Mini Mary Jacob vs The Additional District ...
2022 Latest Caselaw 8512 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 22030 OF 2022
PETITIONER:

          MINI MARY JACOB,
          AGED 53 YEARS,
          RESIDING AT KOONTHUPALLIL HOUSE,
          K.P.ROAD, KAYAMKULAM P.O., ALAPPUZHA -690502.

          BY ADV R.RAJASEKHARAN PILLAI


RESPONDENTS:

    1     THE ADDITIONAL DISTRICT MAGISTRATE,
          COLLECTORATE, ALAPPUZHA, CIVIL STATION BEACH ROAD,
          ALAPPUZHA - 688001.

    2     THE ASST.EXECUTIVE ENGINEER,
          KSEB, KAYAMKULAM.

    3     RANGASWAMY CHETTIAR,
          RESIDING AT NADIYILETHU HOUSE, KAYAMKULAM -690502.

    4     THE VILLAGE OFFICER,
          KAYAMKULAM- PUTHIYIDAM, KAYAMKULAM, KERALA- 690502.



          BY ADV. SRI. JOSWIN THAMBI KUNNATH, SC, KSEB
                  SRI. V K SUNIL, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22030 OF 2022
                            -2-


                          JUDGMENT

On the basis of an application submitted by

Rangaswamy Chettiar, Nediyilethu house, Kayamkulam

to the electricity department for supplying electric

connection, petitioner Mini Mary Jacob is aggrieved and

had submitted a request to the Additional District

Magistrate, Alappuzha Ext.P4 dated 30.06.2022.

2. As per the regulations and other bye laws of

electricity as and when some objections is raised to the

electricity department, it is the duty of the Additional

District Magistrate (ADM) to decide the matter.

3. Learned Standing counsel for the Kerala State

Electricity Board submits that the applicant has already

been directed to appear before the ADM and ADM will

decide the matter in accordance with law, after hearing

the petitioner. He says that the ADM is already seized of

the matter.

WP(C) NO. 22030 OF 2022

I dispose of the writ petition by issuing directions to

the ADM to decide the application of Rangaswamy

Chettiar and of the petitioner, in accordance with law

and thereafter pass orders. All the parties will be

supplied with the report of the Village Officer or of the

concerned electricity department for effectual and

proper adjudication of the controversy.

Sd/-

AMIT RAWAL JUDGE vv WP(C) NO. 22030 OF 2022

APPENDIX OF WP(C) 22030/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAWYER'S NOTICE DATED 6.1.2022 TO THE 2ND RESPONDENT ALONG WITH ITS ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE REPLY DATED 18.4.2022 TO EXT.P1 ALONG WITH ITS ENGLISH TRANSLATION.

Exhibit P3 TRUE COPY OF THE NOTICE DATED 23.6.2022 FROM THE 1ST RESPONDENT TO THE PETITIONER ALONG WITH ITS ENGLISH TRANSLATION.

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 30.6.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ALONG WITH ITS ENGLISH TRANSLATION.