Douglas Antony vs The Kerala State Electricity Board on 26 November, 2008

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Kerala High Court

Douglas Antony vs The Kerala State Electricity Board on 26 November, 2008

Bench: K.M.Joseph

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 34870 of 2008(A)


1. DOUGLAS ANTONY, MOUNT CARMAL ESTATE,
                      ...  Petitioner

                        Vs



1. THE KERALA STATE ELECTRICITY BOARD,
                       ...       Respondent

2. EXECUTIVE ENGINEER, KERALA STATE

3. ASSISTANT ENGINEER, KERALA STATE

4. THE DISTRICT COLLECTOR, OFFICE OF

5. THE DEPUTY TAHSILDAR (RR),

6. THE CONSUMERS GRIEVANCE REDRESSAL

                For Petitioner  :SRI.BIJI MATHEW

                For Respondent  : No Appearance

The Hon'ble MR. Justice K.M.JOSEPH

 Dated :26/11/2008

 O R D E R
                         K.M. JOSEPH, J.

           ````````````````````````````````````````````````````
                W.P.(C) No. 34870 OF 2008 A
           ````````````````````````````````````````````````````
          Dated this the 26th day of November, 2008

                         J U D G M E N T

Petitioner challenges Exts.P4, P5 and P7. He seeks a direction to dispose of Ext.P6. Ext.P6 is a petition filed before the Consumer Grievance Redressal Forum, Ernakulam. Since the matter is pending before the Consumer Grievance Redressal Forum, I do not see any reason to consider the challenge against Exts.P4 and P5.

2. Learned standing counsel takes notice for respondents 1, 2, 3 and 6. Learned Government Pleader takes notice for respondents 4 and 5. The reason stated does not seem to me as incorrect. The fact that revenue recovery proceedings are already initiated should not have stood in the way of the authority granting interim relief if a case is otherwise made out. There is no discussion on the merits. Having regard to the facts, I feel that the matter need not be directed to be reconsidered. Ext.P7 is quashed. It is ordered that Ext.P6 will be decided within a period of two WPC.34870/08 : 2 : months from the date of receipt of a copy of this judgment with an opportunity of hearing to the petitioner. In the meantime, if the petitioner remits Rs.1 lakh within two weeks from today, recovery proceedings will be kept in abeyance till a decision is so taken.

Writ petition is disposed of as above.

Sd/-

(K.M.JOSEPH, JUDGE) aks // TRUE COPY // P.A. TO JUDGE

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