Kerala High Court
M/S Sacred Heart Medical Centre ... vs The Kerala State Electricity Board Ltd on 25 July, 2025
2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 4947 OF 2017
PETITIONER:
M/S.DHARMAGIRI ST.JOSEPHS HOSPITAL,
MUKKAM, KOZHIKODE, PIN- 673 602,
REP. BY CHIEF TRUSTEE & ADMINISTRATOR,
SR.CELESTINA MSJ.
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LIMITED,
VYDUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN-
695004.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION,
KPFC BHAVANAM, C.V.RAMANPILLAI RAOD,
VALLAYAMBALAM, THIRUVANANTHAPURAM, PIN-695010.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION,
THE KERALA STATE ELECTRICITY BOARD, MUKKAM-673602.
BY ADVS.
SHRI.SUDHEER GANESH KUMAR R., SC,
W.P(C)No.4947 of 2017
& connected cases 2 2025:KER:55122
KERALA STATE ELECTRICITY BOARD LIMITED
SHRI.VIPIN P.VARGHESE, SC, KERALA STATE
ELECTRICITY REGULATORY COMMISSION - KSERC
SRI.AJIT JOY
SMT.MERLINE MATHEW
SMT.CELINE JOHN
SHRI.ADARSH MATHEW
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.07.2025, ALONG WITH WP(C).5096/2017, 8183/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 3 2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 5096 OF 2017
PETITIONER:
M/S. SCARED HEART MEDICAL TRUST,
OF THE S.H.CONGREGATION PALAI MOOLAMATTOM,
IDUKKI, PIN - 685589, REPRESENTED BY ITS
ADMINISTRATOR, SR.ANIE CYRIAC
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD,
VYDUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM - 695004.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION,
KPFC BHAVANAM.C.V.RAMANPILLAI ROAD,
VALLAYAMBALAM, THIRUVANANTHAPURAM - 695004.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION,
THE KERALA STATE ELECTRICITY BOARD,
MOOLAMATTOM-685589.
BY ADVS.
W.P(C)No.4947 of 2017
& connected cases 4 2025:KER:55122
SHRI.SUDHEER GANESH KUMAR R., SC, KERALA STATE
ELECTRICITY BOARD LIMITED
SHRI.VIPIN P.VARGHESE, SC, KERALA STATE
ELECTRICITY REGULATORY COMMISSION - KSERC
SRI.AJIT JOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.07.2025, ALONG WITH WP(C).4947/2017 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 5 2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 8183 OF 2017
PETITIONER:
M/S SACRED HEART MEDICAL CENTRE HOSPITAL,
REGISTRATION NO. K.268/87, NAGAMPADOM,
KOTTAYAM, PIN-686001, REPRESENTED BY ITS
ADMINISTRATOR, SR. ALICE MANIANGHATT.S.H.
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LTD,
VYDHUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM -
695004, REPRESENTED BY ITS CHAIRMAN.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION,
KPFC BHAVANAM, C.V RAMANPILLAI ROAD, VALLAYAMBALM,
THIRUVANANTHAPURAM-695010.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION, THE KERALA STATE ELECTRICITY
BOARD, KOTTAYAM EAST-686001.
BY ADVS.
SHRI.SUDHEER GANESH KUMAR R., SC, KERALA STATE
W.P(C)No.4947 of 2017
& connected cases 6 2025:KER:55122
ELECTRICITY BOARD LIMITED
SRI.AJIT JOY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.07.2025, ALONG WITH WP(C).4947/2017 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 7 2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 13256 OF 2017
PETITIONER:
M/S.SACRED HEART HOSPITAL,
PAYNKULAM, MAILACOMBU, THODUPUZHA,
IDUKKI,PIN:685608, REP. BY ITS ADMINISTRATOR,
SR. JOSSY AUGUSTINE S.H.
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LTD.,
VYDUTHIBHAVAN, PATTOM, THIRUVANANTHAPURAM,
PIN-695004.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION,
KPFC BHAVANAM, C.V.RAMAPILLAI ROAD,
VALLAYAMBALAM, THIRUVANANTHPURAM, PIN: 695 010.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION NO.1, THE KERALA STATE
ELECTRICITY BOARD, THODUPUZHA, PIN 685 584.
BY ADVS.
SHRI.SUDHEER GANESH KUMAR R., SC,
W.P(C)No.4947 of 2017
& connected cases 8 2025:KER:55122
KERALA STATE ELECTRICITY BOARD LIMITED
SRI.AJIT JOY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.07.2025, ALONG WITH WP(C).4947/2017 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 9 2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 15011 OF 2017
PETITIONER:
M/S. HOLY FAMILY HOSPITAL-MUTHALAKODAM,
MUTHALAKODAM, THODUPUZHA, IDUKKI,PIN. 685605, REP.
BY ITS ADMINISTRATOR, SR. DR. JOHNSY MARIA.
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LTD.,
VYDUTHIBHAVAN, PATTOM, THIRUVANANATHAPURAM. PIN.
695004, REP. BY ITS CHAIRMAN.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION,
KPFC BHAVANAM, C.V RAMAPILLAI ROAD,VALLAYAMBALAM,
THIRUVANANTHAPURAM. PIN. 695010.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION,NO.II,T HE KERALA STATE
ELECTRICITY BOARD, THODUPUZHA, PIN. 685584.
BY ADVS.
SHRI.SUDHEER GANESH KUMAR R., SC, KERALA STATE
ELECTRICITY BOARD LIMITED
SRI.V.J.MATHEW (SR.)
W.P(C)No.4947 of 2017
& connected cases 10 2025:KER:55122
SHRI.VIPIN P.VARGHESE, SC, KERALA STATE
ELECTRICITY REGULATORY COMMISSION - KSERC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.07.2025, ALONG WITH WP(C).4947/2017 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 11 2025:KER:55122
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 25TH DAY OF JULY 2025 / 3RD SRAVANA, 1947
WP(C) NO. 16782 OF 2017
PETITIONER:
M/S.URSULA HOSPITAL SOCIETY,
REGISTRATION NO.A-51/95, AMBALAPUZHA, ALAPPUZHA,
PIN-688 561, REP. BY ITS SECRETARY/ADMINISTRATOR,
SRI.RACI CHACKO.
BY ADVS.
SRI.ISSAC M.PERUMPILLIL
SRI.JIJO PAUL KALLOOKKARAN
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LTD.,
VYDUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN-
695 004, REP. BY ITS CHAIRMAN.
2 THE KERALA STATE ELECTRICITY REGULATORY
COMMISSION, KPFC BHAVANAM, C.V RAMANPILLAI ROAD,
VALLAYAMBALAM, THIRUVANANTHAPURAM, PIN-695 010.
3 THE ASSISTANT ENGINEER,
ELECTRICAL SECTION, THE KERALA STATE ELECTRICITY
BOARD, AMBALAPPUZHA-688 561.
BY ADVS.
SHRI.SUDHEER GANESH KUMAR R., SC, KERALA STATE
ELECTRICITY BOARD LIMITED
SRI.AJIT JOY
W.P(C)No.4947 of 2017
& connected cases 12 2025:KER:55122
SRI.V.J.MATHEW (SR.)
SHRI.VIPIN P.VARGHESE, SC, KERALA STATE
ELECTRICITY REGULATORY COMMISSION - KSERC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.07.2025, ALONG WITH WP(C).4947/2017 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C)No.4947 of 2017
& connected cases 13 2025:KER:55122
JUDGMENT
[WP(C) Nos.4947/2017, 5096/2017, 8183/2017,
13256/2017, 15011/2017, 16782/2017]
The petitioners in these writ petitions are stated to be
registered Trusts having registration under the provisions of
the Travancore Cochin Literary, Scientific and Charitable
Societies Registration Act, 1955 (hereinafter referred to as
"Act"), as well as the Public Trust Registration, under the
provisions of Registration Act,1908, seeking to challenge the
demand of differential amounts towards the electricity
consumed by the respective petitioners.
2. I have heard Sri. Isaac M.Perumpillil, the learned
counsel for the petitioners, Sri.Ajit Joy, the learned Standing
Counsel for the Electricity Board, and Sri.Vipin P. Varghese,
the learned Standing Counsel for the Kerala State Electricity
Regulatory Commission.
3. The petitioners contend that they were private
hospitals engaged in providing treatment facilities to patients,
and till 2014, they were categorized under the LT-VI (A), as it
& connected cases 14 2025:KER:55122
stood then, having the benefits provided thereunder with
reference to the registration under the provisions of the Act,
as also the exemption from payment of Income Tax. In the
year 2014, the respondent Commission pursuant to Ext.P2
tariff order (produced in W.P(C) No. 4947 of 2017)
redetermined the tariff whereunder as regards LT-VI (A), were
the petitioner was originally classified, the benefits were
available only on the petitioner, obtaining registration under
the provisions of Act, as also enjoy "exemption as regards
donations received by them". The petitioner's premises were
inspected and on the basis of the Mahazar prepared, an
assessment is also carried out essentially contending that the
petitioners did not have the registration under the provisions
of the Act in some of the cases and the petitioners, except for
the petitioner in W.P(C)No.4947 of 2017 did not have the
benefit of exemption with reference to the provisions of
Section 80G of the Income Tax Act, 1961.
4. It is the assessment completed in the afore fashion
that is being challenged in these writ petitions.
& connected cases 15 2025:KER:55122
5. The contention raised by the learned counsel for the
petitioners is with reference to the provisions of Section 62(3)
of the Electricity Act, 2003, as well as the tariff order at
Ext.P2, wherein reference has been made to the afore
section. It is the contention that there cannot be any
differentiation as has been carried out by the afore order,
insofar as Section 62(3) of the Act interdicts the same.
Section 62(3) of the Electricity Act, 2003 reads as under:-
"(3) The Appropriate Commission shall not, while
determining the tariff under this Act, show undue
preference to any consumer of electricity but may
differentiate according to the consumer's load factor,
power factor, voltage, total consumption of electricity
during any specified period or the time at which the
supply is required or the geographical position of any
area, the nature of supply and the purpose for which
the supply is required."
A reading of the afore provision would show that though the
Commission shall not show any undue preference to any
consumer of electricity, it can differentiate according to the
purpose for which the supply is required.
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6. In the case at hand, it is not in dispute that the
petitioners are private hospitals. The conditions for availing
the benefits pursuant to Ext.P2 have been laid down
specifically thereunder. It has been categorically provided
that the benefits can be availed only by cumulatively
satisfying the two conditions laid down thereunder.
7. The first condition was the requirement to obtain
registration under the provisions of the Act. Admittedly, apart
from the petitioners in W.P.(C)Nos.16782 and 8183 of 2017,
the rest of the petitioners do not have a registration under the
Act. Similarly, as regards the exemption with reference to
receipt of donation under Section 80G, as already noticed,
apart from one of the petitioners, the other petitioners did not
have the required registration.
8. It is the settled principle of law that while extending
the benefit with reference to provisions of Section 62(3), the
Commission can prescribe conditions thereunder. The
petitioner also does not have any case to the effect that the
Commission is not entitled to prescribe conditions. The only
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contention raised is to the effect that by prescribing a
condition as laid down in Ext.P2, the same goes against the
principles of Section 62(3). I am not in a position to accept the
afore contention, since it is categorically provided in Ext.P2
that unless and until the two requirements are cumulatively
satisfied, the petitioner would not be entitled to the benefits.
9. The learned counsel for the petitioner has sought to
amend the writ petition by seeking to challenge the
provisions of Ext.P2 tariff order. This Court notices that the
tariff order at Ext.P2 was issued in the year 2014 and the
captioned writ petitions have been filed in the year 2017, and
the prayer for amendment is made only in the year 2025.
Hence it cannot be permitted, especially since it is pointed
out that the tariff order itself has been subsequently changed
in 2017 and thereafter.
10. In such circumstances, I am of the opinion that the
petitioners are not entitled to any of the reliefs as prayed for
in these writ petitions.
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Resultantly, the captioned writ petitions would stand
dismissed. This would be without prejudice to the right of the
petitioners to seek appropriate benefits, including OTS that
has been extended by the respondent Board.
Sd/-
HARISANKAR V. MENON
JUDGE
ANA
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APPENDIX OF WP(C) 5096/2017
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE DEED OF TRUST DATED
10/10/1983, ALONG WITH ITS SUPPLEMENTARY
DEED OF TRUST, EXECUTED ON 13/3/2015
EXHIBIT P2 THE TRUE COPY OF THE RELEVANT PART OF THE
TARIFF-ORDER DATED 14/8/2014, ALONG WITH
THE RELEVANT PAGES OF PART A-LOW TENSION
(LT) TARIFF, ISSUED U/SC.64, OF THE
ELECTRICITY ACT, 2003, DATED 14/8/2014
EXHIBIT P3 THE TRUE COPY OF DEMAND-NOTICE DATED
3/12/2016
EXHIBIT P4 THE TRUE COPY OF THE SITE-MAHAZAR
PREPARED BY THE APTS ON 28/12/2016
EXHIBIT P5 TRUE TRUE COPY OF THE NOTICE DATED
5/1/2017, SIGNED BY THE ASSISTANT
ENGINEER, ELECTRICAL SECTION, KSEB,
MOOLAMATTOM
EXHIBIT P6 TRUE TRUE COPY OF THE LETTER, DATED
13/1/2017, ALONG WITH ITS CALCULATION -
STATEMENTS OF SHORT ASSESSMENT BILLS &
SHORT ASSESSMENT INVOICES
EXHIBIT P7 THE TRUE COPY OF THE LETTER, DATED
13/1/2017, ALONG WITH ITS CALCULATION -
STATEMENTS OF SHORT ASSESSMENT BILLS &
SHORT ASSESSMENT INVOICES
EXHIBIT P8 THE TRUE COPY OF THE CERTIFICATE OF
REGISTRATION UNDER SEC.12A, OF INCOME -
TAX ACT, 1961, DATED 13/6/2000
RESPONDENT EXHIBITS
EXHIBIT R3(A) THE TRUE COPY OF THE TARIFF ORDER ISSUED
BY THE KERALA STATE ELECTRICITY
REGULATORY COMMISSION PUBLISHED IN THE
KERALA GAZETTE DATED 27.09.2014.
EXHIBIT R3(B) THE TRUE COPY OF THE ORDER OF THE
ELECTRICITY OMBUDSMAN.
EXHIBIT R3(C) THE TRUE COPY OF THE ORDERS ISSUED BY THE
KERALA STATE ELECTRICITY REGULATORY
COMMISSION IN THE CASE OF M/S.LISIE
HOSPITAL ERNAKULAM.
EXHIBIT R3(D) THE TRUE COPY OF THE ORDERS ISSUED BY THE
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KERALA STATE ELECTRICITY REGULATORY
COMMISSION IN THE CASE OF LITTLE FLOWER
HOSPITAL, ANGAMALY.
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APPENDIX OF WP(C) 8183/2017
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF
ASSOCIATION OF THE PETITIONER SOCIETY
EXHIBIT P2 THE TRUE COPY OF THE SITE-MAHAZAR
PREPARED BY THE APTS, KOTTAYAM UNIT,
13/2/2017
EXHIBIT P3 THE TRUE COPY OF THE DEMAND-NOTICE DATED
21/2/2017, OF THE 1ST RESPONDENT, SIGNED
BY ITS SPECIAL OFFICER (REVENUE)
EXHIBIT P4 THE TRUE COPY OF THE SHORT ASSESSED BILL,
SENT ALONG WITH EXT P3 NOTICE AND SIGNED
BY THE SPECIAL OFFICER (REVENUE)
EXHIBIT P5 THE TRUE COPY OF THE RELEVANT PART OF THE
TARIFF-ORDER DATED 14/8/2014, ISSUED
U/SEC. 64, OF THE ELECTRICITY ACT, 2003,
DATED 14/8/2014, PERTAINING TO THE
DETERMINATION OF THE PRESENT CASE
RESPONDENT EXHIBITS
EXHIBIT R1(A) TRUE COPY OF THE LETTER OF THE INCOME TAX
COMMISSIONER
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APPENDIX OF WP(C) 13256/2017
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE DEED OF TRUST
EXECUTED BY THE RELIGIOUS INSTITUTION,
THE JYOTHI PROVINCE OF THE SACRED HEART
CONGREGATION ON 19.09.2001
EXHIBIT P1(A) THE THE TRUE COPY OF THE ORDER OF THE
COMMISSIONER OF INCOME TAX DATED
25.01.2006
EXHIBIT P(B) THE THE TRUE COPY OF THE RENEWED
REGISTRATION CERTIFICATE OF THE SACRED
HEART HOSPITAL PAYNKULAM UNDER THE
FOREIGN CONTRIBUTION (REGULATION) ACT,
2010, DATED 05.08.2016
EXHIBIT P2 THE THE TRUE COPY OF THE SITE MAHAZAR OF
THE APTS DATED 19.10.2016
EXHIBIT P2(A) THE THE TRUE COPY OF THE ELECTRICITY BILL
DATED 02.11.2016
EXHIBIT P2(B) THE THE TRUE COPY OF THE ELECTRICITY BILL
DATED 01.03.2017
EXHIBIT P3 THE THE TRUE COPY OF THE DEMAND NOTICE
DATED 18.11.2016
EXHIBIT P4 THE THE TRUE COPY OF THE CALCULATION
STATEMENT SENT ALONG WITH EXT.P3 NOTICE
DATED 18.11.2016
EXHIBIT P5 THE THE TRUE COPY OF THE COMPLAINT OF THE
PETITIONER DATED 05.12.2016
EXHIBIT P6 THE THE TRUE COPY OF THE INTERIM ORDER
DATED OF THE CGRF, 08.12.2016
EXHIBIT P6(A) THE THE TRUE COPY OF THE CGRF, CENTRAL
REGION, DATED 27.02.2017
EXHIBIT P7 THE THE TRUE COPY OF THE RELEVANT PART OF
THE TARIFF ORDER DATED 30.04.2013
EXHIBIT P7(A) THE THE TRUE COPY OF THE RELEVANT PART OF
THE TARIFF ORDER DATED 14.08.2014
EXHIBIT P8 THE THE TRUE COPY OF THE DEMAND NOTICE
ISSUED BY THE SPECIAL OFFICER (REVENUE)
DATED 22.03.2017
EXHIBIT P8(A) THE THE TRUE COPY OF THE REVISED BILL
ISSUED BY THE SPECIAL OFFICER (REVENUE)
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DATED 24.04.2014
EXHIBIT P9 THE TRUE COPY OF THE ORDER OF THE
COMMISSIONER OF INCOME TAX, UNDER
SEC.80G(5)(vi) DATED 30.05.2017.
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APPENDIX OF WP(C) 15011/2017
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE DEED OF TRUST
EXECUTED BY THE RELIGIOUS INSTITUTION THE
JYOTHI PROVINCE OF THE SACRED HEART
CONGREGATION ON 15.10.2001.
EXHIBIT P1(A) THE TRUE COPY OF THE ORDER OF THE
COMMISSIONER OF INCOME TAX, DATED
30.1.2006.
EXHIBIT P2 THE TRUE COPY OF THE ORDER OF THE
COMMISSIONER OF INCOME TAX, DATED
30.1.2006.
EXHIBIT P2(A) THE TRUE COPY OF THE ELECTRICITY-BILL
DATED 2.9.2016.
EXHIBIT P2(B) THE TRUE COPY OF THE ELECTRICITY-BILL
DATED 4.10.2017.
EXHIBIT P2(C) THE TRUE COPY OF THE ELECTRICITY-BILL
DATED 3.2.2017.
EXHIBIT P2(D) THE TRUE COPY OF THE ELECTRICITY -BILL
DATED 3.2.2017.
EXHIBIT P3 THE TRUE COPY OF THE DEMAND NOTICE DATED
20.11.2016.
EXHIBIT P4 THE TRUE COPY OF THE SHORT ASSESSMENT
BILL DATED 20.11.2016.
EXHIBIT P5 THE TRUE COPY OF THE ORDER OF THE CGRF,
CENTRAL REGION DATED 27.2.2017.
EXHIBIT P6 THE TRUE COPY OF THE RELEVANT PAGE OF THE
TARIFF-ORDER DATED 30.4.2013.
EXHIBIT P7 THE TRUE COPY OF THE RELEVANT PART OF THE
TARIFF-ORDER DATED 14.8.2014.
EXHIBIT P8 THE TRUE COPY OF THE DEMAND NOTICE ISSUED
BY THE SPECIAL OFFICER (REVENUE) DATED
10.4.2017.
EXHIBIT P9 THE TRUE COPY OF THE REVISED BILL ISSUED
BY THE SPECIAL OFFICER (REVENUE) DATED
10.4.2017.
EXHIBIT P10 THE TRUE COPY OF THE ORDER OF THE
COMMISSIONER OF INCOME TAX, UNDER
SEC.80G(5)(vi) DATED 30.05.2017.
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APPENDIX OF WP(C) 16782/2017
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF
ASSOCIATION & RULES AND REGULATIONS OF
THE PETITIONER SOCIETY.
EXHIBIT P2 THE TRUE COPY OF THE SITE-MAHAZAR
PREPARED BY THE APTS, KOTTAYAM UNIT, ON
25.05.2016.
EXHIBIT P3 THE TRUE COPY OF THE LETTER OF THE 3RD
RESPONDENT DATED NIL, ALONG WITH THE
CALCULATION STATEMENT.
EXHIBIT P3(A) THE TRUE COPY OF THE DEMAND AND
DISCONNECTION NOTICE, DATED 27.05.2016.
EXHIBIT P4 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BEFORE THE CONSUMER GRIEVANCE REDRESSAL
FORUM, DATED 22.07.2016.
EXHIBIT P4(A) THE TRUE COPY OF THE ORDER OF THE
CONSUMER GRIEVANCE REDRESSAL FORUM, DATED
26.09.2016.
EXHIBIT P4(B) THE TRUE COPY OF THE COMPLAINT SUBMITTED
BEFORE THE STATE ELECTRICITY OMBUDSMAN,
DATED 23.1.2017.
EXHIBIT P4(C) THE TRUE COPY OF THE ORDER OF THE STATE
ELECTRICITY OMBUDSMAN DATED 19.04.2017.
EXHIBIT P5 THE TRUE COPY OF THE LETTER OF THE 3RD
RESPONDENT ADDRESSED TO THE
ADMINISTRATOR, DATED 29.04.2017.
EXHIBIT P6 THE TRUE COPY OF THE NOTICE ALONG WITH
THE SHORT ASSESSMENT BILL FOR THE PERIOD
FROM 5/2016 TO 4/2017, DATED 29.04.2016.
EXHIBIT P7 THE TRUE COPY OF THE RELEVANT PART OF THE
TARIFF-ORDER DATED 14.08.2014, ISSUED
U/SEC. 64, OF THE ELECTRICITY ACT, 2003,
DATED 14.08.2014, PERTAINING TO THE
DETERMINATION OF THE PRESENT CASE.
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APPENDIX OF WP(C) 4947/2017
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE DEED OF TRUST DATED 6-2-
1995, ALONG WITH THE DEED OF ADDITION TO
THE TRUST-DEED, EXECUTED ON 24-10-2008.
EXHIBIT P2 THE TRUE COPY OF THE RELEVANT PART OF THE
TARIFF-ORDER DATED 14-8-2014, ALONG WITH
THE RELEVANT PAGES OF PART A-LOW TENSION
(LT) TARIFF, ISSUED U/SEC.64, OF THE
ELECTRICITY ACT, 2003, DATED 14-08-2014,
PERTAINING TO THE DETERMINATION OF THE
PRESENT CASE.
EXHIBIT P3(A) THE TRUE COPY OF DEMAND-NOTICE FOR THE
MONTH OF FEBRUARY, 2015.
EXHIBIT P3(B) THE TRUE COPY OF THE DEMAND-NOTICE FOR THE
MONTH OF FEBRUARY, 2016.
EXHIBIT P3(C) THE TRUE COPY OF THE DEMAND-NOTICE FOR THE
MONTH OF JANUARY, 2017.
EXHIBIT P4 THE TRUE COPY OF THE SITE-MAHAZAR PREPARED
BY THE APTS ON 19-1-2017.
EXHIBIT P5 THE TRUE COPY OF THE NOTICE DATED 31-1-
2017, SIGNED BY THE ASSISTANT ENGINEER,
ELECTRICAL SECTION, KSEB, MUKKAM.
EXHIBIT P6 THE TRUE COPY OF THE DEMAND-NOTICE FOR THE
MONTH OF FEBRUARY, 201, DATED 2.2.2017.
EXHIBIT P7 THE TRUE COPY OF THE LETTER, ALONG WITH
THE STATEMENT OF UNDERCHARGED MOUNT,
SIGNED BY THE SPECIAL OFFICER (REVENUE),
DATED 27-1-2017.
RESPONDENT EXHIBITS
EXHIBIT R1(A) THE TRUE COPY OF THE CERTIFICATE OF
REGISTRATION OF SOCIETIES
EXHIBIT R1(B) THE TRUE COPY OF THE ORDER OF THE KERALA
STATE ELECTRICITY REGULATORY COMMISSION
DATED 10.11.2016
EXHIBIT R1(c) THE TRUE COPY OF THE NOTICE DATED
27.01.2017 ISSUED TO THE PETITIONER
EXHIBIT R2(A) TRUE COPY OF ORDER DATED 10.11.2016 ISSUED
BY 2ND RESPONDENT
