P. R. Danavan vs The Assistant Engineer
2022 Latest Caselaw 6670 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                      RP NO. 476 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 5336 OF 2022 OF HIGH COURT OF
                            KERALA
REVIEW PETITIONERS:

    1    P.R.DANAVAN
         S/O.LATE RAJAPPAN, PARAMBATHERIL HOUSE,
         NEDUVANNUR, CHOWARA P.O., ALUVA TALUK,
         ERNAKULAM DISTRICT 683571.
    2    ARUN SAGAR,
         S/O.P.R.DANAVAN, PARAMBATHERIL HOUSE,
         NEDUVANNUR, CHOWARA P.O, ALUVA TALUK,
         ERNAKULAM DISTRICT- 683571.
    3    ABITHA @ AMRITHA
         D/O. P.R.DANAVAN, PARAMBATHERIL HOUSE, NEDUVANNUR,
         CHOWARA P.O., ALUVA TALUK, ERNAKULAM DISTRICT
         683571.
         BY ADVS.
         G.HARIHARAN
         PRAVEEN.H.
         K.S.SMITHA
         V.R.SANJEEV KUMAR


RESPONDENTS:

    1     THE ASSISTANT ENGINEER
          KERALA STATE ELECTRICITY BOARD, KOZHINJAMPARA
          SECTION AT NATTUKAL, CHITTUR TALUK, PALAKKAD
          DITRICT - 678554.
    2     TAHSILDAR
          TALUK OFFICE, MINI CIVIL STATION, KACHERIMEDU,
          CHITTUR, PALAKKAD DISTRICT - 678101.
    3     THE VILLAGE OFFICER, KOZHIPATHI VILLAGE, VANNAMADA,
          CHITTUR TALUK, PALAKKAD DISTRICT - 678101.
          SRI R.HARISANKAR-SC

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RP NO.476/2022 IN WP(C)5336/2022
                                2

                            ORDER

Sri.G.Hariharan - learned counsel for the review

petitioners, seek that this Court review the judgment dated

24.05.2022 because, at the time when the same was delivered,

he had omitted to bring it to the notice of this Court that a

second prayer had been made by his clients, namely that the

Kerala State Electricity Board (KSEB) be directed to grant them

electric connection.

2. Sri.Harisankar - learned Standing Counsel appearing

for the KSEB, submitted that the electric connection to the

petitioner's building had been dismantled much earlier and

therefore, that the best which they can do for the petitioners is

to consider Annexure III and Annexure IV applications and

grant them a fresh one, because the tax on the property

appears to have been now paid by the petitioners through

Annexure VII and Annexure VIII.

3. Sri.G.Hariharan - learned counsel for the petitioners

acceded to the afore suggestion.

In the afore circumstances, I order this review petition to RP NO.476/2022 IN WP(C)5336/2022

the limited extent of adding to the judgment in question, that on

the petitioners producing Annexures VII and VIII, or if it has

already been produced, before the competent Authority of the

KSEB, they will take up their application for electric connection

namely, Annexures III and IV, and grant them all eligible

benefits, including a new connection as expeditiously as is

possible, but not later than one month from today.

In all other respects, the judgment sought to be reviewed,

will remain intact.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/9.6 RP NO.476/2022 IN WP(C)5336/2022

APPENDIX OF RP 476/2022

PETITIONER ANNEXURES Annexure I TRUE COPY OF THE REQUEST DATED 10/01/2022 MADE BY THE PETITIONERS BEFORE THE 1ST RESPONDENT.

Annexure II TRUE COPY OF THE REQUEST DATED 20/01/2022 MADE BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

Annexure III TRUE COPY OF THE APPLICATION NO.2165022200074 MADE BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT ALONG WITH ACKNOWLEDGMENT ISSUED ON 01/02/2022.

Annexure IV TRUE COPY OF THE APPLICATION NO.2165022200082 MADE BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT ALONG WITH ACKNOWLEDGMENT ISSUED ON 03/02/2022.

Annexure V TRUE COPY OF THE JUDGMENT MADE IN WPC NO.22287/2021 DATED 03/11/2021. Annexure VI TRUE COPY OF THE PROCEEDINGS NO. H2-

2021/5293/9/200 DATED 14/02/2022 ISSUED BY THE 2ND RESPONDENT.

Annexure VII TRUE COPY OF THE CERTIFICATE NO.73/20-22 DATED 25/02/2022 ISSUED BY THE 3RD RESPONDENT IN THE NAME OF THE PETITIONERS.

Annexure VIII TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL-09-021301156/2022 DATED 19/04/2022 ISSUED BY THE 3RD RESPONDENT RELATING TO THE PROPERTIES OWNED AND POSSESSED BY THE PETITIONERS.