Asha Anil Kumar vs The Kerala State Electricity ...
2022 Latest Caselaw 6313 Ker

WA No.675/2022                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                           &
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                 Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                                   WA NO. 675 OF 2022

        AGAINST JUDGMENT DATED 28.03.2022 IN WP(C) 10552/2022 OF THIS COURT

                                         ---

   APPELLANT/PETITIONER:

          ASHA ANILKUMAR, AGED 42 YEARS, W/O. ANILKUMAR, KALATHIL HOUSE,
          CMC-33, CHERTHALA P. O., ALAPPUZHA -688524.

    BY ADVS.M/S. JOBY JACOB PULICKEKUDY,    ANIL GEORGE &   DAJISH JOHN

   RESPONDENTS/RESPONDENTS:

      1. THE KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED BY ITS
         CHAIRMAN, VAIDUTHIBHAVANAM, PATTAM - THIRUVANANTHAPURAM-695004.
      2. THE EXECUTIVE ENGINEER, KSEB BOARD ,ELECTRICAL SECTION, CHERTHALA
         EAST - ALAPPUZHA DISTRICT - 688524.
      3. THE ASSISTANT ENGINEER, KSEB BOARD, ELECTRICAL SECTION, CHERTHALA
         EAST, ALAPPUZHA DISTRICT - 688524.
      4. BENNY S. ,AGED ABOUT 45 YEARS , S/O. P. V. SIVARAMAN, CHIRAYIL
         HOUSE, KIZHAKKUMMURIYIL, VARANAD P. O., CHERTHALA-688539.
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER P. V. SIVARAMAN.BY
         STANDING COUNSEL SRI.JOSWIN THAMBI KUNNATH FOR R1 TO R3.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to set aside the Judgment dated 28.03.2022 in WPC No.10552 of 2022 and by
   allowing the writ appeal.

        This Writ Appeal coming on for orders on 03/06/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                                                          P.T.O.
 WA No.675/2022                              2/2




                                       ORDER

Notice before admission to the respondents. Sri. Joswin Thambi Kunnath, the learned Standing Counsel takes notice for respondents 1 to

3. Notice to the 4th respondent is dispensed with for the time being.

Post on 08.06.2022 for the respondents to either process the application submitted by the appellant without insisting on a consent from the landlord or to show the basis of their insistence on a consent from landlord despite the judgment of this Court in 2017 (2) KLT 1021 (Vincent V.Assistant Engineer).

          03/06/2022             Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

                                 Sd/-MOHAMMED NIAS C.P.,JUDGE




03-06-2022                    /True Copy/                             Assistant Registrar