M/S. Princy World Travel Private ... vs Kerala State Electricity Board
2023 Latest Caselaw 446 Ker

WP(C) NO. 11978 OF 2012                  1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                            WP(C) NO. 11978 OF 2012
PETITIONER/S:

               M/S. PRINCY WORLD TRAVEL PRIVATE LTD
               REPRESENTED BY ITS DIRECTOR SRI.LEVIN THOMAS AND
               HAVING ITS REGISTERED OFFICE AT S 71, COMMERCIAL
               COMPLEX, GREATER COCHIN DEVELOPMENT AUTHORITY,
               MARINE DRIVE, KOCHI.

               BY ADV SRI.S.RAMESH BABU



RESPONDENT/S:

               KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
               PATTOM POST, THIRUVANANTHAPURAM - 695004.

               BY ADVS.
               SRI.JAICE JACOB,SC,KERALA STATE ELECTRICITY BOARD
               SRI.JAICE JACOBSCKERALA STATE ELECTRICITY BOARD


OTHER PRESENT:

               SRI.RIJI RAJENDRAN, SC


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    11.01.2023,         THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11978 OF 2012                  2


                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C) No. 11978 of 2012
                     --------------------------------------
               Dated this the 11th day of January, 2023


                                   JUDGMENT

The above writ petition is filed with following prayers :

"(i) To issue a writ of certiorari calling for the records leading up to the issuance of Ext.P1, P3 bill subsequent to Ext.P3, P6 and consequential demand Ext.P7 and quash the same.

(ii) Any other relief which this Honourable Court deems fit in the facts and circumstances of the case."

2. When this writ petition came up for consideration ,

the learned Standing Counsel for KSEB submitted that the

entire amount due from the petitioner is received and the

matter is settled as per OTS.

In the light of the same, no further orders are necessary

and therefore, the same is closed.

Sd/-

                                                P.V.KUNHIKRISHNAN
                                                      JUDGE
SKS




                                        APPENDIX

PETITIONER'S EXHIBITS              :

Ext     P1:               True    copy             of         the       demand        dated
17.01.2002.

Ext P2: True copy of the letter accompanying Ext P1 demand.

Ext P3: True copy of the bill dated 31.01.2002.

Ext P4:- True copy of the judgment of this Honourable Court dated 9.6.2006 in OP 4929/2002.

Ext P5: True copy of the judgment of this Honourable Court dated 10.06.2009 in OP NO. 10884/2002

Ext P5(a): True copy of the judgment of this Honourable Court in Writ Appeal No. 17/2010

Ext P6:- True copy of the proceedings dated 17.3.2012

Ext P7:-True copy of the bill dated 07.05.2012.

Ext P7(a): True copy of the order of the Electricity Regulatory Commission dated 19.01.2010.

Ext P8: True copy of the order dated 24.08.1993

Ext P9: True copy of the order dated 23.05.2001.

RESPONDENT'S EXHIBITS                     :         NIL