HARISH TANDON,J. - (1.) The petitioner has filed the instant writ petition alleging that the licensee company even after receiving the requisite charges have not catered the supply of electricity to the petitioner at his premises.
(2.) My attention is drawn to Annexure P-5 at page 23 of the writ petition wherefrom it appears that the private respondents filed a suit for declaration and injunction against the petitioner in 1st Court of Civil Judge (Junior Division), Alipore being Title Suit No. 418 of 2013 and on an application for temporary injunction an ex parte ad interim order of injunction had been passed restraining the petitioner from installing a new electric meter under the stair case wall of 'A' schedule property and also not to obstruct or interfere with the peaceful possession of the private respondents in respect thereof till 1.10.2013.
(3.) The petitioner says that the communication received by his client does not reveal that the said order of injunction has been extended or not. It is further submitted that electricity is an essential element of life and, therefore, the petitioner should not be deprived of the same.;