Harish Tandon, J. - (1.) The new connection effecting the supply of electricity could not be given to the petitioner by the CESC authorities because of the resistance offered by the private respondents.
(2.) The petitioner applied for new connection and deposited the requisite charges required therefor.
(3.) Naturally the CESC authorities are under the statutory obligation to effect the supply, provided the conditions laid down in Section 43 of the Electricity Act, 2003 are complied with.;