Satyabrata Sinha, J. - (1.) The petitioner in this application has, inter alia, prayed for issuance of a Writ of or in the nature of Mandamus directing the authorises of the Calcutta Municipal Corporation and CESC Ltd. to take steps for removing the electric cables and two mini lamp posts which had been set up at premises No. T-361/2 Panchpara Road forthwith.
(2.) According to the petitioner, he is owner of the said plot. The premises in question are occupied by tenants. It is stated that the respondents No. 10 to 13 whose names had since been expunged wanted to take electrical connection over the plot in question, in relation whereto the petitioner filed a writ application which was registered as C.O. No. 10422 (W) of 1992 and an injunction was obtained therein Allegedly the respondents No. 1 to 5 have set up in collusion with the authorities of the CESC Ltd. Electric Cables two Mini Lamp Posts over the premises No. T-362/1 which is a residential premises. Allegedly through the said lamp post the private respondents had taken electric connection through underground and they are enjoying electric facilities in night despite the fact that the said order of injunction is still operative.
(3.) The petitioners have made a representation on 17.11.1992 and according to them, the respondents have admitted that the plot in question is a disputed property.;