tension electricity connections to a part of premises no.34, Canal South Road, Beliaghata, Kolkata - 700015 which is occupied by them. At present, they are getting high tension supply of electricity from their superior lessor Shellac Industries Limited.
(2.) There is no dispute whatsoever that the writ petitioners are in occupation of a specific part of the premises and are doing business therein. Hence, the writ petitioners are entitled to an independent supply of electricity.
(3.) But the objection of the respondent-licensee company, CESC Limited, is that the premises has other establishments. Each of these establishments has a high tension supply. Since the premises has only one high tension supply, a low tension supply cannot be given to a unit within the premises. There can be only supply point to a premises. There cannot be both high tension and low tension supply to different parts of a premises.;