V. Satyanarayana Murthy vs Kerala State Electricity Board
2026 Latest Caselaw 1575 Ker

Kerala High Court

V. Satyanarayana Murthy vs Kerala State Electricity Board on 13 February, 2026

WP(C) NO. 14038 OF 2014             1          2026:KER:13256

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

  FRIDAY, THE 13th DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947

                  WP(C) NO. 14038 OF 2014

PETITIONER:

         V. SATYANARAYANA MURTHY,
         H.NO.CNRA-188, CHAITNAYA NAGAR, MANJELIPADAM,
         VADEKKE KOTA, TRIPUNITHURA - 682 306.

         BY ADV SRI.R.MURALEEDHARAN

RESPONDENTS:

    1    KERALA STATE ELECTRICITY BOARD,
         REPRESENTED BY ITS SECRETARY, VYDUTHI BHAVAN,
         PATTAM PALACE, THIRUVANANTHAPURAM-695 004.

    2    ASST. ENGINEER,
         ELECTRICAL SECTION, EROOR- 682 309.

    3    ASST. EXECUTIVE ENGINEER,
         ELECTRICAL SUB DIVISION, TRIPUNTHURA -682 306.,
         ERNAKULAM.

    4    EXECUTIVE ENGINEER,
         ELECTRICAL DIVISION, KSEB,
         TRIPUNTHURA -682 306., ERNAKULAM.

    5    SHRI.V.RAMACHANDRAN, S/O.SHRI VENKATAPATHI,
         H.NO.CRA- 189, CHAITANYA NAGAR, MANJELIPADAM,
         VADEKKEKOTA, TRIPUNITHURA - 682 306.

    6    SHRI.M.S.VISWANATHAN,
         S/O. S.M.SUNDARAM, H.NO.ERRA-2 A-K,
         PRASATHI APPARTMENTS, NEAR GANAPATHY TEMPLE,
         CHAKKANKULANGARA, ELAMANA ROAD, TRIPUNITHURA,
         ERNAKULAM -682 306.
 WP(C) NO. 14038 OF 2014                 2            2026:KER:13256


            BY ADVS. SMT.C.SEENA
            SRI.P.P.THAJUDEEN

            SRI. RIJI RAJENDRAN, SC.


     THIS     WRIT   PETITION   (CIVIL)     HAVING   COME    UP    FOR

ADMISSION    ON   13.02.2026,   THE    COURT   ON    THE    SAME   DAY

DELIVERED THE FOLLOWING:
 WP(C) NO. 14038 OF 2014                        3              2026:KER:13256



                                  JUDGMENT

The writ petition is filed with the following prayers.

"i) Call for the records.

ii) Issue a writ of Certiorari to quash Exhibit P5 dated 19.10.2013, Exhibit P7 dated 29.11.2013 and Exhibit P9 dated 06.03.2014 is as much as the petitioner is directed to remit the entire Expenses for shifting the Service Wire through the alternative feasible route suggested by the petitioner and agreed by the Respondents.

iii) Issue a writ of mandamus or any other appropriate writ, order of direction to Respondents 1 to 4 to effect shifting of Service wire from the present alignment to the alternative feasible route suggested by the petitioner and agreed by the Respondents.

iv) Issue a writ of mandamus or any other appropriate writ, order or direction to the Respondents 1 to 4 to dispense with the remittance of expenses by the petitioner for shifting the Electricity Service wire and direct the 5th Respondent or in the alternative KSEB to bear entire expenses for the said purpose.

v) Any other further relief or order as this Hon'ble Court may deem fit and proper to meet the end of justice.

and

vi) Award the cost of these proceedings."

WP(C) NO. 14038 OF 2014 4 2026:KER:13256

2. This Court had passed an order on 02.02.2026 as follows.

"The learned Standing Counsel for the Board is directed to get instructions on the expenses currently required, as the learned counsel for the petitioner submits that a post has already been installed, pending the writ petition. Post on 13.02.2026."

3. Pursuant to the above, a memo has been filed by the Board

producing a report after a site inspection on 05.02.2026, which

states that a total amount of Rs.14,329/- is required for installing a

support post. If the petitioner is aggrieved by the same and

disputes the quantum, the only remedy is to approach the ADM

under Section 17(2) of the Telegraph Act.

4. Accordingly, the writ petition is disposed of, directing the

petitioner to take recourse to Section 17(2) of the Telegraph Act, in

case he is not satisfied with the report and the amount computed by

the Board.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE DMR/-

WP(C) NO. 14038 OF 2014 5 2026:KER:13256

APPENDIX OF WP(C) NO. 14038 OF 2014

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LOCATION SKETCH/PLAN OF THE PROPERTY OF THE PETITIONER AND NEIGHBOURING PROPERTIES.

  EXHIBIT P2       TRUE COPY OF THE LOCAL SKETCH/ OF THE
                   PROPERTY    OF    THE     PETITIONER     AND

NEIGHBOURING PROPERTIES. TRUE COPY OF THE APPLICATION DATED 16/02/2013 SUBMITTED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT, 2005 BEFORE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPLY DATED 15/03/2013 SEND BY THE 2ND RESPONDENT TO THE PETITIONER IN PURSUANCE TO EXHIBIT P1 APPLICATION.

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 06/04/2013 SEND BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 19/10/2013 SEND BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 15/11/2013 SEND BY THE PETITIONER TO THE 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 29/11/2013 SEND BY THE 2ND RESPONDENT TO THE PETITIONER WITH COPY TO THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE LETTER DATED 26/01/2014 SEND BY PETITIONER TO THE 2ND RESPONDENT WITH COPY TO THE 4TH RESPONDENT DY.CHIEF ENGINEER, (ELECTRICAL), KSEB, ERNAKULAM, CHIEF ENGINEER, KSEB, ERNAKULAM. WP(C) NO. 14038 OF 2014 6 2026:KER:13256

EXHIBIT P9 TRUE COPY OF THE LETTER DATED 06/03/2014 SEND BY THE 2ND RESPONDENT TO THE PETITIONER WITH COPY TO THE 3RD RESPONDENT.

// TRUE COPY //

P.A. TO JUDGE