- (1.) THIS mandamus appeal is at the instance of unsuccessful writ petitioners and is directed against order dated July 12, 2007 passed by a learned Single Judge of this Court thereby dismissing the writ application filed by the appellants wherein they challenged the decision of the respondents dated 13th December, 2006 by which the respondents disconnected the supply of electricity to the writ petitioners on the ground of pilferage of electricity. The other consequential orders were also prayed for in the writ application.
(2.) BEING dissatisfied, the writ petitioners have come up with the present mandamus appeal.
(3.) IT appears from record that on 13th December, 2006 at about 4. 20 a. m. , the West Bengal State Electricity Board exercised its power under Regulation 5. 2 of the West Bengal Electricity Regulatory Commission (Regulation), 2004 by disconnecting the supply of electricity of the writ petitioners on the ground of tampering the meter or meter-in-circuit/theft/malpractice/unauthorized use of electricity as indicated in the attached inspection report.;