P. Somarajan vs The Special Officer (Revenue)
2024 Latest Caselaw 27761 Ker

Kerala High Court

P. Somarajan vs The Special Officer (Revenue) on 13 September, 2024

WP(C) NO. 32717 OF 2024            1




                                              2024:KER:70384
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                       WP(C) NO. 32717 OF 2024

PETITIONER:

               P.SOMARAJAN
               AGED 62 YEARS
               PROPRIETOR, M/S. KAILAS CASHEW EXPORTS,
               CHEERANKAVU, KOLLAM, PIN - 691505

               BY ADVS.
               SRI.K.KRISHNA
               SRI.NIRMAL KRISHNAN
RESPONDENTS:

    1          THE SPECIAL OFFICER (REVENUE)
               KSE BOARD LTD, VYDYUTHI BHAVANAM, PATTOM,
               THIRUVANANTHAPURAM, PIN - 695004

    2          THE DEPUTY TAHSILDAR
               KOLLAM TALUK OFFICE, KOLLAM EAST, KOLLAM,
               PIN - 691001

    3          THE CHAIRMAN & MANAGING DIRECTOR
               KERALA STATE ELECTRICITY BOARD LTD.,
               VYDYUTHIBHAVANAM, PATTOM P.O,
               THIRUVANANTHAPURAM, PIN - 695004

               BY ADVS.
               SRI.AJIT JOY
               SRI.ANEESH JAMES(K/214-D/2008)


OTHER PRESENT:

               SC SRI. AJIT JOY
        THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   13.09.2024,       THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 32717 OF 2024                  2




                                                                     2024:KER:70384
                              BASANT BALAJI, J
              ............................................................
                       WP(C) NO. 32717 OF 2024

              .............................................................
          Dated this the 13th day of September, 2024



                                   JUDGMENT

The petitioner is a cashew exporter under the

name and style of M/s.Kailas Cashew Exports. There was

a electrical connection with Consumer Code:LCN 19/5676

with High-Tension Supply. Since there was default in

payment of electricity charges, Ext.P1 order was issued,

which shows the balance to be recovered is Rs.9,96,603/-

as on 09.01.2024 and the revenue recovery proceedings

were initiated against the petitioner.

2. The learned Standing Counsel for the

respondents on instructions submitted that the total

amount outstanding as on today is Rs.10,76,408/-.

3. The petitioner seeks indulgence of this

Court to grant instalments to pay the outstanding amount.

Having heard the counsel appearing for the

petitioner as well as the learned Standing Counsel

2024:KER:70384 appearing for the respondents 1 and 3, I deem it

appropriate to dispose of the writ petition as follows:-

(i) The petitioner shall pay an amount of

Rs.1,00,000/- (Rupees One Lakhs only) within a period of

one month and the balance amount in nine equal monthly

instalments with all interest and allied charges.

(ii) The first instalment is to be paid on or

before 07.11.2024, and the remaining eight installments

on or before the 7th day of each succeeding month.

(iii) In case of failure in making the lump sum

payment or any installment as directed above, 1st

respondent shall be free to proceed against the petitioner

in accordance with the law.

(vi) Till such time, all coercive proceedings

against the petitioner shall be deferred.

Sd/-

BASANT BALAJI JUDGE

Anu

2024:KER:70384 APPENDIX OF WP(C) 32717/2024

PETITIONER EXHIBITS

Exhibit P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT DTD. 09-01-2024

ISSUED BY THE 2ND RESPONDENT DTD 12-08-2024