WA No.721/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
WA NO. 721 OF 2022
AGAINST JUDGMENT DATED 27/5/2022 IN WP(C) 17227/2022 OF THIS COURT
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APPELLANT/PETITIONER:
M/S.PIONEER WOOD PRODUCTS, A REGISTERED PARTNERSHIP FIRM, REGD. NO.
489/05, ALLAPRA, PERUMBAVOOR, ERNAKULAM - 683556, REPRESENTED BY ITS
MANAGING PARTNER, JIBU C JAMAL, AGED 42, S/O. C.K. JAMAL,
CHIRAKKAKUDI HOUSE, KANDAMTHARA, ALLAPRA - 683556.
BY ADV.SRI. DINESH R.SHENOY
RESPONDENTS/RESPONDENTS:
1. THE KERALA STATE ELECTRICITY BOARD, REPRESENTED BY THE DEPUTY CHIEF
ENGINEER, ELECTRICAL CIRCLE, VYDHUTHI BHAVANAM, POOPPANI ROAD,
PERUMBAVOOR - 683 542.
2. THE ASSISTANT EXECUTIVE ENGINEER, O/O. ASSISTANT EXECUTIVE ENGINEER,
ELECTRICAL SECTION, VENGOLA-683 556.
3. THE SPECIAL OFFICER (REVENUE) KSEB, VYDHUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM -695 004.
4. CONSUMER GRIEVANCE REDRESSAL FORUM, CENTRAL REGION, 220 KV
SUBSTATION COMPOUND. HMT COLONY P.O., KALAMASSERY - 683 503,
REPRESENTED BY ITS CHAIRPERSON.
5. THE STATE CHIEF ELECTRICITY OMBUDSMAN, CHARANGAT BHAVAN, MAMANGALAM
ANJUMANA ROAD, EDAPPALLY - 682024.
BY ADV.SRI. G.KEERTHIVAS FOR R1 TO R3
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue an interim order, not to disconnect or deny supply of electricity
to the appellant and staying all further proceedings for recovery as per
Ext.P20, Ext.P23 and Annexures A8 and A9 demands/orders issued by the
respondents, pending disposal of the above Writ Appeal, subject to the
result of the above Writ Appeal.
P.T.O.
WA No.721/2022 2/3
This Writ Appeal coming on for admission on 14/06/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
ORDER
Admit.
Adv.Sri.G.Keerthivas takes notice for respondents 1 to 3. Notice to respondents 4 and 5 is dispensed with, for the time being. Post after two weeks.
There will be an interim order, as prayed for, till then. 14/06/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/-MOHAMMED NIAS C.P.,JUDGE P.T.O.
14-06-2022 /True Copy/ Assistant Registrar WA No.721/2022 3/3 EXT.P20: TRUE PHOTOCOPY OF LETTER DATED 23/4/2022 ISSUED BY THE
SPECIAL OFFICER, REVENUE, KSEB, THIRUVANANTHAPURAM WITH 3 DEMAND NOTICES DATED 13/4/2021.
EXT.P23: TRUE PHOTOCOPY OF EMAIL ORDER DATED 24/5/2022 ISSUED BY THE 3RD RESPONDENT TO 2ND RESPONDENT. ANNEXURE A8: TRUE PHOTOCOPY OF SCREEN SHOT OF MESSAGE DATED 26/5/2022 ISSUED TO THE APPELLANT.
ANNEXURE A9: TRUE PHOTOCOPY OF DEMAND NOTICE FOR JUNE 2022 DATED 2/6/2022 ISSUED TO THE APPELLANT BY THE RESPONDENTS.