- (1.) I have heard both sides.
(2.) The issue which remains after grant of connections to the landlord and the tenants under interim orders, is whether the unpaid electricity charges of the electricity connection given by the J.S.E.B. to the tenants can be realized from the landlord Mr. Bhagwan Mishra, who is the petitioner in W.P.(C) No. 3996 of 2003.
(3.) The learned counsel for the J.S.E.B. has submitted that because as a pre-condition for grant of power connection to the tenants, an N.O. C. is taken from the landlord also, therefore the landlord is liable and the J.S.E.B. is entitled to recover the unpaid electric dues of the tenants from the landlord.;