S.P.Talukdar, J. - (1.) Both these applications being C.O. No. 2387 of 2006 and C.O. No. 2388 of 2006 are directed against the order dated 13th April. 2006 passed by the learned Civil Judge (Junior Division), 3rd Court. Howrah in Title Suit No. 2 of 2003.
(2.) In C.O. No. 2387 of 2006 the petitioner, Prabir Kumar Gupta, challenged the Order No. 50 dated 13.4.2006 passed by the learned Trial Court. The plaintiff in the said case filed an application before the learned Trial Court praying for inspection of the meters by the Chief Electrical inspector, or any other competent authority. Such application was filed in connection with the suit filed by the petitioner as plaintiff praying for declaration as well is permanent and mandatory injunction and other reliefs.
(3.) In the said application 1, the petitioner/plaintiff referred to the observation made by the learned Court in a judgment earlier that no step was taken by the plaintiff for inspection by the Chief Electrical Inspector, or any other competent authority. It was alleged that in spite of the Court's order to restore the electricity forthwith, the C.E.S.C. authority was flouting the same more than two years without any lawful reason.;