Vinish A vs The Executive Engineer, Kseb
2025 Latest Caselaw 12543 Ker

Kerala High Court

Vinish A vs The Executive Engineer, Kseb on 19 December, 2025

                                                      2025:KER:98165
W.P.(C) No. 43778 of 2025
                                      -1-



              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

FRIDAY, THE 19TH DAY OF DECEMBER 2025 / 28TH AGRAHAYANA, 1947

                            WP(C) NO. 43778 OF 2025

PETITIONERS:

      1       VINISH A.,
              AGED 45 YEARS, SON OF VENU GOPALAN A.,
              MANAGING DIRECTOR,
              FEATHERLINE FURNITURE INDIA PVT. LTD.,
              OPERATING FROM DOOR NO.47 /1607,
              ADICHIKKAT HOUSE,
              BEYPORE NORTH P.O., KOZHIKODE, PIN-673015

      2       JYOTHISH A.,
              AGED 43 YEARS, SON OF VENU GOPALAN A.,
              PROPRIETOR, LIKE SEATING SYSTEMS,
              OPERATING FROM DOOR NO. 47/1606,
              ADICHIKKAT HOUSE,
              BEYPORE NORTH P.O., KOZHIKODE, PIN-673015

              BY ADVS.
              SRI.PRAVEEN.H.
              SHRI.G.HARIHARAN
              SMT.K.S.SMITHA
              SMT.E.SILPA
              SHRI.AMAL DEV D
              SMT.SNEHA M.S.
              SHRI.VEDHAS K.


RESPONDENTS:

      1       THE EXECUTIVE ENGINEER, KSEB,
              ELECTRICAL DIVISION, KSEB LTD.,
              BEYPORE, KOZHIKODE, PIN-673015
                                                      2025:KER:98165
W.P.(C) No. 43778 of 2025
                                 -2-

      2       THE ASSISTANT ENGINEER,
              ELECTRICAL SECTION, KSEB LTD.,
              BEYPORE, KOZHIKODE, PIN-673015

      3       KERALA STATE ELECTRICITY BOARD LTD.,
              REPRESENTED BY ITS CHAIRMAN,
              VYDYUTHI BHAVAN, PATTOM,
              THIRUVANANTHAPURAM, PIN-695004

              ADV.RIJI RAJENDRAN, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                  2025:KER:98165
W.P.(C) No. 43778 of 2025
                                         -3-



                        MOHAMMED NIAS C.P., J.
               -------------------------------------------------
                        W.P.(C) No. 43778 of 2025
               -------------------------------------------------
              Dated this the 19th day of December, 2025

                                    JUDGMENT

The petitioners challenge Ext.P6 demand-cum-

disconnection notice, demanding an amount of Rs. 43,899/-. The

essential contention raised by the petitioners is that the

disconnection was effected without any prior notice. The Board had

disputed this contention and produced Annexure R1(a) demand-cum-

disconnection notice dated 16.10.2025.

2. This Court had passed an interim order on 04.12.2025 as

follows:-

Petitioners contend that prior to disconnection, he was not served with any notice. The Board has filed a statement. Post on 19.12.2025 in the disposal list. In the meantime, the connection to the petitioners' premises shall be restored/reconnected on the petitioners paying 50% of the amount 2025:KER:98165

mentioned in Ext.P6. On the payment being made, the respondents shall forthwith restore the connection.

3. Today, when the matter is taken up, learned counsel

appearing on both sides submits that the connection has been

restored as the petitioners paid 50% of the amount.

4. Under such circumstances, the Board is directed to hear

Ext.P7 objection preferred by the petitioners and to pass orders after

giving an opportunity of hearing to the petitioners within one

month. Further steps shall depend on the decision to be taken by the

Board as directed above. All the contentions of the parties are left

open.

The Writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE bpr 2025:KER:98165

APPENDIX OF WP(C) NO. 43778 OF 2025

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE IMPORTER-EXPORTER CODE CERTIFICATE (IEC CODE: AABCF7565R) ISSUED ON 06.06.2024 BY THE JOINT DIRECTOR GENERAL OF FOREIGN TRADE, KOCHI

Exhibit P2 A TRUE COPY OF THE AMENDED REGISTRATION CERTIFICATE (FORM GST REG-06) DATED 13.07.2024 BEARING GSTIN 32AABCF7565R1Z2 ISSUED BY THE SUPERINTENDENT, GST DEPARTMENT, KOZHIKODE

Exhibit P3 A TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 27.10.2025 (RECEIPT NO. R-C110100- 25151530) ISSUED BY THE KOZHIKODE MUNICIPAL CORPORATION FOR THE YEAR 2025-2026

Exhibit P4 A TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 27.10.2025 (RECEIPT NO. R-C110100- 25151537) ISSUED FOR THE YEAR 2025-2026

Exhibit P5 A TRUE COPY OF THE ELECTRICITY BILL PAYMENT RECEIPT DATED 27.10.2025 FOR CONSUMER NO. 1166351026227 AMOUNTING TO ₹13,624/-, GENERATED THROUGH THE KSEB QUICK PAY PORTAL

Exhibit P6 A TRUE COPY OF DEMAND-CUM-DISCONNECTION NOTICE DATED 01.11.2025 TO CONSUMER NO. 1166351026227, STANDING IN THE NAME OF THE PETITIONERS' FATHER, ALLEGING ARREARS AND THREATENING DISCONNECTION WITH EFFECT FROM 26.11.2025, THE BILL DATED ON 01.11.2025

Exhibit P7 A TRUE COPY OF THE LETTER DATED 15.11.2025 ISSUED BY FEATHERLINE FURNITURES INDIA PVT. LTD. TO THE EXECUTIVE ENGINEER, DISPUTING THE MAHAZAR AND SEEKING CORRECTION OF THE RECORD 2025:KER:98165

Exhibit P8 A TRUE COPY OF THE ELECTRICITY BILL PAYMENT RECEIPT DATED 17.11.2025 FOR CONSUMER NO. 1166350024895, SHOWING PAYMENT OF ₹2,945/-

Exhibit P9 A TRUE COPY OF THE HANDWRITTEN REPRESENTATION DATED 18.11.2025,ISSUED TO THE PRESIDENT ROBI, CALICUT

RESPONDENTS' ANNEXURES

Annexure R1(a) TRUE COPY OF THE DEMAND CUM DISCONNECTION NOTICE DATED 16.10.2025 ISSUED BY THE RESPONDENT.