- (1.) It is necessary to indicate certain facts relating to the present appeal in order to appreciate the stand of the appellant and the respondent company in the right perspective.
(2.) It is not in dispute that the appellant has two lines of supply as indicated in Annexure "P-6" at page 48 of the stay application, one for commercial consumption and the other for residential consumption. Both the commercial supply and the domestic supply of electricity is to the consumer name of Vinod Kumar Tewari, the appellant herein.
(3.) The challenge before us can be ascertained reading the prayers at page 83 of the stay application papers wherein the appellant has asked the respondent company to restore the line of the appellant/petitioner in respect of Meter No. 4158440 domestic connection with reference to premises situated in holding no. 139/C/4, Ananda Palit Road, C.I.T. Road, Kolkata -700 014. He has also sought consequential reliefs. The main contention of the petitioner before the Trial Court was to the effect that in view of different nature so far as the electricity supply, domestic and commercial, irrespective of the consumer being the same it has to be treated as different connections. Therefore, the disconnection notice under challenge ought to have been quashed by the learned Trial Judge by restoring the electric supply to the domestic line of the writ petitioner.;