A.K.Nasar vs The Assistant ...
2023 Latest Caselaw 2623 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                        WP(C) NO. 24129 OF 2006
PETITIONER:

          A.K.NASAR
          AGED 40 YEARS, RESIDING AT RASHEEDA MANZIL,
          NORTH BEACH ROAD, KOZHIKODE.

          BY ADV SRI.SUNNY MATHEW


RESPONDENTS:

    1     THE ASSISTANT ENGINEER,NADAKKAVU
          ELECTRICAL SECTION, NADAKKAVU.

    2     THE DEPUTY CHIEF ENGINEER
          KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
          KOZHIKODE.

    3     THE KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY ITS MEMBER SECRETARY, VYDYUTHI BHAVAN,
          THIRUVANANTHAPURAM.

          BY ADV.
              SHRI. B. PREMOD; SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.24129 of 2006                                     2




                                MOHAMMED NIAS C.P., J.
                          .....................................................
                                W.P.(C) No. 24129 of 2006
                      .................................................................
                      Dated this the 24th day of February, 2023.


                                            JUDGMENT

This writ petition is filed in the year 2006, challenged the disconnection of

electricity, alleging that the bill issued was in excess. Without prejudice to the right

of the petitioner to approach the authority in case there is any subsisting grievance,

this writ petition is closed.

Sd/-

MOHAMMED NIAS C.P.

JUDGE AMR