Mohammed Haneefa vs Kerala State Electricity Board
2024 Latest Caselaw 13963 Ker

Kerala High Court

Mohammed Haneefa vs Kerala State Electricity Board on 28 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                        WP(C) NO. 14761 OF 2018
PETITIONER/S:

            MOHAMMED HANEEFA
            AGED 65 YEARS
            S/O ABOOBACKER, RESDING AT EYYALA HOUSE,BENDICHAL,
            THEKKIL VILLAGE AND POST, KASARGODE DISTRICT.
            BY ADVS.
            SRI.P.SREEKUMAR
            SRI.K.ARJUN VENUGOPAL
            SMT.V.A.HARITHA
            SRI.JEEVAN RAJEEV
            SMT.MARY RESHMA GEORGE
            SRI.R.NANDAGOPAL
            SRI.SOORAJ T.ELENJICKAL


RESPONDENT/S:

    1       KERALA STATE ELECTRICITY BOARD
            REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,PATTOM
            PO, THIRUVANANTHAPURAM-695004.
    2       ASSISTANT EXECUTIVE ENGINEER
            ELECTRICAL SUB DIVISION, KSEB LTD, ELECTRICAL SECTION,
            UDMA-671319.
    3       ASSISTANT ENGINEER
            ELECTRICAL SECTION, KSEB LTD,CHATTANCHAL, KASARGODE
            DISTRICT-671541.
    4       THE VIGILANCE AND ANTI CORRUPTION BUREAU
            KSEB, KASARGODE-671541.
    5       ISMAIL B.A
            EYYALA, BENDICHAL, KASARGODE DISTRICT-671541.
            BY ADV SRI.ARUNKUMAR A., SC, KSEB


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14761 OF 2018
                                   2

                              JUDGMENT

This matter was called on roll call and revise call as well.

Neither the first round nor in revise call, no one has appeared

to represent the petitioner. However, the learned counsel for

the KSEB has entered appearance in this matter.

In view thereof, it appears that the petitioner has no

interest in prosecuting the writ petition, which is hereby

dismissed.

Sd/-

DINESH KUMAR SINGH JUDGE SJ WP(C) NO. 14761 OF 2018

APPENDIX OF WP(C) 14761/2018

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE STATEMENT SUBMITTED BY THE KSEB BEFORE THE HON'BLE CONSUMER GRIEVANCE REDRESSAL FORUM, KOZHIKODE. EXHIBIT P2 THE TRUE COPY OF THE FORWARDING ENFORCEMENT NO.C(S.C-7/16/KSD) 943/16 NRK FROM THE DEPARTMENT OF POLICE SUPERINTENDENT, VIGILANCE AND ANTI CORRUPTION BUREAU IN 17/08/2016.

EXHIBIT P3 THE TRUE COPY OF THE LETTER BGI/DA-REPORT/2017-18 FROM EXECUTIVE ENGINEER, ELECTRICAL DIVISION, KASARAGODE TO THE RECOVERY OF RS.1,15,941/-(RUPEES ON ELAKH FIFTEEN THOUSAND NINE HUNDRED AND FORTY ONE ONLY)FROM THE PETITIONER DATED 16.08.2017. EXHIBIT P4 THE TRUE COPY OF THE LETTER NO.GB/CTL/2017- 18/110/1/11/17 DATED 01.11.17 FROM THE ASSISTANT ENGINEER, ELECTRICAL SECTION, CHATTANCHAL TO MUHAMMED HANEEFA. EXHIBIT P5 THE TRUE COPY OF THE DEMAND FROM THE KERALA STATE ELECTRICITY BOARD DATED 02.11.2017 REGARDING THE FINE OF RS.1,15,941/-(RUPEES ONE LAKH FIFTEEN THOUSAND NINE HUNDRED AND FORTY ONE ONLY) EXHIBIT P6 THE TRUE COPY OF THE COMPLAINT WITH THE CONSUMER GRIEVANCE REDRESSAL FORUM DATED 22.11.2011.

EXHIBIT P7 THE TRUE COPY OF THE NOTICE NO.CGRF-NR/O P 157/2017-18/688 DATED 20.12.2017. EXHIBIT P8 THE TRUE COPY OF THE ORDER DATED 27.02.2018 BY THE CONSUMER GRIEVANCE REDRESSAL FORUM.