Kerala High Court
Kerala State Electricity Board Ltd vs The Kerala State Electricity Appellate ... on 27 August, 2025
2025:KER:65568
W.P(C).40116/23 and conn. cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 40116 OF 2023
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, ERNAKULAM CENTRAL, POWER HOUSE ROAD, ERANAKULAM,
PIN - 682018
3 FR. MATHEW SOJAN MALIEKKAL,
PROCURATOR (FINANCIAL ADMINISTRATOR), ARCH DIOCESE OF
VERAPOLY, LATIN ARCH BISHOP'S HOUSE, COCHIN, PIN - 682031
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025 ALONG WITH WP(C).2145/2024, 5460/2025 AND CONNECTED CASES,
THE COURT ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 2145 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER/ASSESSING OFFICER,
(UNDER SECTION 126 OF THE INDIAN ELECTRICITY CT), KERALA
STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB DIVISION,
KOTTIYAM, KOLLAM DISTRICT, PIN - 691571
3 RONA K.R.,MANAGING DIRECTOR, M/S. SERAPHIN DEV IMPEX PVT.
LTD., 79V/982, V-1111, V1112, CHANAKYAMUKKU, CHERIKONAM,
MUKKHATHALA P.O., KOLLAM DISTRICT, PIN - 691577
BY ADVS.
SRI.C.K.KARUNAKARAN (SR.) FOR R3
SRI.K.V.KRISHNAKUMAR
SMT.SHIFNA MUHAMMED SHUKKUR
SMT.KRISHNA SURESH
SMT.MEKHA MANOJ
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 5460 OF 2025
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION) VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 SRI. P.S JALAL,
PUTHUKADAN HOUSE, P.P ROAD, PERUMBAVOOR, ERNAKULAM
DISTRICT, PIN - 683542
BY ADVS.
SHRI.K.R.PRATHISH
SHRI.P.K.SREEVALSAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 12031 OF 2025
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, ERNAKULM
DISTRICT, KOCHI, PIN - 682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER APPOINTED
U/S.126 OF ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD,ELECTRICAL SUB DIVISION
KOTTAYAM,KOTTAYAM DISTRICT, PIN - 686001
3 THE ASSISTANT ENGINEER,
P.H. SECTION, KERALA WATER AUTHORITY, KOTTAYAM DISTRICT,
PIN - 686002
SRI.B.PREMOD, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 18763 OF 2025
PETITIONER/S:
1 SAJEEV E.P, THE SECRETARY (ADMINISTARTION),
AGED 52 YEARS
KERALA STATE ELECTRICITY BOARD LIMITED, VYDYUTHI BHAVANAM,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004
2 THE ASSISTANT EXECUTIVE ENGINEER,
ELECTRICAL SUB-DIVISION, PALODE, THIRUVANANTHAPURAM, PIN -
695562
BY ADV SRI.RIJI RAJENDRAN
RESPONDENT/S:
1 KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
VYTILLA, KOCHI, ERNAKULAM, KERALA, PIN - 682019
2 M/S SHAMI FOODS,
REPRESENTED BY ITS PROPRIETOR SHAMEER. E., MULLACHAL,
PERINGAMMALA P.O, THIRUVANANTHAPURAM, PIN - 695562
BY ADVS.
SRI.A.RAJASIMHAN
KUM.VYKHARI.K.U
SRI.B. PREMOD, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 24916 OF 2025
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION),VYDUDHI
BHAVANAM,PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION,VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER U/S 126 OF
THE ELECTRICITY ACT 2003),
KERALA STATE ELECTRICITY BOARD LTD,ELECTRICAL SUB DIVISION,
VALLOORKUNNAM,MUVATTUPUZHA, PIN - 686673
3 M/S ACA POLYMERS,
PAIPRA, MANARY (P/O),MUVATTUPUZHA, ERNAKULAM
DISTRICT,REPRESENTED BY ITS MANAGING PARTNER SRI. JOPHY
JOY., PIN - 686673
BY ADV SRI.JESWIN P.VARGHESE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 3468 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING AUTHORITY UNDER SECTION 126 OF THE ELECTRICITY),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, AYOOR, KOLLAM, PIN - 691533
3 M/S. AISWARYA GRANITES,
ELAVAMMOODU, ARKKANNOOR, KOLLAM, REPRESENTED BY ITS
MANAGING PARTNER SRI. A.M. CHACKOCHAN, PIN - 691533
BY ADVS.
SHRI.JERRY GEEVARGHESE JOSE
MS.JENCY SUSAN JOSE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 4025 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, KUTHUPARAMBA, KANNUR, PIN - 670643
3 M.M. THOMAS,MANAGING DIRECTOR, M/S. MALABAR CONSTRUCTION
MATERIALS PVT. LTD., EDAYAR, KOLAYAD (P.O.), KANNUR, PIN -
670650
BY ADVS. SRI.JOY C. PAUL
SRI.BOBBY GEORGE
SHRI.NOBLE GEORGE
SHRI.ELDHOSE JOY
SHRI.REEJO JOHNSON
SHRI.VARGHESE K.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 4054 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER UNDER SECTION 126 OF THE ELECTRICITY
ACT), KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, SULTHANPET, PALAKKAD, PIN - 678014
3 P. NATARAJAN,
MANAGING PARTNER, M/S. TOP IN TOWN CATERERS, OPP. KSRTC BUS
STAND, PALAKKAD, PIN - 678014
BY ADV SRI.R.HARISHANKAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 4743 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDYUTHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER UNDER SECTION 126 OF THE ELECTRICITY
ACT), KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, CHENGAMANAD, ALUVA, ERNAKULAM DISTRICT, PIN -
683578
3 P.V. POULOSE,
MANAGING PARTNER, M/S. PETTAYIL INDUSTRIES, KAPRASSERY,
NEDUMBASSERY, ERNAKULAM DISTRICT, PIN - 683585
BY ADV SRI.ARUN THOMAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 8677 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER APPOINTED UNDER SECTION 126 OF
ELECTRICITY ACT), KERALA STATE ELECTRICITY BOARD LTD.,
ELECTRICAL SUB DIVISION, ERATTUPETTA, KOTTAYAM, PIN -
686121
3 MUHAMMED YASIR,MANAGING DIRECTOR, M/S. K.K. FLOUR MILLS,
V/155, ELAPPUNKAL, KALATHUKADAVU, KOTTAYAM, PIN - 686579
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 40704 OF 2023
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY,(ADMINISTRATION) VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING AUTHORITY APPOINTED
UNDER SECTION 126 OF THE KERALA ELECTRICITY ACT)
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, ERNAKULAM CENTRAL, ERNAKULAM, PIN - 682018
3 SMT. V.A. KHADEEJA,
W/O. LATE V.M. SEEDHI, VALIYAVEETTIL, CHERANELLORE, KOCHI,
PIN - 682034
BY ADV SMT.E.V.MOLY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 13196 OF 2024
PETITIONER/S:
1 KERALA STATE ELECTRICITY BOARD LIMITED,
REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVANAM, PATTOM
P.O., THIRUVANANTHAPURAM, PIN - 695004
2 ASSISTANT EXECUTIVE ENGINEER,
KSEB LTD., ELECTRICAL SUB DIVISION, KALAMASSERY, HMT COLONY
(P.O.), ERNAKULAM DISTRICT, PIN - 683503
BY ADV SHRI.ANTONY MUKKATH
RESPONDENT/S:
1 SRIKRISHNAN R.,
PARTNER, M/S. POPULAR CARBONIC INDUSTRIES, 8/640, ELOOR,
UDYOGAMANDAL, ERNAKULAM DISTRICT, PIN - 683501
2 KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
(CONSTITUTED UNDER SECTION 127 OF THE ELECTRICITY ACT 2003)
CC.51/52, NEAR 110 KV SUB STATION, VYTTILA, KOCHI,
REPRESENTED BY ITS SECRETARY, PIN - 682019
BY ADVS. SRI.J.JULIAN XAVIER
SRI.FIROZ K.ROBIN
SRI.JOSE. V.V. (THENGATHARA)
SRI.ROY JOSEPH
SMT.ANIES MATHEW
SHRI.NIRMAL KURIEN EAPEN
SMT.THASNIEEM BADARUDEEN
SHRI.THOMAS P.B.
SRI.B.PREMOD, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 15798 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF THE KERALA ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, RANNY (S) P.O., PATHANAMTHITTA, PIN - 689672
3 SMT. AJITHA JAYAN, W/O. JAYAN, PUTHENPURAYIL HOUSE,
VALIYAKAVU P.O., RANNY, PATHANAMTHITTA, PIN - 689672
BY ADVS. SHRI.P.SATHISAN
SHRI.SHIBU B.S
SHRI.BIJU P.PAUL
SHRI.JAVED HAIDER
SMT.AKSHARA RAJU
SHRI.ABHIRAM SUNISH
SMT.SOORYA MARIYA KURIAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 18225 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF THE ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, IRITTY, KANNUR (DT.), PIN - 670703
3 SRI. ANAS K.T.,
MANAGING PARTNER, ULIKKAL STONE CRUSHER, ULIKKAL, IV/114,
KOLITHATTU, KANNUR (DT.), PIN - 670706
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 18683 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA E ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 THE ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF THE ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, IRITTY, KANNUR DISTRICT, PIN - 670703
3 SRI. SUNNY CYRIAC,MANAGING PARTNER, FIVE STAR STONE
CRUSHER& HOLLOW BRICKS, VIII320ABC, KEEZHUKUNNU, THONDIYIL,
KANNUR DISTRICT, PIN - 670673
BY ADVS.
SHRI.N.SATHEESH
SMT.PRIYA CAROL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 22765 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, ERNAKULAM
DISTRICT, PIN - 682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER UNDER SECTION 126 OF THE ELECTRICITY
ACT), KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, KALAMASSERY, HMT COLONY P.O., ERNAKULAM (DT), PIN
- 683503
3 SRI. G. MAHADEV,
M/S. UNIWOOD PRODUCTS, INDUSTRIAL DEVELOPMENT
AREA,KALAMASSERY, ERNAKULAM DISTRICT, PIN - 683503
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 23702 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTTILA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF KERALA ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, CHOTTANIKKARA, NEAR CHOTTANIKKARA TEMPLE, BY PASS
ROAD, CHOTTANIKKARA, ERNAKULAM DISTRICT, PIN - 682312
3 SRI. SHIJI THOMAS,
PARTNER, M/S. JAS ALUMINIUM INDUSTRIES, 4/147, PEPPETHY,
PAZHOOR, ERNAKULAM DISTRICT, PIN - 682312
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 26787 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF THE KERALA ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, THIRUVAMBADY, KOZHIKODE, PIN - 673603
3 SRI. ABU P.,
MALABAR STONE CRUSHER, 19/356, MUDOOR, PUTHOOR, KOZHIKODE,
PIN - 673582
BY ADVS. SRI.P.M.ZIRAJ
SHRI.IRFAN ZIRAJ
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 28436 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDYUTHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER UNDER
SECTION 126 OF KERALA ELECTRICITY ACT),
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL SUB
DIVISION, BALUSSERY, KOZHIKODE DISTRICT, PIN - 673612
3 SRI. PETER JOSEPH,MANAGING DIRECTOR, M/S. J&P SAND AND
AGGREGATES INTERNATIONAL PVT. LTD., ERAMANGALAM, BASLUSSERY
P.O., KOZHIKODE DISTRICT, PIN - 673612
BY ADVS.
SRI.ARUN THOMAS
SMT.LEAH RACHEL NINAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 30368 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
KERALA STATE ELECTRICITY BOARD LTD,ELECTRICAL SUB DIVISION,
AREECODE,MALAPPURAM (DT), PIN - 673639
3 SRI. SURAKATHULLA K,
M/S S.R GRANITES PRODUCTS, THEKKINCHUVADU, PATHANAPURAM,
MALAPPURAM DISTRICT, PIN - 673639
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 30405 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUTHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
KERALA STATE ELECTRICITY BOARD LTD, ELECTRICAL SUB
DIVISION,KOZHENCHERY, PATHANAMTHITTA DISTRICT, PIN - 689641
3 SMT. SUSAN SHAJI,
W/O SHAJI MATHEW,PROPRIETRESS, WYNAD EXPORTS,KOZHENCHERY
EAST P.O,PATHANAMTHITTA DISTRICT, PIN - 689641
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 36087 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY, VYDUDHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER APPOINTED UNDER SECTION 126 OF THE
ELECTRICITY ACT),KERALA STATE ELECTRICITY BOARD LTD,
ELECTRICAL SUB DIVISION, PARASSALA, THIRUVANANTHAPURAM, PIN
- 695502
3 DR. BINDHU.M.G,
PROPRIETOR,M/S. SARASWATHY HOSPITAL, PAVATHIYAN VILA,
PARASSALA,THIRUVANANTHAPURAM (DT), PIN - 695502
BY ADVS. SRI.ARUN THOMAS
SHRI.NOEL NINAN NINAN
SHRI.ADEEN NAZAR
SMT.RAIHAN K.A.
SHRI.SREERAJ S. RAJARAM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 36103 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM,PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER (ASSESSING OFFICER APPOINTED
UNDER SECTION 126 OF THE ELECTRICITY ACT)
KERALA STATE ELECTRICITY BOARD LTD,ELECTRICAL SUB
DIVISION,KANJIKODE, PALAKKAD DISTRICT, PIN - 678621
3 SRI. ELANGOVAN R,
MANAGING DIRECTOR,M/S. SHASTHAA STEELS PVT LTD,NIDA,
KANJIKODE,PALAKKAD DISTRICT, PIN - 678621
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 36944 OF 2024
PETITIONER/S:
THE KERALA STATE ELECTRICITY BOARD,TD.,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 ASSISTANT EXECUTIVE ENGINEER * DELETED,
(ASSESSING OFFICER APPOINTED UNDER SECTION 126 OF THE
ELECTRICITY ACT, 2003),KERALA STATE ELECTRICITY BOARD
LTD,ELECTRICAL SUB DIVISION,ERATTUPETTA, KOTTAYAM
DISTRICT . R2 IS DELETED FROM PARTY ARRAY AS PER ORDER
DATED 11.11.2024 IN WP(C)., PIN - 686121
3 SRI. SHIHAB.C.S,
MANAGING PARTNER,BISMILLAH METAL CRUSHER,NADAKKAL PO,
ERATTUPETTA,KOTTAYAM DISTRICT, PIN - 686121
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 38896 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SRI.RAJU JOSEPH (SR.)
SHRI.JOSEPH JOSE
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 *THE ASSISTANT EXECUTIVE ENGINEER,*
(ASSESSING OFFICER APPOINTED UNDER SECTION 126 KERALA
ELECTRICITY ACT, 2003),KERALA STATE ELECTRICITY BOARD
LTD,ELECTRICAL SUB DIVISION,ERNAKULAM CENTRAL, POWER HOUSE
ROAD,ERNAKULAM*DELETED (R2 IS DELETED FROM PARTY ARRAY
AS PER ORDER DATED DATED 11-11-2024 IN WPC 38896/2024), PIN
- 682018
3 SRI. SABU JOHNY,
MANAGING DIRECTOR,M/S. EVM PASSENGER CARS INDIA
(P)LTD,3/276A, B, CHERANELLUR, ERNAKULAM, PIN - 683544
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.P.RAJKUMAR
SRI.KESHAVRAJ NAIR
SHRI.BIJU VIGNESWAR
2025:KER:65568
W.P(C).40116/23 and conn. cases 27
SHRI.ARUN POOMULLI
SHRI.ABHIJITH SREEKUMAR
SHRI.ABHIRAM.S.
SMT.GAADHA SURESH
SRI.T.K.BABU
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 27TH DAY OF AUGUST 2025 / 5TH BHADRA, 1947
WP(C) NO. 39307 OF 2024
PETITIONER/S:
KERALA STATE ELECTRICITY BOARD LTD,
REPRESENTED BY ITS SECRETARY (ADMINISTRATION),VYDUDHI
BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.C.JOSEPH ANTONY
SHRI.JOSEPH JOSE
SRI.RAJU JOSEPH (SR.)
RESPONDENT/S:
1 THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
CC 51/52, NEAR 110 KV SUB STATION, VYTILLA, KOCHI, PIN -
682019
2 *ASSISTANT EXECUTIVE ENGINEER,
(ASSESSING OFFICER UNDER SECTION 126 OF THE ELECTRICITY
ACT),KERALA STATE ELECTRICITY BOARD LTD, ELECTRICAL SUB
DIVISION,VANDIPERIYAR, IDUKKI DISTRICT* DELETED,R2 IS
DELETED FROM THE PARTY ARRAY AS PER ORDER DATED 11-11-2024
IN WPC 39307/2024), PIN - 685533
3 MALANADU SERVICE CO-OPERATIVE BANK LTD,
NO.K-340, VAGAMON,ELAPPARA P.O, IDUKKI (DT),REPRESENTED BY
ITS SECRETARY, PIN - 685501
BY ADV SRI.JOSE J.MATHAIKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.08.2025, ALONG WITH WP(C).40116/2023 AND CONNECTED CASES, THE COURT
ON 27.08.2025 DELIVERED THE FOLLOWING:
2025:KER:65568
W.P(C).40116/23 and conn. cases 29
MOHAMMED NIAS C.P., J.
...................................................................................
W.P(C) Nos.40116 & 40704 of 2023, 2145, 3468, 4025,4054,
4743, 8677, 13196, 15798, 18225, 18683, 22765, 23702,
26787, 28436, 30368, 30405, 36087, 36103, 36944, 38896 &
39307 of 2024, 5460, 12031, 18763 &24916 of 2025
..................................................................................
Dated this the 27th day of August, 2025
JUDGMENT
In all these cases, KSEB challenges the orders passed by the
Kerala State Electricity Appellate Authority in appeals preferred by
consumers against the orders passed by them under Section 126 of the
Electricity Act, 2003. The Appellate Authority, by the impugned orders,
after finding that an unauthorised load was connected, devised a method
for computing the amounts payable, which the Board challenges in all
these cases.
2. In W.P(C) No.40116/2023, the Kerala State Electricity Board
challenges the Ext.P7 order passed by the Kerala State Electricity Appellate
Authority dated 10.08.2023 in Appeal No.10/2023. This writ petition is
treated as the leading case.
3. The brief facts in W.P(C) No. 40116/2023 relevant for disposal
2025:KER:65568
W.P(C).40116/23 and conn. cases 30
of the case are as follows:-
M/s. Ashis Super Mercato, an HT IVA consumer (Consumer No.
1355460032581, LCN 18/7086) under the 2nd respondent, was found to
have an unauthorised additional load of 34.384kW during a surprise
inspection by the Anti Power Theft Squad (APTS) on 25.11.2022. The
consumer's sanctioned load was 61.198kW, and a provisional assessment
order was issued on 03.12.2022, which was later finalised on 21.12.2022,
rejecting the objections raised by the 3rd respondent. The 3rd respondent
challenged this final order before the 1st respondent Appellate Authority,
which confirmed the finding of unauthorised load but directed that fixed
charges be calculated based on the formula of Recorded Maximum Demand
multiplied by the ratio of Unauthorised Additional Load to Total
Connected Load, also allowing credit for current charges remitted.
4. The Electricity Board argues that the said direction
contravenes Section 126 of the Electricity Act and the relevant judgments
of the Courts. They also contend that the 3rd respondent is assessed under
the tariff rates mandated by the Kerala State Electricity Regulatory
Commission (KSERC), which is the sole authority for determining
electricity charges, and once determined, such rates bind both the Board
2025:KER:65568
W.P(C).40116/23 and conn. cases 31
and consumers. The Appellate Authority, constituted under Section 127 of
the Electricity Act, is obligated to adhere to the provisions and regulations
of the Act and cannot interpret tariff regulations, yet it improperly
devised a new method for assessing unauthorised usage.
5. Furthermore, the 3rd respondent did not contest the
assessment prescribed under Section 126, and the Appellate Authority's
findings lack legal grounding and ignore proper guidelines set forth by
KSERC, particularly regarding the power factor used for conversions. The
Appellate Authority acknowledged the unauthorised usage but failed to
follow the statutory mandate of making a proper assessment provided
under Section 126(5) of the Electricity Act. Additionally, the Appellate
Authority's concerns regarding the power factor--currently set at 0.9--are
unfounded, as it has no authority to challenge the KSERC's regulatory
specifications. This Court in KSEBL vs. Aluva Rubex (2019 2 KLT 266) held
that connecting additional equipment/load without approval constitutes
unauthorised use, leading to consequences under Section 126. However,
the Appellate Authority disregarded this and ignored that Sections 126 and
127 of the Electricity Act form a self-contained framework.
6. The details of the other writ petitions are given in the table
2025:KER:65568
below:
Sl Writ Petition
Details
No. Number
WPC No. The petitioner KSEB challenges the Ext.P7 order
2145/2024 dated 02.09.2023 of the Appellate Authority
Kerala State setting aside Ext. P4 final assessment order
Electricity Board dated 26.12.2022 issued against the 3rd
Limited v. The respondent consumer on the ground that the
1.
Kerala State Appellate Authority acted beyond its
Electricity jurisdiction by adopting a new method of
Appellate assessment contrary to Section 126 of the Act
Authority and and KSERC tariff regulations.
Others.
The petitioner KSEB challenges the Ext.P11
order dated 24.08.2023 of the Appellate
Authority setting aside Ext. P3 final assessment
WPC No. order dated 14.02.2020 issued against the 3rd
2 3468/2024 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
WPC No.
3 The petitioner KSEB challenges the Ext.P9 order
dated 01.08.2023 of the Appellate Authority
2025:KER:65568
setting aside Ext. P6 final assessment order
dated 24.09.2022 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 07.10.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 28.11.2022 issued against the 3rd
WPC No.
4 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 23.08.2023 and Ext. P8 corrigendum to
Ext.P7 dated 07.09.2023 of the Appellate
WPC No. Authority setting aside Ext. P4 final assessment
15798/2024 order dated 03.12.2022 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
2025:KER:65568
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 27.10.2023 and Ext. P8 corrigendum to
Ext.P7 dated 05.12.2023 of the Appellate
Authority setting aside Ext. P4 final assessment
WPC No. order dated 24.12.2022 issued against the 3rd
18683/2024 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 31.10.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 07.01.2023 issued against the 3rd
WPC No.
7 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 04.08.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
2025:KER:65568
dated 18.11.2022 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 24.08.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 23.12.2022 issued against the 3rd
WPC No.
9 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P6 order
dated 06.12.2023 of the Appellate Authority
setting aside the final assessment order dated
20.02.2023 issued against the 3rd respondent
WPC
10 consumer on the ground that the Appellate
Authority acted beyond its jurisdiction by
adopting a new method of assessment contrary
to Section 126 of the Act and KSERC tariff
regulations.
2025:KER:65568
The petitioner KSEB challenges the Ext.P3 order
dated 18.10.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 07.01.2023 issued against the 3rd
WPC No.
11 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 21.12.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 20.02.2023 issued against the 3rd
WPC No.
12 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P8 order
dated 08.12.2023 of the Appellate Authority
WPC No. setting aside Ext. P4 final assessment order
23702/2024 dated 10.01.2023 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
2025:KER:65568
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P8 order
dated 15.12.2023 of the Appellate Authority
setting aside Ext. P5 final assessment order
dated 22.12.2022 issued against the 3rd
WPC No.
14 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P8 order
dated 07.11.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 06.12.2022 issued against the 3rd
WPC No.
15 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 30.11.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
2025:KER:65568
dated 09.01.2023 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P9 order
dated 07.10.2023 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 26.11.2022 issued against the 3rd
WPC No.
17 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P9 order
dated 31.01.2024 of the Appellate Authority
setting aside Ext. P6 final assessment order
dated 02.03.2023 issued against the 3rd
WPC No.
18 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
2025:KER:65568
The petitioner KSEB challenges the Ext.P12
order dated 18.10.2023 of the Appellate
Authority setting aside Ext. P4 final assessment
order dated 03.01.2020 issued against the 3rd
WPC No.
19 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P8 order
dated 23.03.2024 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 31.03.2023 issued against the 3rd
WPC No.
20 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P9 order
dated 12.01.2024 of the Appellate Authority
WPC No. setting aside Ext. P4 final assessment order
39307/2024 dated 14.12.2022 issued against the 3rd
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
2025:KER:65568
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 31.01.2024 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 27.03.2023 issued against the 2nd
WPC No.
22 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 27.06.2024 of the Appellate Authority
setting aside Ext. P4 final assessment order
WPC No. dated 29.07.2023 issued against the consumer on
12031/2025 the ground that the Appellate Authority acted
beyond its jurisdiction by adopting a new
method of assessment contrary to Section 126 of
the Act and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P18
order dated 02.07.2024 of the Appellate
Authority setting aside Ext. P4 final assessment
order dated 04.03.2023 issued against the 2nd
2025:KER:65568
respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
The petitioner KSEB challenges the Ext.P7 order
dated 04.07.2024 of the Appellate Authority
setting aside Ext. P4 final assessment order
dated 01.06.2023 issued against the 3rd
WPC No.
25 respondent consumer on the ground that the
Appellate Authority acted beyond its
jurisdiction by adopting a new method of
assessment contrary to Section 126 of the Act
and KSERC tariff regulations.
7. Opposing the writ petitions filed by the Electricity Board, the
respondents/consumers argued and supported the calculation directed by
the Appellate Authority in the impugned orders. They assert that tariffs
are determined based on demand charges calculated from the recorded
maximum demand, and not the connected load. Inappropriately, the
Assessing Officer converted the unauthorised load of 34.384 kW into kVA
using a power factor of 0.9, which is not a measure of energy. The
2025:KER:65568
W.P(C).40116/23 and conn. cases 42
assessment should instead reflect the recorded maximum demand, as
stipulated by the tariff order. According to Regulation 2(32) of the
Electricity Supply Code, demand charges are based on either contract
demand or maximum demand, whichever is higher. The respondents
contend that the assessment incorrectly determined unauthorised load as
39 kVA, undermining the tariff order, which clearly states that billing
demand should be the higher of recorded maximum demand in kVA or
75% of the contract demand. They contend that the tariff does not provide
for penalties based on connected load, and that the Appellate Authority
has consistently supported this view, which is also reflected in past Board
Orders and regulations allowing for the regularisation of additional load
rather than penalisation.
8. The respondents also questioned the mahazars used for
assessment, including the inclusion of damaged equipment and issuing
multiple inconsistent final orders. This has led to assessments extending
beyond the 12-month limit, which the Appellate Authority corrected by
limiting liability to proportionate fixed and energy charges based on
actual demand impact. They further differentiate between Low Tension
(LT) and High Tension (HT) consumers, asserting that HT consumers are
2025:KER:65568
W.P(C).40116/23 and conn. cases 43
billed based on maximum demand as chosen by them, allowing for a lower
contract demand compared to connected load. The diversity factor, which
varies by installation, explains the differences between connected load and
contract demand. The fixed charges for LT consumers are considerably
lower than those for HT consumers. As HT consumers already pay based on
a percentage of recorded demand, imposing additional penalties for
unauthorised loads, akin to LT consumers, is inconsistent with the tariff
regulations and is illegal and unjust.
9. Heard Sri. Raju Joseph, instructed by Sri. Joseph Antony for the
KSEB/writ petitioner, Sri.Jose Mathaikal appearing for the 3 rd respondent
in W.P.(C) No. 40116/2023, W.P.(C) No. 8677/2024, W.P.(C) No. 18225/2024,
W.P.(C) No. 22765/2024, W.P.(C) No. 23702/2024, W.P.(C) No. 30368/2024,
W.P.(C) No. 30405/2024, W.P.(C) No. 36944/2024, W.P.(C) No. 39307/2024,
Smt. E.V. Moly in W.P.(C) No. 40704/2023, Sri. N. Satheesh in W.P.(C) No.
18683/2024, Sri. Arun Thomas in W.P.(C) No. 4743/2024, W.P.(C) No.
28436/2024, W.P.(C) No. 36087/2024, Sri. C.K.Karunakaran in W.P.(C) No.
2145/2024, Sri. Jerry Geevarghese Jose in W.P.(C) No. 3468/2024,
Sri.R.Harishankar in W.P.(C) No. 4054/2024, Sri. P.Sathisan in WP(C) No.
15798/2024 and Sri. Ranjith B Marar in W.P.(C) No. 38896/2025.
2025:KER:65568
10. The learned Senior Counsel appearing for the Board, Sri. Raju
Joseph, instructed by Sri. Joseph Antony argues that the order itself shows
that the findings were not based on the arguments by the parties but were
by an independent research of the Appellate Authority. The same is
quoted by the Appellate Authority, in its order as follows:-
"The question here is whether the conversion of UAL from
KW to KVA, by applying an average power factor of 0.9,
which is a fictitious quantity, is justifiable / legally valid
for the assessment of fixed charges, when the Recorded
Maximum Demand, which is a measured real quantity, is
readily available. Considering the above, this Authority
has decided to conduct a detailed technical and logical
analysis on the subject. This is the need of the hour, being
the Hon'ble Supreme Court of India, in its judgment dated
16.12.2022 in SLP 7886 of 2018, has held that the
provisions of Section 126, read with Section 127 of the Act
2003 become a Code in themselves. It specifically provides
the method of computation of the amount that a
consumer would be liable to pay for excessive
consumption of electricity and for the manner of
conducting assessment proceeding."
2025:KER:65568
W.P(C).40116/23 and conn. cases 45
11. The learned Senior Counsel also argued that the Appellate
Authority, being a creature of the statute, namely the Electricity Act, 2003,
is bound by the Electricity Act and the Regulations framed thereunder. The
Appellate Authority has no power to interpret the Regulations; they are
bound to follow the mandate of the Regulations. In this case, the
Electricity Regulatory Commission is the authority empowered to frame
regulations in regard to terms and for the determination of Tariff under
Section 61 of the Act, and also to issue Tariff Orders under Section 64(3) of
the Act. Invoking the said power, the Commission used to issue a Schedule
of Tariff and Terms and Conditions for the retail supply of Electricity
periodically. As per the Kerala Electricity Supply Code, once a Tariff order
is issued, it is binding on all concerned. According to the Tariff order,
Demand-Based Tariff Customers at the LT level and HT & EHT consumers
are bound to pay the energy charges on kWh and fixed charges on kVA
basis. It is stated in the Tariff Code that for the purpose of conversion from
kVA to KW or vice versa, an average power factor of 0.9 shall be taken. The
connected load obtained by examining different equipment is expressed in
KW. Therefore, in order to get the equivalent kVA, it shall be divided by
0.9. The energy charges can be obtained from the energy meter expressed
2025:KER:65568
W.P(C).40116/23 and conn. cases 46
in kWh.
12. The Appellate Authority ventured to find out the logic of
applying the power factor and found that dividing by the power factor is
illogical, and therefore, calculations shall be made on the basis of Kilowatt
and not kilovolt-ampere. The main challenge in these writ petitions is the
said finding of the Appellate Authority. The Appellate Authority also found
fault with the method of assessment of the unauthorised load as a
proportion of the recorded maximum demand to the ratio of the
Unauthorised Additional Load to the Total Load. It is to be seen that when
unauthorised additional Load is found, the proportionate energy
consumption is calculated by dividing total consumption by total load and
multiplying by the additional load. It is only simple arithmetic.
Nevertheless, the Appellate Authority went into several factors which are
neither germane to the issue nor within the purview of the power of the
Appellate Authority. Based on the above findings, the appellate authority
set aside the final assessment orders and directed the Assessing officers to
rework the amount and issue fresh demands. While doing so, the Appellate
Authority also interfered with the quantum of unauthorised load detected
by the inspection team and also with the period of assessment without any
2025:KER:65568
W.P(C).40116/23 and conn. cases 47
legal or factual backing. The Writ petitions have been filed challenging the
above aspects.
13. The learned counsel appearing for the
consumers/respondents tried to support the findings of the appellate
authority by contending that the method adopted by it was perfectly in
tune with the Act and the regulations. It is argued that the provisional
orders and the final assessment order issued under Section 126 of the
Electricity Act were under challenge before the appellate authority, and
therefore, there was nothing wrong in the appellate authority considering
whether the computation was correct and rendering the findings.
Therefore, they contend that the ultimate conclusion arrived at by the
appellate authority is legal, and therefore, no interference is warranted in
these writ petitions.
14. It is trite that our adversarial system of adjudication is
defined by engaged parties and relatively passive judges, where the parties
delineate the issues in dispute and the judge renders a decision on those
matters. Sua sponte decision-making--where a judge independently raises
and resolves new issues not brought forth by the parties--undermines the
integrity of this adversarial framework. In this system, parties cannot be
2025:KER:65568
W.P(C).40116/23 and conn. cases 48
relegated to a secondary role, and a passive, neutral judge must not, and
cannot, be perceived as an advocate for either party or any specific
outcome. Attempting to don the mantle of advocate while resolving a
dispute jeopardises the essential roles that each participant must assume.
The peril of dispensing with the distinct roles of litigant and judge is most
apparent in the realm of sua sponte decision-making, whereby the judge
introduces a new issue on their own motion, absent any prompting from
the parties involved.
15. The principle of party presentation underscores not only the
belief that the parties are best positioned to advance their legal interests
but also the conviction that courts, as "neutral arbiter[s]," should refrain
from acting as advocates for any particular result. As expressed by Justice
Ginsburg, "courts do not, or should not, sally forth each day looking for
wrongs to right. We wait for cases to come to us, and when they do, we
normally decide only the questions presented by the parties."
16. It is clear that the Appellate Authority had not formulated any
issues for consideration nor heard the Electricity Board on the conclusions
it made. Though the learned counsel appearing for the
respondents/consumers argued that they had disputed the quantification
2025:KER:65568
W.P(C).40116/23 and conn. cases 49
made by the Board in proceedings under Section 126, as noticed in the
Appellate Authority order in W.P(C) No. 40116/2023, the Board could not
give its version to support the quantification made in the orders impugned
before the Appellate Authority.
17. Under such circumstances, I am not inclined to sustain the
orders of the Appellate Authority. Accordingly, without any expression on
the merits of the matter, all the writ petitions are allowed, and the orders
passed by the Appellate Authority are set aside as under:-
i. The orders of the Appellate Authority impugned in the writ petitions,
to the extent they are against the Board, are set aside.
ii. The findings of the Appellate Authority that unauthorised loads
exist, within the meaning of Section 126 of the Electricity Act, are
upheld.
iii.However, the Appellate Authority will rehear the question of
computation of the amounts to be paid by consumers consequent to
the finding of unauthorised load, and also the period for which such
amounts are to be paid.
iv.The Appellate Authority will also formulate the questions/issues for
consideration and pass fresh orders after hearing both sides, in
2025:KER:65568
W.P(C).40116/23 and conn. cases 50
accordance with the law.
v. If the Appellate Authority proposes to rely on any material that has
not been furnished by either party, such material must be disclosed
to the parties, and they should be afforded an opportunity to present
their views on it before the final order is passed.
vi.Orders as directed above shall be passed within four months from
the date of receipt of a copy of the judgment.
The impugned orders are quashed as above. The writ petitions are
allowed as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
okb/
2025:KER:65568
W.P(C).40116/23 and conn. cases 51
APPENDIX OF WP(C) 2145/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 16.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 30.11.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT BEFORE THE 2ND RESPONDENT DATED
19.12.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
26.12.2022 PASSED BY THE 4TH RESPONDENT
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL
NO.29/2023, DATED....01.2023 FILED BY THE 3RD
RESPONDENT BEFORE THE 1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE REPORT/OBJECTION DATED
06.02.2023 FILED BY 2ND RESPONDENT IN APPEAL
NO.29/2023, BEFORE THE APPELLATE AUTHORITY
Exhibit-P7 TRUE COPY OF THE ORDER DATED 02.09.2023 PASSED
BY THE APPELLATE AUTHORITY IN APPEAL NO.29/2023
RESPONDENT EXHIBITS
Exhibit R3 (a) True Copy of letter dated 07.12.2022 and copies
of purchase bills of additional machinery
submitted before Assessing Officer.
Exhibit R3 (b) Demand Notice issued to 3rd Respondent by the
Petitioner for the period November 2021 to
November 2022.
2025:KER:65568
W.P(C).40116/23 and conn. cases 52
APPENDIX OF WP(C) 5460/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SITE MAHAZAR DATED 23.02.2023
Exhibit P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 27.02.2023
Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE 2ND
RESPONDENT BEFORE THE ASSESSING OFFICER DATED
03.03.2023
Exhibit P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
27.03.2023 BY THE 2ND RESPONDENT
Exhibit P5 THE TRUE COPY OF THE MEMORANDUM OF APPEAL FILED
AS APPEAL NO. 140/2023 ALONG WITH DETAILED
STATEMENT FACTS DATED 25.04.2023, FILED BY THE
2ND RESPONDENT BEFORE THE 1ST RESPONDENT ON
27.04.2023
Exhibit P6 TRUE COPY OF THE OBJECTION/STATEMENT OF FACTS
DATED 04.05.2023 SUBMITTED BY ASSESSING OFFICER
BEFORE THE 1ST RESPONDENT
Exhibit P7 TRUE COPY OF THE ORDER IN APPEAL NO.140/2023
DATED 31.01.2024 PASSED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 53
APPENDIX OF WP(C) 12031/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SITE MAHAZAR DATED 15.02.2023
Exhibit P2 TRUE COPY OF THE PROVISIONAL ORDER AND BILL
DATED 10.04.2023
Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT BEFORE THE 2ND RESPONDENT ASSESSING
OFFICER DATED 17.05.2023
Exhibit P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
29.07.2023 PASSED BY THE 2ND RESPONDENT
Exhibit P4(a) TRUE COPY OF THE BILL DATED 13.07.2023 ATTACHED
ALONG WITH THE FINAL ASSESSMENT ORDER
Exhibit P5 THE TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
13.09.2023 IN APPEAL NO.277/2023 FILED BY THE
3RD RESPONDENT BEFORE THE 1ST RESPONDENT
Exhibit P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 07.10.2023
Exhibit P7 TRUE COPY OF THE ORDER DATED 27.06.2024 IN
APPEAL NO.277/2023 OF THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 54
APPENDIX OF WP(C) 18763/2025
PETITIONER EXHIBITS
Exhibit - P1 TRUE COPY OF THE SITE MAHAZAR DATED 30.01.2023
Exhibit - P2 TRUE COPY OF PROVISIONAL ASSESSMENT BILL DATED
02.02.2023
Exhibit - P3 TRUE COPY OF THE OUTCOME OF HEARING ON
24.02.2023
Exhibit - P4 TRUE COPY OF THE FINAL ASSESSMENT BILL DATED
04.03.2023
Exhibit - P5 TRUE COPY OF THE SUBMISSION MADE BEFORE THE
HON'BLE MINISTER OF ELECTRICITY FORWARDED FROM
THE OFFICE OF THE MINISTER DATED 29.03.2023
Exhibit - P6 TRUE COPY OF THE APPLICATION MADE TO THE SOR
DATED 07.07.2023
Exhibit - P7 TRUE COPY OF THE RECEIPT DATED 31.07.2023 FOR RS
2,00,000/-
Exhibit - P8 TRUE COPY OF THE RECEIPT DATED 15.09.2023 FOR
RS. 1,90,000/-
Exhibit - P9 TRUE COPY OF THE RECEIPT DATED 18.09.2023 FOR
RS. 8000/-
Exhibit - P10 TRUE COPY OF THE APPEAL FILED BY THE 2ND
RESPONDENT DATED 21.09.2023
Exhibit - P11 TRUE COPY OF THE OBJECTION FILED BY THE
RESPONDENTS DATED 18.11.2023
Exhibit - P12 TRUE COPY OF DEMAND LETTER FOR ADDITIONAL
SECURITY DEPOSIT DATED 27.09.2019
Exhibit - P13 TRUE COPY OF THE APPLICATION REQUESTING FOR
INSTALLMENT FACILITY DATED 07.02.2020.
Exhibit - P14 TRUE COPY OF THE NOTICE TO REMIT THE AMOUNT
DATED 14.02.2020
Exhibit - P15 TRUE COPY OF THE NOTICE DATED 03.02.2022
REQUESTING TO ENHANCE THE CONTRACT DEMAND
Exhibit - P16 TRUE COPY OF THE NOTICE DATED 15.11.2022
REQUESTING TO ENHANCE THE CONTRACT DEMAND
Exhibit - P17 TRUE COPY OF THE NOTICE DATED 17.12.2022
REQUESTING TO ENHANCE THE CONTRACT DEMAND
Exhibit - P18 TRUE COPY OF THE ORDER OF THE APPELLATE
AUTHORITY DATED 02.07.2024 IN APPEAL NO.
2025:KER:65568
W.P(C).40116/23 and conn. cases 55
APPENDIX OF WP(C) 24916/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SITE MAHAZAR DATED 28.04.2023
PREPARED BY THE SUB ENGINEER OF THE ELECTRICAL
SECTION VELLOORKUNNAM
Exhibit P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 02.05.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT BEFORE THE 2ND RESPONDENT DATED
10.05.2023
Exhibit P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 01.06.2023
Exhibit P5 TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE 3RD
RESPONDENT FILED AS APPEAL NO 288 OF 2023 BEFORE
THE 1ST RESPONDENT, DATED 23.06.2023
Exhibit P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT IN APPEAL NO 288 OF 2023 DATED
25.05.2024
Exhibit P7 TRUE COPY OF THE ORDER PASSED BY THE 1ST
RESPONDENT IN APPEAL NO 288 OF 2023 DATED
04.07.2024
2025:KER:65568
W.P(C).40116/23 and conn. cases 56
APPENDIX OF WP(C) 3468/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHASAR PREPARED BY THE
SUB ENGINEER, ELECTRICAL SECTION AYOOR, DATED
06.01.2020
Exhibit-P2 TRUE COPY OF THE PROVISIONAL BILL ISSUED UNDER
SEC 126 OF THE ELECTRICITY ACT, DATED 18.01.2020
Exhibit-P3 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
14.02.2020
Exhibit-P4 TRUE COPY OF THE ORDER OF THE APPELLATE
AUTHORITY IN APPEAL NO. 55/2020, DATED
25.03.2022
Exhibit-P5 TRUE COPY OF THE MAHASAR PREPARED BY THE SUB-
ENGINEER, ELECTRICAL SECTION, AYOOR DATED
06.06.2022
Exhibit-P6 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 13.06.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P7 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 11.07.2022 DEMANDING
AN AMOUNT OF RS.58,37,432/-
Exhibit-P8 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 11.07.2022 DEMANDING
AN AMOUNT OF RS.1,44,38,880/-
Exhibit-P9 TRUE COPY OF THE MEMORANDUM OF APPEAL FILED BY
THE 3RD RESPONDENT CHALLENGING EXHIBIT-P7 AND P8
ORDERS OF THE 2ND RESPONDENT
Exhibit-P10 TRUE COPY OF THE OBJECTION FILED BY THE 2ND
RESPONDENT IN EXHIBIT-P9 APPEAL DATED 06.05.2023
Exhibit-P11 TRUE COPY OF THE APPELLATE ORDER PASSED BY THE
1ST RESPONDENT IN APPEAL NO. 83/2023 DATED
24.08.2023
2025:KER:65568
W.P(C).40116/23 and conn. cases 57
APPENDIX OF WP(C) 4025/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 17.10.2022
Exhibit-P2 TRUE COPY OF THE ORDER DATED 17.11.2022
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 10.12.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 07.01.2023
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL IN APPEAL
NO.76/2023 FILED BY THE 3RD RESPONDENT BEFORE
THE 1ST RESPONDENT DATED 25.02.2023
Exhibit-P6 TRUE COPY OF THE OBJECTION DATED 24.03.2023
FILED BY 2ND RESPONDENT
Exhibit-P7 TRUE COPY OF THE ORDER IN APPEAL NO 76 OF 2023
DATED 31.10.2023 ISSUED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 58
APPENDIX OF WP(C) 4054/2024
PETITIONER EXHIBITS
Exhibit-P1 ASSISTANT ENGINEER OF THE BIGBAZZAR ELECTRICAL
SECTION. TRUE COPY OF THE SITE MAHAZAR DATED
21.10.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 31.10.2022
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 05.11.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 18.11.2022
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE 3RD
RESPONDENT FILED BEFORE THE 1ST RESPONDENT AS
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT IN APPEAL NO.114/2022
Exhibit-P7 TRUE COPY OF THE ORDER DATED 04.08.2023 IN
APPEAL NO.114/2022 ISSUED BY THE 1ST RESPONDENT
RESPONDENT EXHIBITS
Exhibit R-3(a) True copy of letter dated 03-11-2022 issued by
3rd respondent to Assistant Engineer, Electrical
Section, Big Bazar, Palakkad
Exhibit R-3(b) True copy of HT agreement dated 09-03-2023
executed between 3rd respondent and Deputy Chief
Engineer, Electrical Circle, KSEB Ltd, Palakkad
2025:KER:65568
W.P(C).40116/23 and conn. cases 59
APPENDIX OF WP(C) 4743/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 12.10.2022
Exhibit-P2 TRUE COPY OF THE ASSESSMENT ORDER DATED
28.10.2022 PASSED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 03.11.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 28.11.2022
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE 3RD
RESPONDENT FILED BEFORE THE 1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION DATED 22.02.2023
FILED BY 2ND RESPONDENT
Exhibit-P7 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT IN
APPEAL NO. 59 OF 2023 DATED 07.10.2023
RESPONDENT EXHIBITS
Exhibit R3(a) True copy of the BO (FB) N0.
2518/2013(KSEB/TRAC/S Code/R2/2009) dated
28.11.2013
Exhibit R3(b) True copy of the tariff order issued by the
Regulatory Commission dated 25-06-2022
Exhibit R3(C) True copy of the relevant pages of the Gazette
Notification No.1234/Con.Engg/2023/KSERC dated
26-07-2024
2025:KER:65568
W.P(C).40116/23 and conn. cases 60
APPENDIX OF WP(C) 8677/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 24.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 28.11.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 30.11.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 23.12.2022
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
23.01.2023 FILED BY THE 3RD RESPONDENT BEFORE
THE 1ST RESPONDENT AS APPEAL NO.31/2023
Exhibit-P6 TRUE COPY OF THE STATEMENT FILED BY THE 2ND
RESPONDENT DATED 03.02.2023 IN APPEAL NO.31/2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 24.08.2023 IN
APPEAL NO.31/2023 OF THE 1ST RESPONDENT
TRANSLATION OF TRUE ENGLISH TRANSLATION OF SITE MAHAZAR DATED
EXHIBIT-P1 24.09.2022 MARKED AS EXHIBIT-P1 IN WRIT PETITION
TRANSLATION OF TRUE ENGLISH TRANSLATION OF THE OBJECTION FILED
EXHIBIT-P3 BY THE 3RD RESPONDENT TO THE PROVISIONAL
ASSESSMENT ORDER, MARKED AS EXHIBIT P3 IN THE
WRIT PETITION
TRANSLATION OF TRUE ENGLISH TRANSLATION OF PROVISIONAL
EXHIBIT-P2 ASSESSMENT ORDER ISSUED BY THE 2ND RESPONDENT
DATED 28.11.2022 MARKED AS EXHIBIT-P2 IN WRIT
PETITION
2025:KER:65568
W.P(C).40116/23 and conn. cases 61
APPENDIX OF WP(C) 40704/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHASAR DATED 21.06.2022
Exhibit-P2 TRUE COPY OF THE ORDER DATED 28.06.2022 ISSUED
BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 16.07.2022 BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE ADDITIONAL OBJECTION FILED BY
THE 3RD RESPONDENT DATED 13.09.2022 ALONG WITH
LIST OF EQUIPMENT
Exhibit-P5 TRUE COPY OF THE INSPECTION REPORT DATED
20.09.2022
Exhibit-P6 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 24.09.2022
Exhibit-P7 TRUE COPY OF THE MEMORANDUM OF APPEAL (EXCLUDING
ANNEXURES) DATED 09.12.2022 FILED BY THE 3RD
RESPONDENT BEFORE THE 1ST RESPONDENT
Exhibit-P8 TRUE COPY OF THE OBJECTION DATED 06.01.2023
FILED BY 2ND RESPONDENT IN APPEAL NO.110/2022 OF
THE KERALA STATE ELECTRICITY APPELLATE
AUTHORITY.
Exhibit-P9 TRUE COPY OF THE ORDER DATED 01.08.2023 IN
APPEAL NO.110/2022 OF THE KERALA STATE
ELECTRICITY APPELLATE AUTHORITY.
2025:KER:65568
W.P(C).40116/23 and conn. cases 62
APPENDIX OF WP(C) 13196/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PROVISIONAL ASSESSMENT BILL
NO.DB/ESD-KLSY/PENAL BILL/2022-23/190 DATED
13.01.2023 ISSUED BY THE ASSISTANT EXECUTIVE
ENGINEER, ELECTRICAL SUB DIVISION, KALAMASSERY
Exhibit P2 A TRUE COPY OF THE OBJECTION DATED 03.02.2023
FILED BY SRI. R. SRIKRISHNAN, PARTNER, M/S.
POPULAR CARBONIC INDUSTRIES BEFORE THE ASSISTANT
EXECUTIVE ENGINEER, ELECTRICAL SUB DIVISION,
KALAMASSERY
Exhibit P3 A TRUE COPY OF THE ORDER
NO.DB/ESD-KSLY/OBJECTION CON.NO.4205/22-23/220
DATED 20.02.2023 OF THE ASSISTANT EXECUTIVE
ENGINEER, ELECTRICAL SUB DIVISION, KALAMASSERY
Exhibit P4 A TRUE COPY OF THE APPEAL NO.89/2023 DATED
17.03.2023 FILED BEFORE THE 2ND RESPONDENT
Exhibit P5 A TRUE COPY OF THE OBJECTION DATED 21.06.2023 IN
APPEAL NO.89/2023 BEFORE THE 2ND RESPONDENT BY
THE 2ND PETITIONER
Exhibit P6 A TRUE COPY OF THE ORDER DATED 06.12.2023 IN
APPEAL NO.89/2023 OF THE 2ND RESPONDENT
Exhibit P7 A TRUE COPY OF THE BILL DATED 01-02-2022 IN
RESPECT OF THE CONSUMER NO. 1155747004205
2025:KER:65568
W.P(C).40116/23 and conn. cases 63
APPENDIX OF WP(C) 15798/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 09.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 15.11.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION DATED 21.11.2022
FILED BY THE 3RD RESPONDENT BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
03.12.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL (WITHOUT
ANNEXURES) DATED 13.12.2022 IN APPEAL
NO.119/2022 FILED BY THE 3RD RESPONDENT BEFORE
THE 1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION (WITHOUT ANNEXURES)
DATED 31.01.2023, FILED BY 2ND RESPONDENT IN
APPEAL NO.119/2022 BEFORE THE 1ST RESPONDENT
Exhibit-P7 TRUE COPY OF THE ORDER DATED 23.08.2023 IN
APPEAL NO.119/2022 PASSED BY THE 1ST RESPONDENT
Exhibit-P8 TRUE COPY OF THE CORRIGENDUM DATED 07.09.2023 TO
EXHIBIT P7 ORDER PASSED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 64
APPENDIX OF WP(C) 18225/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 25.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 26.11.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
07.01.2023 BY THE 2ND RESPONDENT
Exhibit-P4 TRUE COPY OF THE MEMORANDUM OF APPEAL IN APPEAL
NO.62/2023 DATED 08.02.2023 FILED BY THE 3RD
RESPONDENT BEFORE THE 1ST RESPONDENT
Exhibit-P5 TRUE COPY OF THE OBJECTION (STATEMENT) DATED
21.06.2023 FILED BY 2ND RESPONDENT IN APPEAL
NO.62/2023 (WITHOUT ANNEXURES)
Exhibit-P6 TRUE COPY OF THE ORDER DATED 18.10.2023 IN
APPEAL NO.62/2023 PASSED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 65
APPENDIX OF WP(C) 18683/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 15.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 18.11.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 08.12.2022 BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
24.12.2022 PASSED BY THE 2ND RESPONDENT
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL FILED AS
APPEAL NO.73/2023 BY THE 3RD RESPONDENT DATED
03.03.2023 BEFORE THE 1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 30.06.2023 IN APPEAL NO.73/2023
Exhibit-P7 TRUE COPY OF THE ORDER IN APPEAL NO 73 OFF 2023
DATED 27.10.2023 PASSED BY THE 1ST RESPONDENT
Exhibit-P8 TRUE COPY OF THE CORRIGENDUM TO EXHIBIT-P7
ORDER, DATED 05.12.2023
RESPONDENT EXHIBITS
Exhibit R3(a) True copy of the demand notice dated 03/10/2022
for October 2022
2025:KER:65568
W.P(C).40116/23 and conn. cases 66
APPENDIX OF WP(C) 22765/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 20.10.2022
PREPARED BY THE SUB ENGINEER OF THE ELECTRICAL
SECTION KALAMASSERY
Exhibit P2 TRUE COPY OF PROVISIONAL ASSESSMENT ORDER PASSED
BY 2ND RESPONDENT ON 17.01.2023
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 27.01.2023
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 20.02.2023
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
20.03.2023 FILED AS APPEAL NO. 92 OF 2023 BY THE
3RD RESPONDENT BEFORE THE 1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 21.06.2023 BEFORE THE 1ST
APPELLATE AUTHORITY.
Exhibit-P7 TRUE COPY OF THE ORDER IN APPEAL NO 92 OF 2023
DATED 21.12.2023 PASSED BY THE 1ST RESPONDENT.
RESPONDENT EXHIBITS
Exhibit R3 (a) True copy of argument note dated 23/11/2023
submitted on behalf of third respondent before
the State Electricity appellate authority
2025:KER:65568
W.P(C).40116/23 and conn. cases 67
APPENDIX OF WP(C) 23702/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 18.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 12.12.2022 PASSED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE UNDATED OBJECTION FILED BY THE
3RD RESPONDENT BEFORE THE 2ND RESPONDENT.
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 10.01.2023
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE 3RD
RESPONDENT FILED BEFORE THE 1ST RESPONDENT
13.03.2023
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT
Exhibit-P7 THE TRUE COPY OF ARGUMENT NOTE SUBMITTED BY THE
2ND RESPONDENT
RESPONDENT EXHIBITS
Exhibit R3 (a) True copy of comparison table of approved
scheme, fitted scheme and mahazer entries
PETITIONER EXHIBITS
Exhibit-P8 TRUE COPY OF THE ORDER IN APPEAL NO 81 OF 2023
DATED 08.12.2023
2025:KER:65568
W.P(C).40116/23 and conn. cases 68
APPENDIX OF WP(C) 26787/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE HT SERVICE AGREEMENT DATED
09.03.2021
Exhibit-P2 TRUE COPY OF THE SITE MAHAZAR DATED 22.11.2022
WITH ENGLISH TRANSLATION
Exhibit-P3 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 03.12.2022
Exhibit-P4 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 13.12.2022
Exhibit-P5 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
22.12.2022
Exhibit-P6 THE TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
22.03.2023 FILED BY THE 3RD RESPONDENT BEFORE
THE 1ST RESPONDENT AS APPEAL NO. 109/2023
Exhibit-P7 TRUE COPY OF THE OBJECTION DATED 17.04.2023
FILED BY THE 2ND RESPONDENT IN APPEAL NO.
Exhibit-P8 TRUE COPY OF THE ORDER DATED 15.12.2023 IN
APPEAL NO.109/2023 OF THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 69
APPENDIX OF WP(C) 28436/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 28.09.2022
PREPARED BY THE SUB-ENGINEER OF THE BALUSSERY
ELECTRICAL SECTION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
WAS PASSED BY 2ND RESPONDENT DATED 14.10.2022
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 28.10.2022
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 06.12.2022
Exhibit-P5 TRUE COPY OF THE JUDGEMENT IN WP(C) NO. 42951 OF
2022 DATED 30.12.2022
Exhibit-P6 TRUE COPY OF THE MEMORANDUM OF APPEAL FILED BY
THE 3RD RESPONDENT BEFORE THE 1ST RESPONDENT
DATED 27.01.2023
Exhibit-P7 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 01.08.2023
Exhibit-P8 TRUE COPY OF THE ORDER IN APPEAL NO 37/ 2023
DATED 07.11.2023
RESPONDENT EXHIBITS
Exhibit R3(b) True copy of the tariff order issued by the
Regulatory Commission dated 25-06-2022
Exhibit R3(c) True copy of the relevant pages of the Gazette
Notification No.1234/Con.Engg/2023/KSERC dated
26-07-2024
Exhibit R3(a) True Copy of the BO (FB) No.
2518/2013(KSEB/TRAC/S Code/R2/2009) dated
28.11.2013
2025:KER:65568
W.P(C).40116/23 and conn. cases 70
APPENDIX OF WP(C) 30368/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR PREPARED BY THE
SUB ENGINEER OF THE ELECTRICAL SECTION
KEEZHUPARAMBU DATED 21.10.2022 WITH ENGLISH
TRANSLATION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
PASSED BY THE 2ND RESPONDENT DATED 08.11.2022
WITH ENGLISH TRANSLATION
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 02.12.2022 WITH ENGLISH
TRANSLATION
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 09.01.2023 WITH
ENGLISH TRANSLATION
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE 3RD
RESPONDENT AS APPEAL NO.103/2023 FILED BEFORE
THE 1ST RESPONDENT, DATED 20.03.2023 WITH
ENGLISH TRANSLATION
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 20.04.2023 WITH ENGLISH
TRANSLATION
Exhibit-P7 TRUE COPY OF THE ORDER PASSED BY THE 1ST
RESPONDENT IN APPEAL NO 103 OF 2023 DATED
30.11.2023
2025:KER:65568
W.P(C).40116/23 and conn. cases 71
APPENDIX OF WP(C) 30405/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR PREPARED BY THE
SUB-ENGINEER, ELECTRICAL SECTION, KOZHENCHERRY
DATED 19.10.2022 ALONG WITH ENGLISH TRANSLATION.
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
PASSED BY 2ND RESPONDENT DATED 29.10.2022 ALONG
WITH ENGLISH TRANSLATION OF MALAYALAM PORTION.
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 04.11.2022 BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 26.11.2022
Exhibit-P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 40260 OF
2022 OF THIS HONOURABLE COURT DATED 13.12.2022
Exhibit-P6 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT, DATED 03.01.2023 ALONG
WITH ENGLISH TRANSLATION OF THE SAME.
Exhibit-P7 TRUE COPY OF THE MEMORANDUM OF APPEAL IN APPEAL
NO. 41/2023 FILED BY THE 3RD RESPONDENT ON
02.02.2023 BEFORE THE 1ST RESPONDENT
Exhibit-P8 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 28.02.2023 BEFORE THE 1ST
RESPONDENT IN APPEAL NO,41/2023
Exhibit-P9 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT IN
APPEAL NO 41 OF 2023 DATED 07.10.2023
2025:KER:65568
W.P(C).40116/23 and conn. cases 72
APPENDIX OF WP(C) 36087/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 18.01.2023
PREPARED BY THE SUB ENGINEER OF THE ELECTRICAL
SECTION PARASSALA ALONG WITH ITS ENGLISH
TRANSLATION.
Exhibit-P2 TRUE COPY OF THE ORDER DATED 21.01.2023
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 10.02.2023
Exhibit-P4 TRUE COPY OF THE REVISED PROVISIONAL ASSESSMENT
ORDER AND BILL PASSED BY THE ASSESSING OFFICER
DATED 20.02.2023
Exhibit-P5 TRUE COPY F THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 23.02.2023
Exhibit-P6 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 02.03.2023
Exhibit-P7 TRUE COPY OF THE MEMORANDUM OF APPEAL FILED BY
THE 3RD RESPONDENT
Exhibit-P8 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 07.07.2023
Exhibit-P9 TRUE COPY OF THE ORDER IN APPEAL NO. 119 OF 2023
DATED 31.01.2024
RESPONDENT EXHIBITS
Exhibit R3(a) True copy of the BO (FB) N0.
2518/2013(KSEB/TRAC/S Code/R2/2009) dated
28.11.2013.
Exhibit R3(b) Copy of the tariff order issued by the
Regulatory Commission dated 25-06-2022.
Exhibit R3(C) True copy of the relevant pages of the Gazette
Notification No.1234/Con.Engg/2023/KSERC dated
26-07-2024
2025:KER:65568
W.P(C).40116/23 and conn. cases 73
APPENDIX OF WP(C) 36103/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF SITE MAHAZAR PREPARED BY THE SUB
ENGINEER OF ELECTRICAL SECTION KANJIKODE, DATED
21.11.2019 ALONG WITH ENGLISH TRANSLATION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 05.12.2019 ISSUED BY THE 2ND RESPONDENT
ALONG WITH TYPED COPY OF MALAYALAM PORTION.
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 11.12.2019 BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
03.01.2020 ISSUED BY THE 3RD 2ND RESPONDENT
ALONG WITH TYPED COPY OF MALAYALAM PORTION.
Exhibit-P5 TRUE COPY OF THE JUDGMENT DATED 17.01.2020 OF
THE LEARNED SINGLE JUDGE OF THE HON'BLE HIGH
COURT OF KERALA IN WP(C) NO: 1266/2020
Exhibit-P6 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
08.01.2021 BY THE 3RD RESPONDENT FILED BEFORE
THE 1ST RESPONDENT
Exhibit-P7 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 05.02.2021
Exhibit-P8 TRUE COPY OF THE ORDER DATED 07.06.2022 IN
APPEAL NO.29/2021 PASSED BY THE 1ST RESPONDENT
Exhibit-P9 TRUE COPY OF THE FINAL RE-ASSESSMENT DATED
12.07.2022 PASSED BY THE 2ND RESPONDENT ALONG
WITH TYPED COPY OF MALAYALAM PORTION.
Exhibit-P10 TRUE COPY OF THE APPEAL MEMORANDUM FILED AS
APPEAL NO.80/2023 BY THE 3RD RESPONDENT DATED
18.10.2022 BEFORE THE 1ST RESPONDENT
Exhibit-P11 TRUE COPY OF THE OBJECTION FILED BY THE 2ND
RESPONDENT IN APPEAL NO.80/2023DATED 01.04.2023
Exhibit-P12 TRUE COPY OF THE ORDER IN APPEAL NO. 80 OF 2023
DATED 18.10.2023 PASSED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 74
APPENDIX OF WP(C) 36944/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 21.01.2023
PREPARED BY THE SUB ENGINEER OF THE TEEKOY
ELECTRICAL SECTION ALONG WITH ENGLISH
TRANSLATION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 25.01.2023 ALONG WITH ENGLISH TRANSLATION
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT BEFORE THE 2ND RESPONDENT ASSESSING
OFFICER DATED 30.01.2023 ALONG WITH ENGLISH
TRANSLATION
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
04.02.2023 BY THE 2ND RESPONDENT ALONG WITH
ENGLISH TRANSLATION
Exhibit-P5 THE TRUE COPY OF THE MEMORANDUM OF APPEAL BY THE
3RD RESPONDENT DATED 22.03.2023 FILED BEFORE THE
1ST RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT DATED 10.04.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 05.01.2024 IN
APPEAL NO.102/2023 ISSUED BY THE 1ST RESPONDENT
2025:KER:65568
W.P(C).40116/23 and conn. cases 75
APPENDIX OF WP(C) 38896/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 20.02.2023
PREPARED BY THE SUB ENGINEER OF THE CHERANELLUR
ELECTRICAL SECTION ALONG WITH ITS ENGLISH
TRANSLATION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 06.03.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT BEFORE THE 2ND RESPONDENT ASSESSING
OFFICER DATED 11.03.2023
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
31.03.2023 BY THE 2ND RESPONDENT
Exhibit-P5 TRUE COPY OF JUDGEMENT OF THIS HON'BLE COURT IN
WP(C). NO. 14877 OF 2023 DATED 30.05.2023
Exhibit-P6 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
28.06.2023 FILED BY THE 3RD RESPONDENT BEFORE
THE 1ST RESPONDENT AS APPEAL NO.194/2023
Exhibit-P7 TRUE COPY OF THE OBJECTION FILED BY THE 2ND
RESPONDENT DATED 12.07.2023 IN APPEAL
Exhibit-P8 TRUE COPY OF THE ORDER DATED 23.03.2024 IN
2025:KER:65568
W.P(C).40116/23 and conn. cases 76
APPENDIX OF WP(C) 39307/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHAZAR DATED 28.10.2022
PREPARED BY THE SUB ENGINEER OF THE ELECTRICAL
SECTION PEERUMEDU ALONG WITH ITS ENGLISH
TRANSLATION
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
PASSED BY THE 1ST RESPONDENT DATED 11.11.2022
ALONG WITH ITS ENGLISH TRANSLATION
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED NIL. ALONG WITH ITS ENGLISH
TRANSLATION
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER DATED
14.12.2022 ISSUED BY THE 2ND RESPONDENT ALONG
WITH IS ENGLISH TRANSLATION
Exhibit-P5 TRUE COPY OF THE JUDGMENT DATED 16.02.2023 OF
THE LEARNED SINGLE JUDGE
Exhibit-P6 TRUE COPY OF THE JUDGMENT IN WA.NO.694 OF 2023
DATED 03.04.2023
Exhibit-P7 THE TRUE COPY OF THE MEMORANDUM OF APPEAL FILED
BY THE 3RD RESPONDENT AS APPEAL NO.132/2023
BEFORE THE 1ST RESPONDENT DATED 10.04.2023
Exhibit-P8 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT IN APPEAL NO.132/2023 DATED
08.12.2023
Exhibit-P9 TRUE COPY OF THE ORDER DATED 12.01.2024 PASSED
BY THE 1ST RESPONDENT IN APPEAL NO.132/2023
2025:KER:65568
W.P(C).40116/23 and conn. cases 77
APPENDIX OF WP(C) 40116/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE SITE MAHASAR DATED 25.11.2022
Exhibit-P2 TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER
DATED 03.12.2022 ISSUED BY THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE OBJECTION FILED BY THE 3RD
RESPONDENT DATED 09.12.2022 BEFORE THE 2ND
RESPONDENT
Exhibit-P4 TRUE COPY OF THE FINAL ASSESSMENT ORDER PASSED
BY THE 2ND RESPONDENT DATED 21.12.2022
Exhibit-P5 TRUE COPY OF THE MEMORANDUM OF APPEAL NO.10/2023
FILED BY THE 3RD RESPONDENT BEFORE THE 1ST
RESPONDENT
Exhibit-P6 TRUE COPY OF THE OBJECTION FILED BY 2ND
RESPONDENT IN APPEAL NO.10/2023 DATED 24.01.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 10.08.2023 IN
APPEAL NO.10/2023 PASSED BY THE 1ST RESPONDENT
APPELLATE AUTHORITY
