T.P.Hydrose vs Kerala State Electricity Board ...
2021 Latest Caselaw 13003 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                   WP(C) NO. 12071 OF 2021
PETITIONER:

         T.P.HYDROSE,
         AGED 71 YEARS,
         S/O.PAREED, KADAVIL, PONJASSERY,
         SHERIN GRANITES, IDA ERUMATHALA, EDATHALA,
         ERNAKULAM DISTRICT.


         BY ADVS.
         K.S.RAJESH
         M.SHAJU PURUSHOTHAMAN


RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD LTD.,
         VYDHUTHI BHAVAN, PATTAM,
         THIRUVANANTHAPURAM-695 004,
         REPRESENTED BY CHIEF ENGINEER (DISTRIBUTION)
         SOUTH.

    2    ASSISTANT EXECUTIVE ENGINEER,
         KERALA STATE ELECTRICITY BOARD,
         ELECTRICAL SECTION, EDATHALA, PIN-683 563.

         BY ADV. SRI.SUDHEER GANESH KUMAR, SC


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.12071 of 2021(H)

                                      2

                                JUDGMENT

The petitioner is running a small

industrial unit with LT-IV A Three phase

electricity connection. On 30.05.2020, the Anti

Piracy Theft Squad (APTS) of the KSEB conducted

an inspection at the petitioner's industrial

premises and later issued a Short Assessment

bill. The bill is raised alleging wrong

application of the multiplication factor. The

petitioner is aggrieved by the demand made for

the Short Assessment.

2. The learned Standing Counsel for the KSEB

points out that the petitioner's remedy is to

approach the Consumer Grievance Redressal Forum

of the KSEB established under Section 42(5) of

the Electricity Act.

3. The learned counsel for the petitioner

submits that the petitioner is willing to resort

to such remedy.

W.P.(C).No.12071 of 2021(H)

Accordingly, the writ petition is closed

reserving the petitioner's liberty to approach

the Consumer Grievance Redressal Forums, within a

period of one month. If a proper application is

made, the Forum shall consider the grievance and

take a decision thereon without delay.

Sd/-

V.G.ARUN, JUDGE

ww W.P.(C).No.12071 of 2021(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 1.6.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REPLY NOTICE DATED 15.6.2020 ISSUED BY THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE DATED 29.04.2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.