P.Muralidharan vs The Kerala State Electricity ...
2021 Latest Caselaw 6522 Ker

WP(C) 4578/2021                           1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                    THE HONOURABLE MR. JUSTICE A.M.BADAR

              Tuesday, the 23rd day of February 2021/4th Phalguna, 1942
                                 WP(C) No.4578/2021

      For information purpose only
PETITIONER:

        P.MURALIDHARAN,
        MANAGER, KADAMBUR ENGLISH MEDIUM SCHOOL,
        KADAMBUR, KANNUR DISTRICT-670 663.

RESPONDENTS:

1.     THE KERALA STATE ELECTRICITY BOARD LIMITED
       VYDYUTHI BHAVAN, PATTOM PALACE POST,
       THIRUVANANTHAPURAM-695 004,
       REPRESENTED BY ITS CHAIRMAN.

2.     THE EXECUTIVE ENGINEER,
       KERALA STATE ELECTRICITY BOARD LIMITED,
       ELECTRICAL DIVISION, KADACHIRA,
       KANNUR DISTRICT-670 621.

3.     THE ASSISTANT ENGINEER,
       KERALA STATE ELECTRICITY BOARD LIMITED,
       ELECTRICAL DIVISION, KADACHIRA,
       KANNUR DISTRICT-670 621.

     Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the
respondents not to disconnect the supply of electricity, pending disposal of the
Writ Petition.


     This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) along with M/S.CHITHRA
P.GEORGE & NISHA GEORGE, Advocates for the petitioner and of STANDING
COUNSEL for Respondents, the court passed the following:
                                                                              P.T.O.
 WP(C) 4578/2021                         2/2




                                    ORDER

Heard learned counsel for the petitioner.

Learned Standing Counsel takes notice for the respondents. He seeks a

For information purpose only week's time for filing counter affidavit and submits that, interim order may not be

passed because of three judgments which are against the petitioner.

However, as the respondents are seeking time, in the meanwhile, they shall

not disconnect electric supply to the premises of the petitioner, if the petitioner

continues to pay regular charges for consumption of electricity.

Post after two weeks.

23-02-2021 Sd/-

A.M.BADAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR