L.Lekha vs Kerala State Electricity Board
2021 Latest Caselaw 2833 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                      WP(C).No.31262 OF 2015(G)


PETITIONER:

               L.LEKHA, AGED 44 YEARS,
               D/O.LEELA DEVI, SHANOOR MANZIL NO.1, KURISHUMUTTOM,
               PEYAD, THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.R.T.PRADEEP
               SMT.M.BINDUDAS

RESPONDENTS:

      1        KERALA STATE ELECTRICITY BOARD,
               REPRESENTED BY ITS CHAIRMAN CUM MANAGING DIRECTOR,
               VYDHYUDHI BHAVAN, PATTOM,
               THIRUVANANTHAPURAM-695001.

      2        CHAIRMAN CUM MANAGING DIRECTOR,
               KERALA STATE ELECTRCITY BOARD, VYDHYUDHI BHAVAN,
               PATTOM, THIRUVANANTHAPURAM-695001.

      3        DISTRIBUTION DIRECTOR,
               KERALA STATE ELECTRCITY BOARD, VYDHYUDHI BHAVAN,
               PATTOM, THIRUVANANTHAPURAM-695001.

      4        CHIEF VIGILANCE OFFICER,
               KERALA STATE ELECTRICITY BOARD, VYDHYUDHI BHAVAN,
               PATTOM, THIRUVANANTHAPURAM-695001.

      4        SREENIVASAN,
               LAKSHMI, TC.9/1387, NEARBY MAHADEVA TEMPLE,
               PIPPINMOODU, SASTHAMANGALAM WARD,
               SASTHAMANGALAM-695001.

               BY ADV. SRI.T.R.RAJAN

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31262 of 2015(G)

                                2




                             JUDGMENT

In the light of the not pressed

memo from the part of the petitioner, this

writ petition is dismissed as not pressed.

Sd/-

P.V.ASHA JUDGE WW