Sreedevi Sukumaran vs District Collector
2023 Latest Caselaw 4924 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                    WP(C) NO. 13661 OF 2023
PETITIONER:

            SREEDEVI SUKUMARAN
            AGED 53 YEARS
            W/O LATE JAGADEESWARAN, DEVAKUNNIL KIZHAKKETHIL (H),
            EDAKKAD.P.O, PORUVAZHI, KOLLAM DISTRICT, PIN - 691552.

            BY ADV G.VIDYA

RESPONDENTS:

    1       DISTRICT COLLECTOR
            DISTRICT COLLECTOR, CIVIL STATION KOLLAM, KOLLAM
            DISTRICT., PIN - 691013.

    2       ASSISTANT EXECUTIVE ENGINEER
            ASSISTANT EXECUTIVE ENGINEER, KSEB, ELECTRICAL SUB
            DIVISION, EZHAMKULAM, ADOOR, PATHANAMTHITTA DISTRICT,
            PIN - 691512.

    3       ASSISTANT ENGINEER
            ELECTRICAL SECTION OFFICE, KADAMBANAD, PATHANAMTHITTA
            DISTRICT, PIN - 691512.

    4       SUKANYA
            AGED 30 YEARS
            W/O SUREJ, SUREJ BHAVAN, PUTHENCHANTHA.P.0,
            VALLIKUNNAM, ALAPPUZHA, PIN - 690501

            SRI.A ARUNKUMAR, SC
            SMT.AMMINIKUTTY, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 13661 of 2023              2




                                     JUDGMENT

This writ petition is filed seeking the following reliefs:-

(i) issue a writ of mandamus or any other appropriate writ or order direct the 2nd and 3rd respondents to reinstate the electric connection to the petitioner within a short span of time as fixed by this Hon'ble Court.

(ii) issue a writ of mandamus or any other appropriate writ or order direct the 2nd respondent to pass orders on Ext.P1 request forwarded by the 1st respondent and to reinstate the electricity connection to the petitioner's residence within a time frame.

2. When the matter is taken up for consideration, the learned

counsel appearing for the petitioner submitted that the petitioner had

submitted Ext.P1 request on 20.03.2023 for reinstating the electricity

connection and requests that directions be issued to the 2nd respondent to

take a decision on the same.

3. Heard the learned Standing Counsel appearing for respondents

2 and 3.

In that view of the matter, there will be a direction to the 2nd

respondent to take up, consider and pass appropriate orders on Ext.P1

request within a period of three weeks from the date of receipt of a copy of

this judgment. Before passing orders, an opportunity of being heard shall be

afforded to the petitioner.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 13661/2023

PETITIONER'S EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 1ST RESPONDENT DATED 20.03.2023.

RESPONDENTS EXHIBITS : NIL