Kerala High Court
Sankar Subramoniam vs State Of Kerala on 23 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
WP(C) NO. 14599 OF 2021
PETITIONER/S:
SANKAR SUBRAMONIAM
AGED 47 YEARS
S/O. SUBRAMONIA IYER, AUTHORISED SIGNATORY, AQUA
ENTERTAINMENTS PVT. LTD., RESIDING AT AISWARYA,
PAZHAVEEDU P.O, ALAPPUZHA-688 009
BY ADV S.SUJINI
RESPONDENT/S:
1 STATE OF KERALA,REPRESENTED BY ADDITIONAL CHIEF
SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 KERALA STATE ELECTRICITY BOARD
REPRESENTED BY CHAIRMAN AND MANAGING DIRECTOR,
VYDHUTHI BHAVANAM, THIRUVANANTHAPURAM-695 004.
3 THE CHIEF ENGINEER, VYDHUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM-695 004.
4 THE DEPUTY CHIEF ENGINEER, KSEB CIRCLE OFFICE,
VYDUTHI BHAVANAM, NEAR POWER HOUSE BRIDGE,
ALAPPUZHA-688 007
5 THE SPECIAL OFFICER (REVENUE),
OFFICE OF THE SPECIAL OFFICER, (REVENUE), VYDYUTHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004
OTHER PRESENT:
SRI.RON BASTIAN,GP,SRISUDHEER GANESH KUMAR,
SC,KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 14599 OF 2021
-2-
A.M.BADAR, J.
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WP(C) NO. 14599 OF 2021
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Dated this the 23rd day of July, 2021
JUDGMENT
Heard the learned counsel for the petitioner. The
petitioner is the consumer of the 2 nd respondent Kerala
State Electricity Board. He challenges the demand notice
Ext.P8 issued by the Electricity Board in respect of fixed
charges of electricity. The contention of the petitioner is to
the effect that to similar entertainment sectors 50% of
concession is granted by the State Government.
2. Challenge to the demand notice at Ext.P8 is
unmerited. It is of contractual matter between the
petitioner and the Electricity Board and as per the contract,
the demand notice for fixed charges has been issued. In
this view of the matter, I see no merit in the petition, so far
WP(C) NO. 14599 OF 2021
as challenge to demand notice Ext.P8 is considered.
So far as the concession to the Amusement Parks are
concerned, the petitioner is free to approach the State
Government by making appropriate representation.
With the above observations, this Writ Petition is
closed.
sd
A.M.BADAR, JUDGE.
dl/
WP(C) NO. 14599 OF 2021
APPENDIX OF WP(C) 14599/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PARTNERSHIP AGREEMENT
DATED 08.05.2015.
Exhibit P2 TRUE COPY OF THE SANCTION LETTER DATED
07.10.2020 SPECIFYING THE INSTALLMENTS
TO BE REMITTED BY THE PETITIONER ISSUED
BY THE 4TH RESPONDENT.
Exhibit P3 TRUE COPY OF THE STATEMENT EVIDENCING
PAYMENT OF THE INSTALLMENTS ON VARIOUS
DATES.
Exhibit P4 TRUE COPY OF THE REPRESENTATION SENT TO
THE 4TH RESPONDENT DATED 04.05.2021 BY
REGISTERED POST.
Exhibit P5 TRUE COPY OF THE REPRESENTATION SENT TO
THE 3RD RESPONDENT DATED 04.05.2021 BY
REGISTERED POST.
Exhibit P6 TRUE COPY OF THE POSTAL RECEIPTS
EVIDENCING THE SENDING OF EXHIBIT P4 AND
EXHIBIT P5 REPRESENTATIONS.
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED
04.05.2021 SUBMITTED TO THE HON'BLE
MINISTER FOR ELECTRICITY.
Exhibit P8 TRUE COPY OF THE DEMAND NOTICE DATED
03.06.2021 ISSUED BY THE 5TH RESPONDENT.
Exhibit P9 TRUE COPY OF THE MESSAGE RECEIVED ON
30.06.2021 INTIMATING THE ARREARS TO THE
TUNE OF RS. 2,73,235/-
WP(C) NO. 14599 OF 2021
Exhibit P10 TRUE COPY OF THE ORDER B.O(FTD) NO.
511/2021 (KSEB/TRAC-D) COVID PANDEMIC
-TARIFF CONCESSION/2021-22) TVPM DATED
02.07.2021 OF THE 2ND RESPONDENT.
Exhibit P11 TRUE COPY OF THE REPRESENTATION DATED
12.07.2021 ADDRESSED TO THE 2ND
RESPONDENT SENT BY THE PETITIONER.
