Kerala High Court
Arun Lakshmi Alloys (P) Ltd vs Kerala State Electricity Board on 4 June, 2008
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 12602 of 2004(A)
1. ARUN LAKSHMI ALLOYS (P) LTD.,
... Petitioner
Vs
1. KERALA STATE ELECTRICITY BOARD,
... Respondent
2. SPECIAL OFFICER (REVENUE),
For Petitioner :SRI.SHAMIER MARICKAR
For Respondent :SRI.P.SANTHALINGAM, SC, KSEB
The Hon'ble MR. Justice K.M.JOSEPH
Dated :04/06/2008
O R D E R
K.M.JOSEPH, J.
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WP.(C) No.12602 of 2004
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Dated this the 4th day of June, 2008
JUDGMENT
Petitioner calls in question Ext.P5. It seeks a writ of mandamus directing the respondents not to initiate coercive steps including disconnection for recovering the amounts due under Ext.P5. By Ext.P5 the Board has disposed of the representation of the petitioner rejecting the claim for complete waiver of the minimum demand charges. It was further ordered that on a consideration of the facts, the consumer is liable to pay the invoice of October, 2003 and directed to remit the amount on or before 22.3.2004, failing which the service should be disconnected without further notice.
2. It is pointed out by the learned Standing Counsel that the question is covered against the petitioner by virtue of the decision of this court in O.P. No.12786 of 1999 and also the decision reported in Rajesh v. K.S.E.B. (2006(1) K.L.T. 686).
Following the same, the writ petition is dismissed.
(K.M. JOSEPH, JUDGE) sb