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Judgment
The Court : The petitioner has filed the present writ petition for a direction upon the licensing company to install a new meter for supply of domestic
connection from the existing meter board.
Mr. Ali, learned Advocate appearing for the petitioner, submits that on the basis of the petitioner’s application long back the licensing company
caused an inspection to the said premises. Accordingly, the licensing company gave the offer letter thereby mentioning the quotation amount. The
petitioner duly paid the quotation amount. Unfortunately, till date, no steps have been taken by the licensing company to install a new meter to provide
domestic supply to the petitioner’s premises from the existing meter board. Hence the writ petition.
This submission of Mr. Ali is vehemently opposed by Mr. Mukherjee, learned Advocate appearing for the licensing company. Mr. Mukherjee submits
time and again the staff of the licensing company went to effect supply at the petitioner’s premises. Unfortunately, they have somehow been
prevented by the private respondents; therefore the supply could not be effected to the petitioner’s premises.
Mr. Ramji Munshi, learned Advocate appearing for the private respondents, submits that the private respondents shall have no grievance if supply is
made with new meter at premises No.17/1, Moulana Mohd. Ali Road, Kolkata-700 023, and not in premises No.17A/H/1, Moulana Mohd. Ali Road,
Kolkata-700 023.
Considering the submissions as advanced by the learned Advocates and after perusing the records, I direct the licensing company to take steps to
install a new meter at premises No.17/1, Moulana Mohd. Ali Road, Kolkata-700 023 without any further delay but positively within one week from
today provided the petitioner complies with all the formalities, if not already complied with.
Needless to mention, if the licensing company to execute this order requires some police protection including breaking open the padlock of the existing
meter board in respect of premises No.17/1, Moulana Mohd. Ali Road, Kolkata-700 023, then the Officer-in-Charge of Ekbalpur Police Station,
respondent no.4 herein, is directed to render all assistance and cooperation to the licensing company to install a new meter to provide domestic supply
to the petitioner’s premises from the existing meter board. If such police help is required, then the cost thereof shall be borne by the petitioner.
With this direction, this writ petition is disposed of.
There shall, however, be no order as to costs.
Urgent photostat certified copy, if applied for, be supplied to the parties.