Kerala State Electricity Board Limited vs Renchu M.G
2026 Latest Caselaw 128 Ker

Kerala High Court

Kerala State Electricity Board Limited vs Renchu M.G on 7 January, 2026

WP(C) NO. 1265 OF 2025                      1

                                                                     2026:KER:643

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

         WEDNESDAY, THE 7TH DAY OF JANUARY 2026 / 17TH POUSHA, 1947

                            WP(C) NO. 1265 OF 2025


PETITIONER:

     1        KERALA STATE ELECTRICITY BOARD LIMITED,
              REPRESENTED BY ITS SECRETARY (ADMINISTRATION), VYDYUTHI
              BHAVANAM, PATTOM P.O., THRIRUVANANTHAPURAM, PIN - 695004

     2        ASSISTANT EXECUTIVE ENGINEER,
              KERALA STATE ELECTRICITY BOARD LIMITED, ELECTRICAL SUB
              DIVISION, PEYAD, THIRUVANANTHAPURAM, PIN - 695573


              BY ADV SHRI.ANTONY MUKKATH


RESPONDENTS:

     1        RENCHU M.G.,
              'NAKSHATHRA', NEAR NSS KARAYOGHAM HALL, BHAJANAMADOM, PEYAD
              P.O., THIRUVANANTHAPURAM, PIN - 695573

     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


              SRI. B. PREMOD, SC


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
07.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1265 OF 2025                   2

                                                              2026:KER:643

                                JUDGMENT

This writ petition is filed by the Electricity Board challenging Ext.P5

order passed by the Kerala State Electricity Appellate Authority in an

appeal preferred by the 1st respondent against an assessment order.

2. Today, when the matter is taken up, the learned counsel appearing

for the petitioners submits that the 1st respondent had availed the benefit

of the One Time Settlement Scheme and had cleared the entire liability.

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

lsn

2026:KER:643

APPENDIX OF WP(C) NO. 1265 OF 2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PROVISIONAL ASSESSMENT ORDER DATED 27.02.2023 ISSUED BY THE ASSESSING OFFICER ELECTRICAL SUB DIVISION, PEYAD Exhibit P2 A TRUE COPY OF THE FINAL ASSESSMENT ORDER NO.

DB/FINAL ORDER/2022-23/DATED 27.03.2023 Exhibit P3 A TRUE COPY OF THE APPEAL NO.159/2023 FILED BEFORE THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY Exhibit P4 A TRUE COPY OF THE COUNTER STATEMENT FILED BY THE 2ND PETITIONER HEREIN BEFORE THE 2ND RESPONDENT Exhibit P5 A TRUE COPY OF THE ORDER DATED 19.02.2024 IN APPEAL NO. 159 OF 2023 OF THE 2ND RESPONDENT