Kerala High Court
Dr.V.R.Suresh vs The Kerala Water Authority on 4 April, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WP(C) NO. 37761 OF 2016
PETITIONER/S:
DR.V.R.SURESH, AGED 55 YEARS, S/O.P.K.RAGHAVAN VAIDYAR,
C.K.V.HOSPITAL, PANAVALLY, CHERTHALA, ALAPPUZHA 688526
BY ADVS.
SRI.ASHIK K.MOHAMMED ALI
SMT.BINCY JOSE
SMT.SAJNA T.UMMER
RESPONDENT/S:
1 THE KERALA WATER AUTHORITY
'JALABHAVAN', WATER WORKS COMPOUND, VALLAYAMBALAM,
THIRUVNANTHAPURAM 695033,
REPRESENTED BY ITS MANAGING DIRECTOR
2 THE CHIEF ENGINEER, KERALA WATER AUTHORITY,
'JALABHAVAN', WATER WORKS COMPOUND, VALLAYAMBALAM,
THIRUVANANTHAPURAM 695033
3 THE SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY, PUBLIC HEALTH CIRCLE,
COLLECTORATE, KOTTAYAM 686002
4 THE EXECUTIVE ENGINEER
KERALA WATER AUTHORITY, PUBLIC HEALTH DIVISION,
ALAPPUZHA 688001
5 THE ASSISTANT EXECUTIVE ENGINEER
KERALA WATER AUTHORITY, W.S.P.SUB DIVISION,
TALUK HOSPITAL ROAD, CHERTHALA 688524
6 THE DIRECTOR OF VIGILANCE AND ANTI CORRUPTION BUREAU
DIRECTORATE, PMG VIKAS BHAVAN PO, OPPOSITE KSRTC DEPOT,
THIRUVANANTHAPURAM 695033
7 JICA (JAPAN INTERNATIONAL COOPERATION AGENCY)
JICA PROJECT, CMC 4/634A, KERALA WATER AUTHORITY,
NEAR FIRE STATION, CHERTHALA P.O., ALAPPUZHA-688524.
8 THE ASSISTANT ENGINEER
KERALA WATER AUTHORITY, POOCHAKKAL,
ALAPPUZHA-688526.
BY ADV SRI.MILLU DANDAPANI, SC, KERALA WATER AUTHORITY
SRI. P.M JOHNY, SC -KWA
SRI. VENUGOPAL V, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 37761 OF 2016 2
JUDGMENT
Petitioner has approached this Court, being aggrieved by the
fact that the water supply to the hospital belonging to the petitioner
was disconnected even without issuing any bill and without issuing any
demand. There is also an allegation against the petitioner that he had
availed a domestic connection for commercial purposes.
2. When this matter is taken up for consideration today, it is
the submission of the learned Standing Counsel appearing for the
Kerala Water Authority that, certain bills were raised on the petitioner
and the same has been duly remitted by the petitioner and at present,
the water supply is being continued to the premises of the petitioner.
It is the submission of the learned Standing Counsel that, presently,
only a sum below Rs.300/- is due from the petitioner as per the
accounts maintained by the Kerala Water Authority . This is recorded.
In the light of the above submission of the learned Standing
Counsel appearing for the Kerala Water Authority, it is not necessary
to consider the reliefs sought for in the writ petition. Accordingly, the
writ petition is closed.
Sd/-
GOPINATH P.
JUDGE
ajt
APPENDIX OF WP(C) 37761/2016
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 10.07.2012
ISSUED BY THE 5TH RESPONDENT
EXHIBIT P2 TRUE COPY OF THE PROVISIONAL INVOICE CARD
ISSUED BY THE 5TH RESPONDENT
EXHIBIT P3 TRUE COPY OF THE CONSUMER'S METER CARD ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 02.05.2014 TO
THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE REQUEST ISSUED BY THE
PETITIONER TO THE 4TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 27.12.2014
ISSUED BY THE 5TH RESPONDENT
EXHIBIT P7 TRUE COPY OF THE LAWYER NOTICE DATED
30.12.2014 ISSUED TO THE 5TH RESPONDENT
EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGEMENT CARDS
SHOWING THE RECEIPT OF LAWYER NOTICE
EXHIBIT P9 TRUE COPY OF THE REQUEST DATED 21.03.2015
ISSUED BY THE PETITIONER TO THE 1ST
RESPONDENT
EXHIBIT P10 TRUE COPY OF THE POSTAL RECEIPTS DATED
27.03.2015 ISSUED BY THE POSTAL DEPARTMENT
EXHIBIT P11 TRUE COPY OF THE REPLY DATED 29.02.2016
ISSUED BY THE 1ST RESPONDENT
