Kerala High Court
C.K.Chamunni vs Asst.Executive Engineer on 29 March, 2001
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE B.P.RAY
MONDAY, THE 6TH DAY OF AUGUST 2012/15TH SRAVANA 1934
WP(C).No. 13740 of 2012 (N)
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PETITIONER(S):
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C.K.CHAMUNNI, AGED 61 YEARS
S/O.N.KANDAN RESIDING AT SANTHANIVAS
MELECHOORKKUNNU KANNAMBRA P.O DISTRICT
PALAKKAD 678686
BY ADV. SRI.P.R.VENKATESH
RESPONDENT(S):
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ASST.EXECUTIVE ENGINEER
ELECTRICAL MAJOR SECTION
VADAKKANCHERRY
PALAKKAD DISTRICT 678683
BY ADV. SRI.JAICE JACOB,SC,KERALA STATE ELECTRICITY BOARD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
su/-
WP(C).No. 13740 of 2012 (N)
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P1 TRUE COPY OF THE BILL; DATED 29-03-2001 ISSUED BY THE
ELECTRICITY BOARD
TRUE ENGLISH TRANSLATION OF EXHIBIT P1
EXT.P1(A) TRUE COPY OF THE BILL DATED 30-05-2001 ISSUED BY THE
ELECTRICITY BOARD.
TRUE ENGLISH TRANSLATION OF EXT P1(A)
EXHIBIT P2 TRUE COPY OF THE LETTER DATED 10-04-2001 FROM
THE PETITIONER TO THE RESPONDENT.
TRUE ENGLISH TRANSLATION OF EXT.P2
EXT.P3 TRUE COPY OF LETTER DATED 22-06-2001 FROM THE ELECTRICITY
BOARD TO CHARUTHA JEWELLERY
TRUE ENGLISH TRANSLATION OF EXT.P3
EXT.P4 TRUE COPY OF REPLY DATED 25-06-2001 ADDRESSED TO THE
RESPONDENT BY THE PETITIONER.
TRUE ENGLISH TRANSLATION OF EXT.P4
EXT.P5 TRUE COPY OF THE JUDGMENT DATED 24-02-2006 IN OP 19328/2001
OF THIS HON'BLE COURT.
EXT.P6 TRUE COPY OF LETTER DATED 23-11-2011 FROM THE RESPONDENT TO
THE PETITIONER.
TRUE ENGLISH TRANSLATION OF EXT.P6
EXT.P7 TRUE COPY OF ORDER DATED 14-11-2011 FROM THE ASST.EXECUTIVE
ENGINEER KSEB TO THE PETITIONER.
RESPONDENTS' EXHIBITS NIL.
/TRUE COPY/
P.A TO JUDGE
SU/-
B.P.RAY,J.
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W.P.(C) .No.13740 of 2012
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Dated this the 6th day of August, 2012
JUDGMENT
Heard both sides.
2. The petitioner, who had been a tenant of a shop having consumer No.6743 has filed this writ petition with the following prayer:
"issue a writ of certiorari or any other appropriate writ, order or direction quashing Exhibit P6 and P7."
3.It appears that the impugned order Ext.P7 has been passed, after giving an opportunity of being heard to the petitioner. Even after passing of that order, the petitioner has not preferred any appeal against the same. Therefore I am not inclined to interfere with the impugned order and accordingly, the writ petition is dismissed.
B.P.RAY, JUDGE su/-