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Kerala High Court

K.V. Suhara vs Kerala State Electricity Board on 26 August, 2000

       

  

  

 
 
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT:

                     THE HONOURABLE MR.JUSTICE B.P.RAY

        TUESDAY, THE 31ST DAY OF JANUARY 2012/11TH MAGHA,1933

                          OP.No. 19601 of 2001 (H)
                            ------------------------

    PETITIONER:
    --------------

   K.V. SUHARA, SAMEENA OIL MIL,
   THADAMBATTUTHAZHAM, VENGERI,
   CALICUT - 10.


       BY ADV. SRI.C.P.MOHAMMED NIAS

    RESPONDENTS:
    -------------------

1. KERALA STATE ELECTRICITY BOARD, REPRESENTED BY
   ITS CHAIRMAN, VYDYUTHI BHAVAN, TRIVANDRUM.

2. DEPUTY CHIEF ENGINEER, APTS (HQ) TRIVANDRUM.

3. ASSISTANT EXECUTIVE ENGINEER, APTS, KOZHIKODE.

4. ASSISTANT EXECUTIVE ENGINEER, EMS, KARAPPARAMBA,
   KOZHIKODE.


       BY SRI.C.K.KARUNAKARAN, SC, KSEB
          SRI.P.SANTHALINGAM, SC, KSEB
          SRI.S.SHARAN,SC,KSEB

     THIS ORIGINAL PETITION HAVING BEEN FINALLY HEARD
      31-01-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

O.P. NO. 19601/2001


                            : 2 :

APPENDIX



PETITIONER'S EXHIBITS:


  EXT.P1         : TRUE COPY OF THE ORDER ISSUED BY THE 4TH
                   RESPONDENT TO THE PETITIONER DATED 26.08.2000.

  EXT.P2         : TRUE COPY OF THE BILL ISSUED TO THE PETITIONER
                   FOR RS.89908/-

  EXT.P3         : TRUE COPY OF THE BILL ISSUED BY THE 4TH
                   RESPONDENT TO THE PETITIONER FOR THE MONTH OF
                   AUGUST 2000 FOR RS.14898/-.

  EXT.P4         : TRUE COPY OF THE APPEAL PETITION DATED
                   25.10.2000 FILED BY THE PETITIONER BEFORE THE
                   2ND RESPONDENT.

  EXT.P5         : TRUE COPY OF THE ORDER DATED 18.06.2001 PASSED
                   BY THE 2ND RESPONDENT.



RESPONDENTS' EXHIBITS: NIL



                                                 //TRUE COPY//




                                                 P.A. TO JUDGE.

rv



                            B.P. RAY, J.
                  - - - - - - - - - - - - - - - - -
                 O.P. No. 19601 of 2001
                   - - - - - - - - - - - - - - - -
         Dated this the 31st day of January, 2012.

                         JUDGMENT

Heard the learned counsel for the petitioner.

The petitioner challenges Exts.P1 and P5 orders. The learned counsel for the petitioner submits that the petitioner has paid 8 instalments and the remaining two instalments will be paid within two months from today. In that view of the matter, nothing remains to be adjudicated in this case.

Accordingly, this writ petition is closed.

sd/- B.P. RAY, JUDGE.

rv W.P.(C) No. : 2: B.P. RAY, J.

-----------------------------------------------------------

O.P.No. 19601 of 2001

-------------------------------------------------------------

Dated this the 31st day of January, 2012.

JUDGMENT W.P.(C) No. : 3: B.P. RAY, J.

-----------------------------------------------------------

O.P.No. 13887 of 2002

-------------------------------------------------------------

Dated this the 12th day of January, 2012.

JUDGMENT