Joe.I. Mangaly vs Kerala State Electricity Board ...
2024 Latest Caselaw 13516 Ker

Kerala High Court

Joe.I. Mangaly vs Kerala State Electricity Board ... on 24 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) No.1450/2021                            1/3                       Order Date : 24-05-2024

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                     Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                                     WP(C) NO. 1450 OF 2021
   PETITIONER:

          JOE.I. MANGALY, AGED 56 YEARS, MANAGING PARTNER, MANGALY TIMBER AND
          FURNITURE, PET BOTTLE DIVISION, HAVING THE OFFICE AT B.O.C. COLLEGE
          BYPASS ROAD, PALAKKAD 678014.

   RESPONDENTS:

      1. KERALA STATE ELECTRICITY BOARD -LIMITED, VYDHYUDHIBHAVANAM, PATTOM,
         THIRUVANANTHAPURAM 695004, REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR.
      2. THE ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL SUB DIVISION, KERALA
         STATE ELECTRICITY BOARD LIMITED, KALPATHY, PALAKKAD 678 003.
      3. THE ASSISTANT ENGINEER, KERALA STATE ELECTRICITY BOARD LIMITED,
         ELECTRICAL SECTION, OLAVAKKODE, PALAKKAD 678002.
      4. THE DPEUTY TAHSILDAR, PALAKKAD TALUK, PALAKKAD 678 001.
      5. THE CONSUMER GRIEVANCE REDRESSAL FORUM, NORTHERN REGIONA, KOZHIKODE,
         VYDHYDHI BHAVANAM, GANDHI ROAD, KOZHIKODE 673 032.


        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 pass an interim order staying all further proceedings pursuant
   to Exts.P3, P5 and P5(a), pending consideration of the writ petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   19.01.2021 and upon hearing the arguments of M/S. SINDHU SANTHALINGAM &
   A.D.SHAJAN, Advocates for the petitioner, the court passed the following:
 WP(C) No.1450/2021                            2/3                          Order Date : 24-05-2024




                                DINESH KUMAR SINGH, J.
                                         -----------------------
                                 W.P.(C) No. 1450 of 2021
                                       ----------------------------
                               Dated this the 24th May of May, 2024


                                             ORDER

One week and no more further time is granted to the learned

Counsel for the respondent Board to file its statement.

Post this matter on 04.06.2024.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) No.1450/2021 3/3 Order Date : 24-05-2024

APPENDIX OF WP(C) 1450/2021 EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 8/06/2020 ALONG WITH THE CALCULATION STATEMENT.

EXHIBIT P2 TRUE COPY OF THE PRELIMINARY OBJECTIONS SUBMITTED ON 19.08.2020.

EXHIBIT P3 TRUE COPY OF THE NOTICE BEARING NO.

BB/OKD/ARREAR/2020-2021/207 DATED 9/10/2020. EXHIBIT P4 TRUE COPY OF THE NOTICE BEARING NO.

BB/ARREARS/CC/2020-21/211 DATED 30/10/2020. EXHIBIT P5 TRUE COPY OF THE REVENUE RECOVERY NOTICE DATED 6/01/2021 ISSUED BY THE DEPUTY TAHSILDAR, PALAKKAD. EXHIBIT P5 (A) TRUE COPY OF THE REVENUE RECOVERY NOTICE 7/01/2021 ISSUED BY THE DEPUTY TAHSILDAR, PALAKKAD. EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 19.08.2015 O THE HONOURABLE HIGH COURT OF KERALA IN WPC NO. 25292/2015. EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.10.2019 IN RP NO.

1194/2015 N WPC NO. 25292/2015.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 16.06.2020 PASSED BY THE OMBUDSMAN IN P/005/2020.

EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 4.02.2013 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE MEMORANDUM OF THE AFORESAID COMPLAINT SUBMITTED ON 13.01.2021.

EXHIBIT P11 TRUE COPY OF THE STAY PETITION DATED 12.01.2021.