Reji John vs The Kerala State Electricity Board
2024 Latest Caselaw 33562 Ker

Kerala High Court

Reji John vs The Kerala State Electricity Board on 21 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

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WP(C)No. 41041 OF 2024
                                               2024:KER:87899

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
             THE HONOURABLE MR. JUSTICE D. K. SINGH
  THURSDAY, THE 21ST DAY OF NOVEMBER 2024/30TH KARTHIKA,
                              1946
                    WP(C) NO. 41041 OF 2024

PETITIONER:

         REJI JOHN,
         AGED 68 YEARS
         S/O. LATE V.C. JOHN, VIRUTHUPADAVIL HOUSE,
         KEEZHUKUNNU, COLLECTORATE, MUTTAMBALAM, KOTTAYAM,
         PIN - 686002


         BY ADV.
             M.C.JOHN

RESPONDENTS:

    1    THE KERALA STATE ELECTRICITY BOARD,
         REPRESENTED BY ELECTRICAL ENGINEER,
         ELECTRICAL DIVISION, PEERMEDE,
         IDUKKI, PIN - 685533.

    2    THE DEPUTY TAHSILDAR,
         PEERMEDE TALUK, PEERMEDE,
         IDUKKI, PIN - 685533.

    3    THE VILLAGE OFFICER,
         KUMILI VILLAGE OFFICE, KUMILI,
         IDUKKI, PIN - 685533.

         BY ADV.
            SRI. AJIT JOY - SC
            SRI. S. GOPINADHAN - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C)No. 41041 OF 2024
                                                     2024:KER:87899

                            D. K. SINGH, J.
                        --------------------------
                    W.P.(C) No. 41041 of 2024
                         -------------------------
            Dated this the 21st day of November, 2024

                              JUDGMENT

1. The present writ petition has been filed impugning Exhibit

P-3 revenue recovery notice issued to Mr. V. C. John, deceased

father of the petitioner.

2. The learned Counsel for the petitioner submits that the

petitioner's father had died on 11.12.1996. He further submits that

the petitioner would like to pay the principal amount of Rs. 98,241/-

in a few installments.

3. The learned Counsel for the respondent Electricity Board

would not have much objection to such a prayer.

4. In view thereof, the present writ petition is disposed of with

direction to the petitioner to pay the principal amount of Rs.

98,241/- in three equal monthly installments. The first installment

is to be paid on or before 30.11.2024, the next installment on or

before 30.12.2024 and the last installment on or before 30.01.2025.

5. If the petitioner makes the payment as directed above, no

further recovery shall be effected from the petitioner. However, if

WP(C)No. 41041 OF 2024 2024:KER:87899

the petitioner fails to make payment of any of the three

installments as directed above, the revenue recovery notice shall be

revived to recover the balance amount outstanding in respect of the

electricity charges.

Sd/-

D. K. SINGH JUDGE Svn

WP(C)No. 41041 OF 2024 2024:KER:87899

APPENDIX OF WP(C) 41041/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DEATH CERTIFICATE DATED 14.12.1996 ISSUED BY THE VELLORE MUNICIPALITY ALONG WITH TYPED COPY

EXHIBIT P2 A TRUE COPY OF THE RELATIONSHIP CERTIFICATE DATED 12.11.2024 ISSUED BY THE VILLAGE OFFICER, MUTTAMBALAM, KOTTAYAM

EXHIBIT P3 /- A TRUE COPY OF THE REVENUE RECOVERY NOTICE NO. RRC2023/3148/06 DATED 12.10.2023 ISSUED BY THE SECOND RESPONDENT