Susanta Chatterji, J. - (1.) The petitioner M/s. Associated Indam Mechanical Private Ltd. and one of its Directors have jointly filed the present writ petition praying, inter alia, for issuance of a writ mandamus commanding and/or directing the respondents and/or their employees and agents to restore electricity of consumer No. 30008010006 being Meter No. LF0674290 and LF 0402738 at 3, Esplanade East, Calcutta-69 and for other consequential reliefs as stated therein. It is stated in the writ petition that M/s, Associated Indam Mechanical Private Ltd., is a private limited Company having incorporated under the Companies Act and has its registered Office at 3, Esplanade East, Calcutta and factory at Howrah Industrial Estate. It is further stated that the petitioners were enjoying electricity from 1968 to 9.8.88 from the meter standing in the name of Sudson Pvt. Ltd. being consumer number as stated above. It is further alleged that while there is a chain of correspondence between .the petitioner and the CESC authorities the electric line has been disconnected and the petitioner is compelled to file the present writ petition praying for a direction upon the CESC authorities to reconnect the electric line and/or to supply and/or to transfer the meter to the name of the petitioner upon all facts as fully elaborated therein.
(2.) The writ petition was entertained on 16.8.88, but the petitioner's prayer for supply of electricity through the meter standing in the name of Sudson Pvt. Ltd. was refused. The CESC authorities were however, given leave to process the pending application of the petitioner No. 1, if any, for providing electricity by installing a new meter upon compliance with all the formalities.
(3.) While the writ petition. was pending before this Court, an application was filed by the Peerless General Finance and Investment Co. Ltd., for addition of its name as a party respondents, and for intervention in the matter. Being satisfied with the prayer made by Peerless Co. they were added as a party respondent and an affidavit has been filed by the added party stating certain relevant facts of this case.;