S.J. Mukhopadhaya, J. - (1.) IN all the cases, as common question of law has been raised and it relates to grant of fresh electrical connection in the respective premises of petitioners, they are heard together and are being disposed of at the stage of admission.
(2.) ACCORDING to petitioner, Mewalal Swarnkar (W.P.(C) No. 5986/02), he has taken the premises at Katras Bazar, Katras, Dhanbad on 5th July, 1997 on rent/lease from Mr. Pawan Kumar Rajgaria. He approach the respondents for grant of new electrical connection but it has been refused on the ground of outstanding electricity dues against three previous occupier. It is stated that certificate case has been instituted against the erstwhile occupant of the premises. The petitioner, Meena Devi (W.P. (C) No. 6009/02), has also prayed for grant of fresh electrical connection. According to her, the dues is against the erstwhile tenant of a shop in the ground floor of the building in question whereas petitioner has asked for electrical connection in the third floor of the complex known as 'Laxmi Market.'
(3.) IN W.P.(C) No. 6296/02, petitioner, Sarwan Kumar Agrawal has stated that he is the tenant of the landlord, Smt. Manjushree Chatterjee. The application of petitioner has not been entertained for grant of fresh electrical connection on the ground that there is dues against the petitioner's landlord, Smt. Manjushree Chatterjee, who was the occupant of the premises.;