Kuruvila Mathew vs Chairman & Managing Director
2022 Latest Caselaw 7193 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 20348 OF 2022
PETITIONER:

            KURUVILA MATHEW
            AGED 60 YEARS
            S/O.M.C. MATHEW, RESIDING AT THUNDIPARAMBIL HOUSE,
            THALAYAR MURI, KUTTOOR VILLAGE, THIRUVALLA,
            PATHANAMTHITTA DISTRICT, PIN - 689656.

            BY ADV K.N.RADHAKRISHNAN(THIRUVALLA)



RESPONDENTS:

    1       CHAIRMAN & MANAGING DIRECTOR
            KERALA STATE ELECTRICITY
            BOARD, CORPORATE HEADQUARTERS, KERALA STATE ELECTRICITY
            BOARD LTD, VYDHYUTHI BHAVANAM, PATTOM,
            THIRUVANANTHAPURAM, PIN - 695004.

    2       SECRETARY,
            KERALA STATE ELECTRICITY BOARD, VIDHYUDA BHAVAN,
            THIRUVANANTHAPURAM, PIN - 695001.

    3       ASSISTANT EXECUTIVE ENGINEER,
            KERALA STATE ELECTRICITY BOARD SUB DIVISION OFFICE,
            CHENGANNUR, PIN - 689121.

    4       ASSISTANT ENGINEER,
            KERALA STATE ELECTRICITY BOARD, KALLISSERRY P.O,
            CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689124.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20348 OF 2022               2



                              JUDGMENT

The petitioner is aggrieved by the incorrect naming of a

'transformer' in his locality. According to the petitioner, a name

plate is affixed on the transformer by which the location where

the transformer has been placed is wrongly shown. It is

contended that wrong name of place in the transformer gives

wrong indication of place. The petitioner has requested the

authorities to correct the mistake by submitting Ext.P5

representation. The petitioner seeks direction to dispose of

Ext.P5 expeditiously.

2. Heard the learned counsel for the petitioner and the

learned Standing counsel for respondents.

There will be a direction to the 3rd respondent to consider

Ext.P5 within a period of one month from the date of receipt of

a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE AJ

APPENDIX OF WP(C) 20348/2022

PETITIONER EXHIBITS

Exhibit P1 THE PHOTOGRAPHS WHICH SHOW VARIOUS PLANKS IN THE JUNCTION.

Exhibit P2 THE COPY OF CERTIFICATE ISSUED BY THE PRESIDENT, KUTTOOR GRAMA PANCHAYAT DATED 16.05.2022.

Exhibit P3 THE COPY OF CERTIFICATE ISSUED BY THE VILLAGE OFFICER, KUTTOOR DATED 16.05.2022.

Exhibit P4 THE COPY OF REPRESENTATION SUBMITTED BY THE MEMBER WARD NO. 12 OF KUTTOOR GRAMA PANCHAYATH DATED 30.04.2022.

Exhibit P5 THE COPY OF REPRESENTATION DATED 11.06.2022 SUBMITTED BY THE PETITIONER.