K.P. Varghese vs Kerala State Electricity Board
2024 Latest Caselaw 33289 Ker

Kerala High Court

K.P. Varghese vs Kerala State Electricity Board on 15 November, 2024

WP(C) NO. 40184 OF 2024                       2024:KER:85970
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR.JUSTICE BASANT BALAJI

 FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                  WP(C) NO. 40184 OF 2024

PETITIONER:

         K.P. VARGHESE,
         AGED 64 YEARS
         S/O V. PAPPACHAN, RESIDING AT T. C. 26/644,
         CHAMPAKA NAGAR-144, VAN ROSE JUNCTION, PALAYAM,
         THIRUVANANTHAPURAM, PIN - 695001

         BY ADVS.
         M.R.ANANDAKUTTAN
         M.HEMALATHA
         MAHESH ANANDAKUTTAN



RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD,
         VYDHUTHI BHAVAN, PATTOM ,
         THIRUVANANTHAPURAM,REPRESENTED BY THE CHAIRMAN,
         PIN - 695004

    2    ASSISTANT EXECUTIVE ENGINEER,
         KERALA STATE ELECTRICITY BOARD,CONTONMENT
         ELECTRICAL SECTION,THIRUVANANTHAPURAM,
         PIN - 695001

         BY ADV AJIT JOY

          STANDING COUNSEL SRI. AJIT JOY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR FINAL
HEARING ON 15.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 40184 OF 2024                                 2024:KER:85970
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                        BASANT BALAJI, J.
         -------------------------------------------------------
                   W.P(C).No. 40184 of 2024
        --------------------------------------------------------
       Dated this the 15th day of November, 2024

                            JUDGMENT

The petitioner is conducting a Hotel and tea shop by

name "Thriveni Restaurant". Since there was arrears of

payment of electricity charges, the second respondent

disconnected the power of supply. Thereafter, the petitioner

filed an application on 27.09.2024 for re-connection after

depositing the entire arrears amounting to Rs.55,598/- on

24.09.2024.

2. The learned counsel for the petitioner

submitted that even though the entire amount is paid and

the application is filed, the respondents are not acting to

restore the electricity connection to the premises.

3. The learned standing counsel for the

respondents submitted that, though the amount is paid, the

petitioner had not produced the ownership certificate in

respect of the hotel before the second respondent. If the WP(C) NO. 40184 OF 2024 2024:KER:85970

petitioner produce the same, application for restoring

electricity connection of the petitioner's hotel will be

considered in accordance with the law.

Therefore, the writ petition is disposed of, directing

the petitioner to produce the evidence of the ownership

certificate before the second respondent. The second

respondent shall reconnect the electricity connection to the

petitioner within two days thereafter.

Sd/-

BASANT BALAJI, JUDGE

NM WP(C) NO. 40184 OF 2024 2024:KER:85970

APPENDIX OF WP(C) 40184/2024

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE PAYMENT OF ARREARS OF RS.55598/- DATED 24-09-2024 BEFORE THE ELECTRICAL SECTION, CANTONMENT, THIRUVANANTHAPURAM

Exhibit-P2 A TRUE COPY OF THE APPLICATION DATED 27- 09-2024

Exhibit-P3 TEST CUM COMPLETION CERTIFICATE OF ELECTRICAL INSTALLATION 30-09-2024