St.Joseph Granites vs Kerala State Electricity Board ...
2021 Latest Caselaw 20267 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Thursday, the 30th day of September 2021 / 8th Aswina, 1943
                         WP(C) NO. 20654 OF 2021(F)
PETITIONER:

     ST.JOSEPH GRANITES, ACHENKUNNU, VALAKAVU P.O., MULAYAM, THRISSUR
     DISTRICT 680 751, REPRESENTED BY ITS MANAGING PARTNER.

RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED BY ITS
     SECRETARY, VYDUTHI BHAVANAM, PATTOM P.O., THIRUVANANTHAPURAM
     DISTRICT 695 004.
  2. DEPUTY CHIEF ENGINEER, KERALA STATE ELECTRICITY BOARD LIMITED,
     ELECTRICAL SECTION, THRISSUR , PALACE ROAD, CHEMBUKKAV, THRISSUR
     DISTRICT 680 020.
  3. THE ASSISTANT ENGINEER, KERALA STATE ELECTRICITY BOARD LIMITED,
     ELECTRICAL SECTION, NADATHARA, NADATHARA, THRISSUR DISTRICT 680 751.
  4. SPECIAL OFFICER (REVENUE), KERALA STATE ELECTRICITY BOARD LIMITED,
     OFFICE THE SPECIAL OFFICER (REVENUE),VYDUTHI BHAVANAM, PATTOM
     P.O.,THIRUVANANTHAPURAM DISTRICT 695 004.

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Exhibit P2 notice,
pending disposal of the above Writ Petition (Civil).

     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.SURIN GEORGE IPE & ADITHYA RAJEEV Advocates for the petitioners the
court passed the following:
 Exhibit P2   A TRUE COPY OF THE NOTICE DATED 07.09.2021 ISSUED BY
             THE 4TH RESPONDENT.
                     BECHU KURIAN THOMAS,J
                 --------------------------------
                    W.P.(C)No.20654 of 2021
                 ------------------------------------
             Dated this the 30th day of September, 2021

                                  O R D E R

It is submitted by the learned

counsel for the petitioner that, a similar

matter had been disposed of by this Court

on 28/9/2021, in WP(C)No.20537 of 2021.

Since the judgment has not been received

till date post on 7/10/2021 to verify

whether similar orders can be passed in

this case also.

Till then there shall be no

disconnection of electricity to the

petitioner.

Post on 7/10/2021.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM

30-09-2021 /True Copy/ Assistant Registrar