Sunita Jaiswal vs Cesc Limited And Another
2022 Latest Caselaw 2806 Cal

AD. 29.

May 12, 2022.

MNS.

WPA No. 7291 of 2022

Sunita Jaiswal Vs.

CESC Limited and another

Mr. Indranil Halder

...for the petitioner.

Ms. Sumouli Sarkar

...for the CESC Limited.

The grievance of the petitioner is that the

CESC Limited is refusing to give electricity

connection to the petitioner on the ground of splitting

of load, although the petitioner is entitled, in her own

right as a tenant, to get a new electricity connection

at the tenanted premises.

Learned counsel appearing for the CESC

Limited contends that there are Division Bench

judgments, which provide that issues regarding

splitting of load have to be referred to the concerned

Grievance Redressal Officer (GRO).

However, since learned counsel for the

petitioner also seeks to rely on judgements of co-

ordinate Benches for the proposition that a tenant is

entitled, in her/his individual capacity, to take a new

electricity connection at the tenanted premises and

that the question of splitting of load with the landlord

does not arise in such circumstances, learned

counsel are requested to come prepared on the said

issue and cite the relevant judgements on the next

returnable date.

The matter shall next be enlisted under the

same heading on May 17, 2022.

(Sabyasachi Bhattacharyya, J.)