Kerala High Court
Ubaid Paravantavida vs Managing Director on 17 October, 2024
Author: D. K. Singh
Bench: D. K. Singh
WP(C) NO. 36497 OF 2024
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2024:KER:77291
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
WP(C) NO. 36497 OF 2024
PETITIONER:
UBAID PARAVANTAVIDA
AGED 61 YEARS
S/O. ABDULLA, PARAVANTAVIDA HOUSE, CHAMPAD, NEAR CHOTHAVOOR
HIGH SCHOOL, PANNIYANNOORE, MOKERI, KANNUR DISTRICT (NOW
RESIDING AT HILITE RESIDENCY (216E), NEARR HILITE MALL, POST
GURUVAYOORAPPAN COLLEGE, CALICUT), PIN - 673014
BY ADVS.
JASNEED JAMAL
P.SAMSUDIN
LIRA A.B.
DEVIKA E.D.
ABIN RASHID
RESPONDENTS:
1 MANAGING DIRECTOR
KERALA STATE ELECTRICITY BOARD LTD, VYDHYUTHI BHAVAN, PATTOM
P.O., THIRUVANANTHAPURAM., PIN - 695004
2 THE ASSISTANT ENGINEER
ELECTRICAL SECTION PANOOR OFFICE OF THE ASSISTANT ENGINEER,
PANOOR, THALASSERY, KANNUR DISTRICT., PIN - 670692
SRI. RIJI RAJENDRAN-SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 36497 OF 2024
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2024:KER:77291
JUDGMENT
Dated this the 17th day of October, 2024
The present Writ Petition has been filed seeking the
following prayers:
a) a writ of mandamus or any other appropriate writ order
or direction; directing the 2nd respondent to consider
Exhibit P2 representation and pass appropriate orders
after hearing the petitioner, expeditiously as possible.
b) such other reliefs as this Hon'ble Court deems fit to
grant in the nature of this case.
The petitioner wants his brother to be dispossessed
from the property in question, and therefore, he has moved
an application for the disconnection of the electricity. Court
proceedings cannot be used for settling personal disputes.
Therefore, the present writ petition is hereby dismissed.
The Court should have imposed heavy costs for grossly
misusing the court proceedings by filing the present writ
petition. But, looking at the young age of the counsel
representing the petitioner, this Court is refraining from
imposing the cost on the petitioner.
Sd/-
D. K. SINGH
JUDGE
AP
WP(C) NO. 36497 OF 2024
2024:KER:77291
APPENDIX OF WP(C) 36497/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF ORDER DATED 04-04-2024 IN IA 2/2024
IN OS 10/2024 OF MUNSIFF COURT, KUTHUPARAMBA.
Exhibit P2 TRUE COPY OF REPRESENTATION GIVEN BY THE
PETITIONER TO THE 2ND RESPONDENT DATED 12-01-2024
ALONG WITH ITS ENGLISH TRANSLATION.
Exhibit P3 TRUE COPY OF RECEIPT OF THE DISCONNECTION FEES
DATED 17-01-2024.
Exhibit P4 TRUE COPY OF THE LETTER DATED 29-01-2024 ISSUED
BY THE ASSISTANT ENGINEER, ELECTRICAL SECTION,
PANOOR ALONG WITH ITS ENGLISH TRANSLATION
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE
STATE PUBLICATION INFORMATION OFFICER, KSEB,
PANOOR DATED 26-02-2024 ALONG WITH ITS ENGLISH
TRANSLATION.
Exhibit P6 TRUE COPY OF ANSWER TO RTI QUESTIONS DATED 20-03-
2024 ALONG WITH ITS ENGLISH TRANSLATION.
