Ruby Roller Flour Mills Private Limited vs State Of Kerala
2024 Latest Caselaw 15190 Ker

Kerala High Court

Ruby Roller Flour Mills Private Limited vs State Of Kerala on 5 June, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.20011/2024                     1/4                        Order Date : 05-06-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                              WP(C) NO. 20011 OF 2024
   PETITIONER:

          RUBY ROLLER FLOUR MILLS PRIVATE LIMITED, INDUSTRIAL ESTATE,
          EDAKULANGARA P.O., KARUNAGAPPALLY, KOLLAM, KERALA, REPRESENTED BY
          ITS MANAGING DIRECTOR, MR. LENIL LAWRENCE , PIN - 690562

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, POWER DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, , PIN - 695101
      2. KERALA STATE ELECTRICITY BOARD ,VYDHUTHI BHAVAN, PATTOM,
         THIRUVANANTHAPURAM, REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR , PIN - 695001
      3. THE DEPUTY CHIEF ENGINEER, KERALA STATE ELECTRICITY BOARD,
         ELECTRICAL SECTION, KOLLAM, PIN - 690523
      4. THE ASSISTANT EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD,
         ELECTRICAL SUB DIVISION, KARUNAGAPPALLY, PIN - 690523
      5. SPECIAL OFFICER (REVENUE), OFFICE OF SPECIAL OFFICER (REVENUE),
         VYDHUTI BHAVAN, PATTOM PALACE P.O., THIRUVANANTHAPURAM, , PIN -
         695004
      6. THE SECRETARY, KERALA STATE ELECTRICITY BOARD, VYDHUTHI BHAVAN,
         PATTOM, THIRUVANANTHAPURAM, PIN - 695001

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction to the respondents to grant
   electricity connection to the petitioner company upon accepting the
   initial installment in respect of the arrears of minimum demand covered by
   Ext.p17, pending disposal of this writ petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. LAL K.JOSEPH, P.MURALEEDHARAN (THURAVOOR), T.A.LUXY, SURESH SUKUMAR,
   ANZIL SALIM & SANJAY SELLEN Advocates for the petitioner, the court passed
   the following:
 WP(C) No.20011/2024                              2/4                              Order Date : 05-06-2024




                                        N. NAGARESH, J.
                                        ----------------------------
                                    W.P.(C) No.20011 of 2024
                             --------------------------------------------------
                                Dated this the 5th day of June, 2024


                                              ORDER

Admit.

2. Government Pleader takes notice for the 1 st

respondent. Issue urgent notice by speed post to

respondents 2 to 6.

3. There will be an interim order staying further

proceedings pursuant to Ext.P17 for a period of one month

on condition that the petitioner shall remit an amount of ₹10

lakhs within a period of one month from today. As and when

the petitioner remits ₹10 lakhs, the respondents shall

reconnect electricity supply to the petitioner.

Post on 05.07.2024.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.20011/2024 3/4 Order Date : 05-06-2024

APPENDIX OF WP(C) 20011/2024 Exhibit P1 THE TRUE COPY OF THE ARREAR NOTICE / DISCONNECTION NOTICE DATED 15/02/2023 ISSUED BY THE 5TH RESPONDENT ON THEIR CONSUMER CODE.1345690000690-5/528 Exhibit P2 THE TRUE COPY OF THE COMMUNICATION DATED 09/03/2023 GIVEN TO THE 5TH RESPONDENT BY THE PETITIONER Exhibit P3 THE TRUE COPY OF THE REQUEST LETTER DATED 18/04/2023 GIVEN BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P4 THE TRUE COPY OF THE BANK PAYMENT RECEIPT DATED 20/04/2023 Exhibit P4(a) THE TRUE COPY OF THE THE EMAIL COMMUNICATION DATED 25/04/2023 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P5 THE TRUE COPY OF THE EMAIL COMMUNICATION DATED 25/04/2023 SEND BY THE PETITIONER TO THE 3RD RESPONDENT Exhibit P6 THE TRUE COPY OF THE EMAIL COMMUNICATION DATED 26/04/2023 SEND BY THE 3RD RESPONDENT TO THE PETITIONER Exhibit P7 THE TRUE COPY OF THE LETTER DATED 28/04/2023 SUBMITTED BY THE PETITIONER TO THE MINISTER FOR ELECTRICITY Exhibit P8 THE TRUE COPY OF THE LETTER DATED 15/05/2023 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P9 THE TRUE COPY OF THE LETTER DATED 14/07/2023 ISSUED FROM THE OFFICE OF THE ELECTRICAL INSPECTOR, KOLLAM TO THE ASSISTANT ENGINEER, KARUNAGAPPALLY Exhibit P9(a) TRUE COPY OF THE LETTER DATED 21/07/2023 SUBMITTED BY THE PETITIONER REQUESTING THE ASSISTANT ENGINEER, KARUNAGAPPALLY OF THE KSEB SEEKING ENERGIZATION Exhibit P10 THE TRUE COPY OF THE NOTICE DATED 09/08/2023 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P11 THE TRUE COPY OF THE EMAIL COMMUNICATION DATED 31/08/2023 GIVEN BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P12 THE TRUE COPY OF THE EMAIL COMMUNICATION DATED 18/11/2023 GIVEN BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P13 THE TRUE COPY OF THE EMAIL COMMUNICATION DATED 24/11/2023 GIVEN BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P14 THE TRUE COPY OF THE DEMAND NOTICE FOR DECEMBER 2023 DATED 05/12/2023 ISSUED TO THE PETITIONER Exhibit P15 THE TRUE COPY OF THE ORDER DATED 10/01/2024 OF THE 2ND RESPONDENT INTIMATED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P16 THE TRUE COPY OF THE EMAIL DATED 19/01/2024 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P17 THE TRUE COPY OF THE DEMAND NOTICE DATED 04/05/2024 FOR PERIOD TILL MAY 2024 BEARING NO.21028111171155 Exhibit P18 THE TRUE COPY OF THE JUDGMENT DATED 02/02/2009 IN

Exhibit P19 THE TRUE COPY OF THE JUDGMENT DATED 15/06/2023 IN WPC.

NO.3215/2012 OF THIS HON'BLE COURT WP(C) No.20011/2024 4/4 Order Date : 05-06-2024

Exhibit P20 THE TRUE COPY OF THE CHART CREATED BY THE PETITIONER SHOWING THE PERIOD OF ELECTRICITY ARREARS AND AMOUNT PAID