Mathew George vs Kerala State Electricity Board -
2021 Latest Caselaw 15065 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE A.M.BADAR
   FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                  WP(C) NO. 14251 OF 2021
PETITIONER/S:

         MATHEW GEORGE
         AGED 51 YEARS
         S/O. GEORGE, RESIDING AT SANKARAMANGALAM HOUSE,
         THIRUVALLA, PIN 689 101

         BY ADVS.
         P.HARIDAS
         BIJU HARIHARAN
         P.C.SHIJIN
         RISHIKESH HARIDAS



RESPONDENT/S:

    1    KERALA STATE ELECTRICITY BOARD -
         (INCORPORATED UNDER THE INDIAN COMPANIES ACT 1956)
         REPRESENTED BY ITS MANAGING DIRECTOR, VYDYUTHI
         BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN 695 004

    2    KERALA STATE ELECTRICITY APPELLATE AUTHORITY -
         KSEB
         VYTTILA, KOCHI, PIN 682 019

    3    STATE ELECTRICITY OMBUDSMAN
         CHARANGATTU BHAVAN, BUILDING NO. 36/895,
         MAMANGALAM ACNCHUMANA ROAD, EDAPPALLY P.O, KOCHI
         682 024

    4    THE ASSISTANT EXECUTIVE ENGINEER - KSEB
         ELECTRICAL SUB DIVISION, THIRUVALLA, 1ST FLOOR,
         MINI VYDYUTHI BHAVANAM, OPPOSITE KSRTC,
         THIRUVALLA, PATHANAMTHITTA, KERALA, PIN 689 101

    5    ASSISTANT ENGINEER-
         ELECTRICAL DIVISION, THIRUVALLA, MINI VYDYUTHI
         BHAVANAM, OPPOSITE KSRTC, THIRUVALLA,
         PATHANAMTHITTA, KERALA PIN 689 101
 WP(C) NO. 14251 OF 2021




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      6       ASSISTANT ENGINEER,
              ANTI POWER THEFT SQUAD (APTS), ELECTRICAL
              DIVISION, THIRUVALLA, MINI VYDYUTHI BHAVANAM,
              OPPOSITE KSRTC, THIRUVALLA, PATHANAMTHITTA, KERALA
              PIN 689 101

      7       SUB ENGINEER
              THIRUVALLA ELECTRICAL SECTION, MINI VYDYUTHI
              BHAVANAM, OPPOSITE KSRTC, THIRUVALLA,
              PATHANAMTHITTA, KEERALA PIN 689 101


OTHER PRESENT:

              SUDHEER GANESH KUMAR,SC




       THIS      WRIT       PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON        16.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14251 OF 2021




                                      -3-


                             A.M.BADAR, J.
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                 WP(C) NO. 14251 OF 2021
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                Dated this the 16th day of July, 2021

                              JUDGMENT

The challenge in this petition is the communication Ext.P10, by which the respondents had informed the petitioner that his appeal has been dismissed by the Ombudsman and he should remit the arrears of penal bills. The learned standing counsel appearing for the respondents Electricity Board fairly submits that Ext.P10 was issued mistakenly and has already been withdrawn with a regret letter sent to the petitioner.

Accepting the submission made by the learned counsel for the respondents, on instructions, this Writ Petition stands closed.

sd A.M.BADAR, JUDGE.

dl/