Jose V.V vs District Collector
2024 Latest Caselaw 12047 Ker

Kerala High Court

Jose V.V vs District Collector on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17351/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                              WP(C) NO. 17351 OF 2024
   PETITIONER (S)

          JOSE V.V, AGED 63 YEARS, S/O VARKEY, VALAYIL HOUSE, CHERIYAR,
          PUTHADY P.O., SANTHANPARA, IDUKKI DISTRICT, PIN - 685619

   RESPONDENT(S)

      1. DISTRICT COLLECTOR, COLLECTORATE, PAINVAU, IDUKKI, PIN - 685502
      2. REVENUE DIVISIONAL OFFICER, DEVIKULAM, IDUKKI DISTRICT , PIN -
         685613
      3. TAHSILDAR, TALUK OFFICE, UDUMBANCHOLA TALUK, NEDUMKANDAM,IDUKKI
         DISTRICT , PIN - 685553
      4. VILLAGE OFFICER, SANTHANPARA VILLAGE, IDUKKI DISTRICT , PIN - 685619
      5. THE DEPUTY CHIEF ENGINEERKERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL CIRCLE OFFICE, THODUPUZHA, IDUKKI DISTRICT, PIN - 685581
      6. THE ASSISTANT ENGINEER, ELECTRICAL SECTION OFFICE, KERALA STATE
         ELECTRICITY BOARD LTD., RAJAKUMARY,IDUKKI DISTRICT, PIN - 685619

        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 direct to the respondents 5 and 6 to enhance the connect load
   of the petitioner bearing no 1157099019436 to 35 KW from the existing
   connect load of 4 KW with three phase connection from the existing single
   phase connection at the cost of the petitioner without insisting for noc
   from the respondents 1 to 4 and accept the application for enhancing
   connect load pending disposal of the above Writ Petition(C).
        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
   SRI.LATHEESH SEBASTIAN, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.17351/2024                           2/3                             Order Date : 10-05-2024




                            MURALI PURUSHOTHAMAN, J.
                             ----------------------------------------
                               W.P.(C). No. 17351 of 2024
                      -----------------------------------------------------
                        Dated this the 10th day of May, 2024


                                          ORDER

Admit.

Learned Government Pleader takes notice for

respondents 1 to 4. Learned Standing Counsel takes

notice for respondents 5 and 6.

In the light of Exts. P5 and P6 judgments, there will

be an interim direction to respondents 5 and 6 to

consider and dispose of Ext. P4 application, if the same

is in order, without insisting for NOC from the Revenue

Department, without prejudice to the right of the

Revenue Authorities to proceed against the petitioner,

if required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SK WP(C) No.17351/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17351/2024 Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, SANTHANPARA DATED 03.01.2023 Exhibit P2 TRUE COPY OF THE PROPERTY TAX RECEIPT ISSUED BY THE SECRETARY OF SANTHANPARA GRAMA PANCHAYAT DATED 03.05.2024 Exhibit P 3 TRUE COPY OF THE ELECTRICITY BILL ISSUED BY THE 6TH RESPONDENT DATED 05.10.2023 ExhibitP 4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT DATED 01.05.2024 Exhibit P 5 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) NO 10832/2017 DATED 12.12.2018 Exhibit P 6 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) NO 14321/2024 DATED 09.04.2024