Shimju Chanrdan P.R vs The Corporation Of ...
2021 Latest Caselaw 10094 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.7782 OF 2021(W)


PETITIONER:

               SHIMJU CHANRDAN P.R.
               AGED 28 YEARS
               S/O.PRATHAPACHANDRAN, NOW RESIDING IN REVATHY, T.C.
               48/242, MUTTATHARA, AMBALATHARA, POONTHURA P.O.,
               THIRUVANANTHAPURAM DISTRICT PIN 695 026

               BY ADVS.
               SRI.K.B.PRADEEP
               SHRI.HARISANKAR R
               SMT.PRIYA MARY P.L.

RESPONDENTS:

      1        THE CORPORATION OF THIRUVANANTHAPURAM
               REP.BY ITS SECRETARY, VIKAS BHAVAN P.O.,
               THIRUVANANTHAPURAM PIN 695 033

      2        THE KERALA STATE ELECTRICITY BOARD
               REP.BY ITS CHIEF EXECUTIVE ENGINEER, VYDUTHI BHAVAN,
               PATTOM P.O., THIRUVANANTHAPURAM DISTRICT PIN 695 004

               R1 BY ADV. SRI.N.NANDAKUMARA MENON (SR.)
               R1 BY SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION

OTHER PRESENT:

               SC-CORPN-SRI. P.K.MANOJ KUMAR SC,KSEB-SRI SUDHEER
               GANESH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7782 OF 2021(W)

                                        2

                               JUDGMENT

Dated this the 25th day of March 2021

Heard the learned counsel for the petitioner. There is no

necessity to hear the 2nd respondent, as the petitioner is seeking

expeditious disposal of his representation at Ext.P3 by the 1 st

respondent and the 1st respondent is represented by his counsel.

The learned counsel for the petitioner submitted that the

petitioner could not get electric supply from the 2 nd respondent

because the feeder room is not maintained properly by the 1 st

respondent.

It is further argued that the petitioner was informed by the e

Ectricity Board that there is possibility of fire and electrical hazard

because of lack of maintenance of feeder room by the 1 st respondent

Municipal Corporation of Thiruvananthapuram.

It is seen that the petitioner has submitted representation at

Ext.P3 to the 1st respondent for taking necessary action in the matter.

The learned counsel for the petitioner submits that the representation

at Ext.P3 be directed to be decided by the 1st respondent

expeditiously.

The learned counsel for the 1 st respondent submits that the

representation at Ext.P3 will be decided forthwith and follow-up action WP(C).No.7782 OF 2021(W)

will be taken.

In this view of the matter, the petition is disposed of with a

direction to the 1st respondent to decide the representation at Ext.P3

forthwith and to take all due and necessary steps for maintaining the

feeder room in fit condition so as to avert any mishap because of

malfunctioning of electricity.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.7782 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS DATED 2.8.18

EXHIBIT P2 TRUE COPY OF THE RECEIPT OF PAYMENT OF APPLICATION FEE DATED 9.2.2021 MADE TO THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 20.3.2021 BY THE PETITIONER TO THE 1ST RESPONDENT