Aysha Ahamed vs The Kerala State Electricity ...
2022 Latest Caselaw 10690 Ker

WP(C) NO. 33618 OF 2022            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                          WP(C) NO. 33618 OF 2022
PETITIONER/S:

               AYSHA AHAMED.,
               AGED 58 YEARS
               W/O DR. AHAMED, VILLA NO. 9, GREEN VILLA,
               ERANHIPALAM, KOTTULLI, KOZHIKKODE- 673 016.


               BY ADVS.
               BIJI A MANIKOTH
               V.S.ABHISHEK


RESPONDENT/S:
     1    THE KERALA STATE ELECTRICITY BOARD LTD.,
          VYDYUDHI BHAVANAM, PATTOM, THIRUVANTHAPURAM-695 004,
          REPRESENTED BY ITS SECRETARY.

      2        THE ASSISTANT ENGINEER,
               KERALA STATE ELECTRICITY BOARD, ELECTRICAL SECTION,
               PARAT, KUNNOTHUPARAMBA PO, KANNUR-670 693.


OTHER PRESENT:
          SRI.R.HARISHANKAR, SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33618 OF 2022              2


                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                       W.P.(C) No.33618 of 2022
                     --------------------------------------
               Dated this the 21st day of October, 2022


                                 JUDGMENT

The above writ petition is filed with following prayers :

(i) Issue a writ of mandamus or any other appropriate writ, order or directions directing the 2nd respondent to consider and pass orders on Ext.P2 representation at the earliest.

(ii) Issue a writ of mandamus or any other appropriate writ, direction or order directing the High Court Registry to number the case by dispensing the translation of the documents produced by the petitioner in vernacular language.

(iii) Grant such other reliefs as are found to be deemd and proper to the facts and circumstances of the instant case." [SIC]

2. When this writ petition came up for consideration, the

learned counsel for the petitioner submitted that he will be

satisfied if a direction is issued to the 2 nd respondent to

consider Ext.P2 representation.

3. Heard the learned counsel appearing for the

petitioner and the learned Standing Counsel appearing for the

respondents.

4. After hearing both sides, I think this writ petition can

be disposed of directing the 2nd respondent to consider Ext.P2

representation within a time frame. I make it clear that I have

not considered the matter on merit and the 2 nd respondent is

free to pass appropriate orders in accordance to law.

Therefore this writ petition is disposed of with the

following directions :

1) The 2nd respondent is directed to consider Ext.P2 and pass

appropriate orders in it, as expeditiously as possible, at

any rate, within a period of six weeks from the date of

receipt of a copy of this judgment.

2) Before passing final orders, the 2nd respondent will give an

opportunity of hearing to the petitioner also.

3) The petitioner will produce a copy of this writ petition

along with the certified copy of this judgment before the

2nd respondent for compliance.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 33618/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT FOR THE YEAR 2022 FOR THE PETITIONER'S PROPERTY ISSUED BY THE VILLAGE OFFICER, THRIPPANGOTTUR VILLAGE. ALONG WITH TRANSLATION.

Exhibit P2 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 23-08-2022.

Exhibit P3 TRUE COPY OF THE ACKNOWLEDGEMENT CARD SHOWING PROOF OF DELIVERY OF EXT.P2 REPRESENTATION.