Kerala High Court
Ammini Prasad vs Kerala State Electricity Board on 13 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942
WP(C).No.579 OF 2021(V)
PETITIONER/S:
AMMINI PRASAD,AGED 55 YEARS
W/O. PRASAD, PROPRIETRIX, M/S. POURANAMI HOTEL
OPP. KSRTC BUS STAND, CHENGANNUR,
ALAPPUZHA DISTRICT 689 121.
BY ADVS.
SRI.G.HARIHARAN
SRI.PRAVEEN.H.
SMT.K.S.SMITHA
SRI.V.R.SANJEEV KUMAR
RESPONDENT/S:
1 KERALA STATE ELECTRICITY BOARD
VYDYUTHI BHAVAN, THIRUVANANTHAPURAM 695 004.
REPRESENTED BY ITS SECRETARY.
2 THE ASSISTANT EXECUTIVE ENGINEER,
KERALA STATE ELECTRICITY BOARD, CHENGANNUR,
ALAPUZHA DISTRICT 689 121.
3 THE ASSISTANT ENGINEER,
KERALA STATE ELECTRICITY BOARD, CHENGANNUR ,
ALAPPUZHA DISTRICT 689 121.
4 CONSUMER DISPUTES REDRESSAL FORUM,
KALARCODE, PAZHAVEEDU, ALAPPUZHA 688 009,
REPRESENTED BY ITS SENIOR SUPERINTENDENT.
5 CONSUMER GRIEVANCE REDRESSAL FORUM,
CENTRAL REGIONAL, 220 KV SUBSTATION COMPOUND HMT
COLONY, KALAMASSERY 685 503.
SC,KSEB- SRI.N.SATHEESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.579 OF 2021 2
JUDGMENT
Dated this the 13th day of January 2021
When the learned Standing Counsel appearing for the
respondent pointed out that the petitioner has alternate remedy to
approach the Electricity Ombudsman as per Section 42(6) of the
Electricity Act 2003, the learned counsel for the petitioner seeks
permission to withdraw the instant petition for approaching the
electricity ombudsman.
2. The petitioner is permitted to be withdrawn the writ
petition with liberty to approach the said electricity Ombudsman. If
the petitioner prefers necessary representation before the said
authority within a period of two weeks from today, the said authority
shall consider such representation as per the provisions of law as
expeditiously as possible.
3. The interim relief, which is operating in the instant writ
petition is extended for a further period of two weeks.
The writ petition is accordingly dismissed as withdrawn.
Sd/-
A.M.BADAR
ajt JUDGE
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SUBSIDIZED BILL ISSUED BY
THE SENIOR SUPERINTENDENT ATTACHED TO THE
2ND RESONANT OFFICE VIDE INVOICE NO. 30827
ON 12.09.2006.
EXHIBIT P2 TRUE COPY OF THE DEMAND CUM DISCONNECTION
NOTICE DEMANDING A SUM OF RS. 1.88,550/-
ISSUED FROM THE 2ND RESPONDENTS OFFICE WITH
INVOICE NO. 86661 ON 29.08.2006.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT FIELD BY THE
PETITIONER BEFORE THE CDRF, ALAPPUZHA AS
C.C. NO. 200/2016.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER MADE IN I.A.
18/2016 IN C.C. NO. 24/2016 BY THE HONBLE
CONSUMER DISPUTES REDRESSAL FORUM,
ALAPPUZHA.
EXHIBIT P5 TRUE COPY OF THE ORDER MADE IN C C NO.
200/2006 ON. 05.06. 2020.
EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER DATED
06.08.2020 ISSUED BY THIS HONBLE COURT IN
CONNECTION WITH WPC NO. 16017/2020.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT MADE IN WPC NO.
16017/2020 DATED 09.09.2020 BY THIS HONBLE
COURT.
EXHIBIT P8 TRUE COPY OF THE COMPLAINT FILED BY THE
PETITIONER BEFORE THE 5TH RESPONDENT ON
22.10.2020.
EXHIBIT P9 TRUE COPY OF THE STATEMENT DATED 01.12.2020
FILED BY THE PETITIONER BEFORE THE 5TH
RESPONDENT IN EXHIBIT P8 COMPLAINT.
EXHIBIT P10 TRUE COPY OF THE ORDER NO. CGRF-CR/OP NO.
50/2020-21 /275 DATED 14.12.2020 ISSUED BY
THE 5TH RESPONDENT.
