[Cites 1, Cited by 0]
Kerala High Court
Dr.S.K.Madhavan vs Kerala State Electricity Board Ltd on 18 February, 2026
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W.P.(C) No. 40803 of 2017
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 18TH DAY OF FEBRUARY 2026 / 29TH MAGHA, 1947
WP(C) NO. 40803 OF 2017
PETITIONER:
DR. S.K. MADHAVAN
AGED 71 YEARS,
PRESIDENT, MAHATMA NATURE CURE CENTRE,
AP X 443 E, KANOOL P.O., KANNUR PIN-670562.
BY ADVS.
SRI.P.M.KUNJIMOIDEENKUTTY
SRI.JOSEPH KURIAN VALLAMATTAM
SRI.LAL K.JOSEPH
SRI.V.S.SHIRAZ BAVA
RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD LTD
VYDHYDHIBHAVANAM, PATTOM,
THIRUVANANTHAPURAM, PIN-695004,
REPRESENTED BY ITS CHAIRMAN
2 THE ASSISTANT ENGINEER
KERALA STATE ELECTRICITY BOARD LTD,
ELECTRICAL SECTION, DHAMRAMSALA,
KANNUR, PIN-670109
3 THE ASSISTANT EXECUTIVE ENGINEER
KERALA STATE ELECTRICITY BOARD LTD,
ELECTRICAL SUB DIVISION,
THALIPARAMBA, KANNUR, PIN-670141
4 THE STATE ELECTRICITY OMBUDSMAN
CHARANGATTU BHAVAN, BUILDING NO.34/895,
MAMANGALAM - ANCHUMANA ROAD,
EDAPPALLY, ERNAKULAM, PIN-682024
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W.P.(C) No. 40803 of 2017
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5 THE CONSUMER GRIEVANCE REDRESSAL FORUM
KERALA STATE ELECTRICITY BOARD LTD,
NORTHERN REGION, VYDHYUDHI BHAVAN,
GANDHI ROAD, KOZHIKODE, PIN-673011.
ADV ARUNKUMAR A., STANDING COUNSEL, KSEB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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W.P.(C) No. 40803 of 2017
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MOHAMMED NIAS C.P., J.
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W.P.(C) No. 40803 of 2017
--------------------------------------------------
Dated this the 18th day of February, 2026
JUDGMENT
The writ petition is filed with the following reliefs:-
i) Issue a writ of certiorari or any other
appropriate writ or order quashing Exts.P7, P9,
P13 and all consequential demands including
Ext.P22.
ii) Declare that the petitioner cannot be treated
as a consumer coming under LT VIIA commercial
Tariff and hence the inclusion of the petitioner
under the said category is illegal and arbitrary,
iii) Pass such other orders which this Honourable
Court may deem fit in the facts and
circumstances of the case.
2. It is submitted by the learned counsel for the petitioner
that pending the writ petition, the petitioner availed the One Time
Settlement offered by the Board and had paid an amount of
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Rs.64,202/- on 10.08.2023, which was in full and final settlement of
the liability till then. This is recorded.
Accordingly, nothing further remains to be considered in
this writ petition, and the same is closed as infructuous.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
bpr
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APPENDIX OF WP(C) NO. 40803 OF 2017
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE REGISTRATION
CERTIFICATE DATED 17.06.1987
EXHIBIT-P2 TRUE COPY OF THE CERTIFICATE DATED
9.03.1995 ISSUED BY THE ASSISTANT
COMMISSIONER OF INCOME TAX, COCHIN
EXHIBIT-P3 TRUE COPY OF THE SILVER JUBILEE
SOUVENIR PUBLISHED BY THE SAID
SOCIETY AS PART OF THE CELEBRATION
IN CONNECTION WITH THE COMPLETION OF
25 YEARS OF THE ESTABLISHMENT
EXHIBIT-P4 TRUE COPY OF THE NOTICE DATED
30/09/2015 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT-P5 TRUE COPY OF THE SHORT ASSESSMENT
BILL DATED 1/10/2015
EXHIBIT-P6 TRUE COPY OF THE OBJECTION DATED
8/10/2015
EXHIBIT-P7 TRUE COPY OF THE ORDER BEARING
NO.DB/2016-17/DSL/CON NO.13399 DATED
30.09.2016
EXHIBIT-P8 TRUE COPY OF THE COMPLAINT DATED
8.02.2016 SUBMITTED BEFORE THE 5TH
RESPONDENT FORUM
EXHIBIT-P9 TRUE COPY OF THE ORDER DATED
30/06/2017 IN OP 176/2016-17
EXHIBIT-P10 TRUE COPY OF THE REPRESENTATION
DATED 28/07/2017 (WITHOUT ANNEXURES)
EXHIBIT-P11 TRUE COPY OF THE STATEMENT OF FACTS
DATED 18/08/2017
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EXHIBIT-P12 TRUE COPY OF THE ARGUMENT NOTES
EXHIBIT-P13 TRUE COPY OF THE ORDER DATED
17/11/2017 IN APPEAL PETITION NO
P/093/2017
EXHIBIT-P14 TRUE COPY OF THE COMMUNICATION
BEARING NUMBER 30/31/2010-
11/CCRYN/TCPC (30 BEDS) 255 DATED
26/04/2010
EXHIBIT-P15 TRUE COPY OF THE COMMUNICATION
BEARING NO.30/31/2010-
11/CCRYN/TCPC(30 BEDS)/1595 DATED
11/10/2010
EXHIBIT-P16 TRUE COPY OF THE CERTIFICATE DATED
20/10/2016
EXHIBIT-P17 TRUE COPY OF THE COMMUNICATION DATED
31/01/2008
EXHIBIT-P18 TRUE COPY OF THE COMMUNICATION DATED
30/01/2009
EXHIBIT-P19 TRUE COPY OF THE DETAILS OF THE
OFFICE BEARERS PERTAINING TO THE
YEAR 2009-2010 FURNISHED BEFORE THE
REGISTER
EXHIBIT-P19(A) TRUE COPY OF THE DETAILS OF THE
OFFICE BEARERS PERTAINING TO THE
2010-11 FURNISHED BEFORE THE
REGISTER VIDE COMMUNICATION DATED
28.03.2010
EXHIBIT-P19(B) TRUE COPY OF THE DETAILS OF THE
OFFICE BARERS PERTAINING TO THE YEAR
2015-2016 FURNISHED BEFORE THE
REGISTRAR
EXHIBIT-P20 TRUE COPY OF THE INCOME TAX RETURNS
PERTAINING TO THE ASSESSMENT YEAR
2009-10
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EXHIBIT-P20(A) TRUE COPY OF THE INCOME TAX RETURNS
PERTAINING TO THE ASSESSMENT YEAR
2010-11
EXHIBIT-P20(B) TRUE COPY OF THE INCOME TAX RETURNS
PERTAINING TO THE ASSESSMENT YEAR
2011-12
EXHIBIT-P20(C) TRUE COPY OF THE INCOME TAX RETURNS
PERTAINING TO THE ASSESSMENT YEAR
2016-17
EXHIBIT-P21 TRUE COPY OF THE ORDER PASSED BY THE
HONOURABLE COMMISSION IN TP 59/2008
DATED 18/03/2009
EXHIBIT-P22 TRUE COPY OF THE DEMAND NOTICE ALONG
WITH THE SHORT ASSESSMENT BILL AND
THE CALCULATION STATEMENT
