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K. Udayakumar vs Kerala State Electricity Board - ...
2022 Latest Caselaw 5990 Ker

Citation : 2022 Latest Caselaw 5990 Ker
Judgement Date : 31 May, 2022

Kerala High Court
K. Udayakumar vs Kerala State Electricity Board - ... on 31 May, 2022
WA No.544/2022                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                           &
                      THE HONOURABLE MR. JUSTICE C.P.MOHAMMED NIAS
                 Tuesday, the 31st day of May 2022 /10th Jyaishta, 1944
                                   WA NO. 544 OF 2022

        AGAINST JUDGMENT DATED 18.01.2022 IN WP(C) 22039/2016 OF THIS COURT

                                           ---

   APPELLANT/FIRST RESPONDENT:

          K.UDAYAKUMAR,S/O.KUNJAN PILLAI, 63 YEARS,'UDAYA', KAZHAKKOOTAM,
          THIRUVANANTHAPURAM, PIN - 685581.

    BY ADV. SRI.K.P.SUJESH KUMAR

   RESPONDENTS/PETITIONER AND SECOND RESPONDENT:

      1. THE ASSISTANT ENGINEER,KERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL SECTION, KAZHAKKOOTTAM, THIRUVANANTHAPURAM DISTRICT, PIN
         - 695 582.

    AND ANOTHER.

    BY STANDING COUNSEL SRI.B.PRAMOD

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay all further proceedings pursuant to the impugned judgment of the
   learned single judge, pending final disposal of this Writ Appeal.
        This Writ Appeal again coming on for orders on 31/05/2022 upon
   perusing the appeal memorandum and this court's order dated 06/05/2022 the
   court on the same day passed the following:

                                          ORDER

Learned Standing Counsel for the KSEB to file a counter affidavit to the writ appeal stating specifically the basis for the computation of charges for unauthorised load detected against the appellant at twice the rates applicable for commercial use as against twice the rates applicable for domestic use.

Post on 10/06/2022.

31/05/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-C.P.MOHAMMED NIAS,JUDGE

31-05-2022 /True Copy/ Assistant Registrar

 
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