V.N Venugopal Menon vs Kerala State Electricity Board
2025 Latest Caselaw 8350 Ker

Kerala High Court

V.N Venugopal Menon vs Kerala State Electricity Board on 29 April, 2025

                                                   2025:KER:33349

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR. JUSTICE S.MANU

 TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                    WP(C) NO. 16478 OF 2025

PETITIONER:

          V.N VENUGOPAL MENON
          AGED 65 YEARS
          S/O NARAYANAN KUTTY MENON, VALAPPIL HOUSE, SREE
          SHAILAM, VELLARAPPILLY SOUTH, SREEMOOLANAGARAM,
          THEKKUMBHAGOM, ALUVA, ERNAKULAM, PIN - 683580

          BY ADVS.
          NAVANEETH.N.NATH
          ABHIRAMI S.
          ABDUL LATHEEF P.M.


RESPONDENTS:

    1     KERALA STATE ELECTRICITY BOARD
          REPRESENTED BY MANAGING DIRECTOR, VYDYUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM,
          KERALA, PIN - 695004
    2     ASSISTANT ENGINEER
          KSEB ELECTRICAL SECTION, POWER HOUSE JUNCTION,
          ALUVA ERNAKULAM, PIN - 683101
    3     ABBAS
          AGED 67 YEARS
          S/O MUHAMMED, MANAKKATTU HOUSE, NJALAKAM KARA,
          THRIKKAKARA NORTH, ERNAKULAM, PIN - 682021



          SRI.B.PREMOD-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2025:KER:33349

W.P.(C).No.16478 of 2025
                                  :2:



                           S. MANU, J.
                    ------------------------------------
                  W.P.(C).No.16478 of 2025
                    ------------------------------------
               Dated this the 29th day of April, 2025

                            JUDGMENT

This writ petition was filed aggrieved by the non-

granting of electricity connection to the petitioner. The

learned counsel for the petitioner submitted that electricity

connection had been provided to the petitioner after filing

of this writ petition.

Hence, no orders are required, and this writ petition

is closed.

sd/-

S.MANU, JUDGE.

Raj.

2025:KER:33349

APPENDIX OF WP(C) 16478/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE FEE RECEIPT REMITTED BY THE PETITIONER DATED 21.03.2025

Exhibit P2 A TRUE COPY OF THE LETTER ISSUED BY 2ND RESPONDENT BEARING NO:

DBI/2025-26/DT:02/04/2025/145/AOES DATED 02.04.2025

Exhibit P3 A TRUE COPY OF THE REPRESENTATION FILED BY 3RD RESPONDENT BEFORE THE 2ND RESPONDENT DATED 13.02.2025

Exhibit P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 09.04.2025

Exhibit P5 A TRUE COPY OF THE JUDGMENT BY THE HON'BLE PUNJAB & HARYANA HIGH COURT IN CWP-5971/2025 DATED 03.04.2025